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Date : Apr 24, 2015
RBI imposes penalty on The Halol Mercantile Co-operative Bank Ltd., Halol Dist. Panchmahals (Gujarat)

The Reserve Bank of India has imposed a monetary penalty of ₹ 5.00 lakh (Rupees Five Lakh only) on the The Halol Mercantile Co-operative Bank Ltd., Halol Dist. Panchmahals (Gujarat) in exercise of the powers vested in it under the provisions of Section 47A (1)(b) read with Section 46(4) of the Banking Regulation Act, 1949 (As applicable to Co-operative Societies), for violation pertaining to sanctioning unsecured loans despite operational restriction imposed on it under section 36(1) of Banking Regulation Act, 1949 (AACS).

The Reserve Bank of India had issued a Show Cause Notice to the bank in response to which the bank submitted a written reply. After considering the facts of the case, the bank’s reply and also personal submissions in the matter, RBI came to the conclusion that the violation was substantiated and warranted imposition of penalty.

Ajit Prasad
Assistant General Manager

Press Release: 2014-2015/2256


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