Section 37 — Corporation to furnish information to Reserve Bank.
The Deposit Insurance and Credit Guarantee Corporation Act, 1961
The Corporation shall, one a request in writing from the Reserve Bank, furnish to it within such time as may be specified by the Reserve Bank, such statement and information relating to the business or affairs of the Corporation or of an insured bank as the Reserve Bank may consider necessary or expedient.Open in Lexace · Ask the AI about this section