REGULATING CO-OPERATIVE BANKING

This role is, perhaps, the most unheralded aspect of our activities, yet it remains among the most critical. This includes ensuring credit availability to the productive sectors of the economy, establishing institutions designed to build the country's financial infrastructure, expanding access to affordable financial services and promoting financial education and literacy.

Press Release


PDF - Cessation of “Coöperatieve Rabobank U.A.” as a banking company within the meaning of sub section (2) of Section 36 (A) of the Banking Regulation Act, 1949 ()
Date : Jul 27, 2026
Cessation of “Coöperatieve Rabobank U.A.” as a banking company within the meaning of sub section (2) of Section 36 (A) of the Banking Regulation Act, 1949

Coöperatieve Rabobank U.A. has ceased to be a banking company within the meaning of the Banking Regulation Act, 1949 vide Notification DOR.LIC.No.S2620/23.03.027/2026-27 dated June 24, 2026 which is published in the Gazette of India (Part III - Section 4) dated July 02, 2026.

(Brij Raj)           
Chief General Manager

Press Release: 2026-2027/760

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