Section 23(2) in The Deposit Insurance And Credit Guarantee Corporation Act, 1961
(2)The said Fund shall be applied-(a)to make payments in respect of insured deposits;(b)to meet liability in respect of an advance taken under section 26; [* * *] [ The word " and" omitted by Act 21 of 1978, Section 8 (w.e.f. 15.7.1978).](c)to meet liability in respect of the amounts referred to in clause (d) of sub-section (1); [and] [Inserted by Act 21 of 1978, Section 8 (w.e.f. 15.7.1978). ](d)[ to meet the whole or any part of the liability on account of the depreciation in assets, contributions to staff superannuation and other funds or other expenses incurred or to be incurred by the Corporation, as may be decided by the Board.] [Inserted by Act 21 of 1978, Section 8 (w.e.f. 15.7.1978). ]
