Section 38 in The Deposit Insurance And Credit Guarantee Corporation Act, 1961
38. Reserve Bank to furnish information to Corporation. - he Reserve Bank shall, on a request in writing from the Corporation, furnish to it any report or information relating to an insured bank [or a credit institution] made or obtained by it under or in pursuance of the Reserve Bank of India Act, 1934 (2 of 1934), or [the Banking Regulation Act, 1949 (10 of 1949)] [Substituted by Act 56 of 1968, Section 12, for " the Banking Companies Act, 1949" . ].
