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[Cites 0, Cited by 0] [Section 13D(2)] [Section 13D] [Entire Act]

Union of India - Subsection

Section 13D(2)(ii) in The Deposit Insurance And Credit Guarantee Corporation Act, 1961

(ii)if the co-operative bank has refused to meet any lawful demand made at any of its offices or branches within two working days, if such demand is made at a place where there is an office, branch or agency of the Reserve Bank, or within five working days if such demand is made elsewhere and, in either case, the Reserve Bank certifies in writing that the co-operative bank is unable to pay its debts.]