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[Cites 0, Cited by 0] [Section 15A] [Entire Act]

Union of India - Subsection

Section 15A(1) in The Deposit Insurance And Credit Guarantee Corporation Act, 1961

(1)The Corporation may cancel the registration of an insured bank if it fails to pay the premium for three consecutive periods:Provided that no such registration shall be cancelled except after giving to the concerned bank one month's notice in writing calling upon that bank to pay the amount in default.