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Notification No. DNBS. 150 /CGM(RS)-2001 dated June 27, 2001

RESERVE BANK OF INDIA
DEPARTMENT OF NON-BANKING SUPERVISION
CENTRAL OFFICE
CENTRE I, WORLD TRADE CENTRE
CUFFE PARADE, COLABA
MUMBAI - 400 005

NOTIFICATION No. DNBS. 150 /CGM(RS)-2001 dated June 27, 2001

The Reserve Bank of India, having considered it necessary in the public interest and being satisfied that for the purpose of enabling the Bank to regulate the credit system to the advantage of the country, it is necessary to amend the Miscellaneous Non-Banking Companies (Reserve Bank) Directions, 1977, hereby in exercise of the powers conferred by sections 45J, 45K and 45L of the Reserve Bank of India Act, 1934 (2 of 1934) and of all the powers enabling it in this behalf, hereby directs that the said directions contained in Notification No.DFC.39/DG(H)- 77 dated June 20, 1977 be amended forthwith, as follows, namely –

1. (i) In the Second Schedule,

for the word, " Calcutta ", wheresoever it appears, the word " Kolkata " shall be substituted.

  1. in item No. 3, in the ' Area under jurisdiction ' column, the words,
    " State of Madhya Pradesh " shall be substituted by the words, " States of Madhya Pradesh and Chattisgarh ".

  1. item No. 12 shall be substituted by the following, namely, -

" 12. Kanpur Regional Office : States of Uttar Pradesh and Uttaranchal"

Mahatma Gandhi Marg

Kanpur - 208 001

  1. in item No. 15, in the ' Area under jurisdiction ' column, the words, " State of Bihar " shall be substituted by the words, " States of Bihar and Jharkhand ".

 

( R. Sadanandam )
Chief General Manager-in-Charge


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