Click here to Visit the RBI’s new website

Press Releases

PDF document (115 kb)
Date : Aug 10, 2012
Directions under Section 35A of the Banking Regulation Act, 1949 (AACS) – The Kokan Prant Sahakari Bank Ltd, Mumbai, Maharashtra

It is hereby notified for information of the public that in exercise of powers vested in it under sub section (1) of Section 35A of the Banking Regulation Act, 1949 (As Applicable to Co-operative Societies) read with Section 56 of the Banking Regulation Act, 1949, the Reserve Bank of India has issued certain Directions to The Kokan Prant Sahakari Bank Ltd., Mumbai, Maharashtra whereby, as from the close of business on August 7, 2012, the aforesaid bank shall not, without prior approval of RBI in writing grant or renew any loans and advances, make any investment, incur any liability including borrowal of funds and acceptance of fresh deposits, disburse or agree to disburse any payment whether in discharge of its liabilities and obligations or otherwise, enter into any compromise or arrangement and sell, transfer or otherwise dispose of any of its properties or assets except as notified in the RBI Directions dated August 6, 2012, a copy of which is displayed on the bank's premises for perusal by interested members of the public. In particular, a sum not exceeding `1000/- (Rupees one thousand only) out of the total balance held in every savings bank / current account or any other deposit account may be allowed to be withdrawn subject to the conditions stipulated in the above RBI Directions.

The issue of the above Directions by the RBI should not per se be construed as cancellation of banking licence by RBI. The bank will continue to undertake banking business with restrictions till its financial position improves. The Reserve Bank of India may consider modifications of these Directions depending upon circumstances.

Ajit Prasad
Assistant General Manager

Press Release : 2012-2013/250


2024
2023
2022
2021
2020
2019
2018
2017
2016
2015
Archives
Top