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Date : Sep 08, 2020
Directions under Section 35 A read with Section 56 of the Banking Regulation Act, 1949 (AACS) – The Karad Janata Sahakari Bank Ltd., Karad, Maharashtra - Extension of period

The Karad Janata Sahakari Bank Ltd., Karad was placed under directions vide directive DCBS.CO.BSD-1/D-4/12.22.126/2017-18 dated November 7, 2017 from the close of business on November 9, 2017 for a period of six months. The validity of the above directions was extended from time to time last being vide Directive DOR.CO.AID/No.D-84/12.22.126/2019-20 dated June 03, 2020 up to September 09, 2020.

2. It is hereby notified for the information of the public that, the Reserve Bank of India, in exercise of powers vested in it under sub-section (1) of Section 35 A read with Section 56 of the Banking Regulation Act, 1949 (as applicable to Co-operative Societies), hereby directs that the Directive DCBS.CO.BSD-1/D-4/12.22.126/2017-18 dated November 7, 2017 issued to The Karad Janata Sahakari Bank Ltd., Karad , as modified from time to time , the validity of which was last extended up to September 09, 2020 shall continue to apply to the bank for a further period of three months from September 10, 2020 to December 09, 2020, as per the Directive DOR.CO.AID/No.D-19/12.22.126/2020-21 dated September 03, 2020, subject to review.

3. All other terms and conditions of the Directives under reference shall remain unchanged.

4. A copy of the directive dated September 03, 2020 notifying the above extension is to be displayed at the bank’s premises for the perusal of public.

5. The aforesaid extension and/or modification by the Reserve Bank of India should not per-se be construed to imply that Reserve Bank of India is satisfied of substantive improvement in the financial position of the bank.

(Yogesh Dayal)     
Chief General Manager

Press Release: 2020-2021/300


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