The Reserve Bank of India has imposed a monetary penalty of ₹10,000/- (Rupees Ten Thousand only) on HDFC Bank Limited. in exercise of powers vested in the Reserve Bank under the provisions of Section 11(3) of FEMA, 1999, for violation of Reserve Bank of India’s directions on acceptance of deposits from non-residents. The Reserve Bank of India had issued a Show Cause notice to the bank, in response to which the bank submitted a written reply and also made oral submissions thereon. After considering the facts of the case and the bank’s reply in the matter, the Reserve Bank of India came to the conclusion that the violations were substantiated and warranted imposition of penalty. This action is based on the deficiencies in regulatory compliance and is not intended to pronounce upon the validity of any transaction or agreement entered into by the bank with its customers. (Yogesh Dayal)
Chief General Manager Press Release: 2023-2024/1383 | |