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[Cites 0, Cited by 0] [Section 57C(3)] [Section 57C] [Entire Act]

State of Chattisgarh - Subsection

Section 57C(3)(v) in The Chhattisgarh Co-Operative Societies Act, 1960

(v)The liquidator or the insured bank or the transferee bank, as the case may be, shall be under an obligation to repay the Deposit Insurance and Credit Guarantee Corporation in the circumstances, to the extent and in the manner referred to in Section 21 of the Deposit Insurance and Credit Guarantee Corporation Act, 1961 (No. 47 of 1961).]