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The Deposit Insurance and Credit Guarantee Corporation Act, 1961
Act No. 47 of 1961

[7th December, 1961.]

An Act to provide for the establishment of a corporation for the purpose of insurance of deposits 2[and guaranteeing of credit facilities] and for other matters connected therewith or incidental thereto.

BE it enacted by Parliament in the Twelfth Year of the Republic of India as follows:

1.The Act has been extended to Goa, Daman and Diu (with modifications) by Reg. 12 of 1962, s. 3 and Schedule and to Pondicherry by Reg. 7 of 1963, s. 3 and First Schedule.

2. Ins. by Act 21 of 1978, s. 8 (w.e.f. 15-7-1978).







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