Section 2(e) in The Deposit Insurance And Credit Guarantee Corporation Act, 1961
(e)"corporation" means [the Deposit Insurance and Credit Guarantee Corporation] [Substituted by Act 21 of 1978, Section 8, for " the Deposit Insurance Corporation " (w.e.f. 15.7.1978). ] established under section 3;(ee)[ "corresponding new bank" means a corresponding new bank constituted under section 3 of the Banking Companies (Acquisition and Transfer of Undertakings Act, 1970 (5 of 1970) or, as the case may be, under section 3 of the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1980 (40 of 1980).] [ Substituted by Act 1 of 1984, Section 56, for Clause (ee) (w.e.f. 15.2.1984).](i)a banking company;(ii)a corresponding new bank;(iii)a Regional Rural Bank;(iv)a co-operative Bank;(v)a financial institution];(eea)[ "credit institution" means all or any of the following, namely:- [ Inserted by Act 21 of 1978, Section 8 (w.e.f. 15.7.1978).]
