Section 78(e) in Punjab Self-Supporting Co-operative Societies Act, 2006
(e)the liquidator of the Self-Supporting Insured Co-operative Bank or the 'Transferee Bank. as the case may be, shall be under an obligation to repay to the Deposit Insurance and Credit Guarantee Corporation established under the Deposit Insurance and Credit Guarantee Corporation Act. 1961 (Central Act 47 of 1961) in the circumstances to the extent and in the manner referred to in section 11 of the aforesaid Act of 1961.
