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[Cites 0, Cited by 0] [Section 67A(1)] [Section 67A] [Entire Act]

State of Karnataka - Subsection

Section 67A(1)(i) in The Karnataka Souharda Sahakari Act, 1997

(i)if so required by the Reserve Bank, in the circumstances mentioned in section 13D of the Deposit Insurance and Credit Guarantee Corporation Act, 1961, [***] [Omitted by Act 16 of 2005 w.e.f. 1.6.2005.] make an order for winding up of a Co-operative Bank;