LexSection 14 — Intimation of registration.
The Deposit Insurance and Credit Guarantee Corporation Act, 1961
(1) Where the Corporation has registered any 1 [ 2 [banking company, Regional Rural Bank] or co-operative bank] as an insured bank, it shall, within thirty days of its registration, send an intimation in writing to the 1 [ 2 [banking company, Regional Rural Bank] or co-operative bank] that it has been registered as an insured bank. (2) Every such intimation shall indicate the manner in which the premium payable by the bank under section 15 may be calculated.Open in Lexace · Ask the AI about this section