Section 21(2) in The Deposit Insurance And Credit Guarantee Corporation Act, 1961
(2)On receipt of the information under sub-section (1), notwithstanding anything to the contrary contained in any other law for the time being in force,-(a)the liquidator shall, within such time and in such manner as may be prescribed, repay to the Corporation out of the amount, if any, payable by him in respect of any deposit such sum or sums as make up the amount paid or provided for by the Corporation in respect of that deposit;(b)the insured bank or, as the case may be, the transferee bank shall, within such time and in such manner as may be prescribed, repay to the Corporation out of the amount, if any, to be paid or credited in respect of any deposit after the date of the coming into force of the scheme referred to in section 18 A such sum or sums as make up the amount paid or provided for by the Corporation in respect of that deposit.
