SITE MAP     CONTACT US     DISCLAIMER  
   About Us     Useful Information     FAQs     Financial Education     Complaints   Important Websites  
Search
Period
From  
To  
Archives
   
Home >> PressReleases - Display
Note : To obtain an aligned printout please download the (286.00 kb ) version to your machine and then use respective software to print the story.
Date: 27/03/2019
Directions under Section 35A of the Banking Regulation Act, 1949 (AACS) – Hindu Cooperative Bank Limited, Pathankot, Punjab

Reserve Bank of India had, in the public interest, issued directions to Hindu Cooperative Bank Limited, Pathankot, Punjab in exercise of powers vested in it under sub-section (1) of Section 35A of the Banking Regulation Act, 1949 (AACS) read with Section 56 of the Banking Regulation Act, 1949, from the close of business on March 25, 2019. The Directions stipulate certain restrictions on the bank. The details of Directions are displayed on the bank’s website and on premises of the bank. Reserve Bank of India may consider modifications in the Directions depending upon the circumstances. However, issue of Directions should not per se be construed as cancellation of banking license by the Reserve Bank of India. The bank will continue to undertake banking business with restrictions till its financial position improves.

Ajit Prasad
Assistant Adviser

Press Release: 2018-2019/2298

 
  © Reserve Bank of India. All Rights Reserved.

Best viewed in 1024x768 resolution in IE 5 and above.