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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 document (208 kb)
Date : Dec 24, 2018
Directions under Section 35A of the Banking Regulation Act, 1949 (AACS) – Shri Ganesh Sahakari Bank Ltd., Nashik, Maharashtra – Extension of Period

Reserve Bank of India, in the public interest, had issued directions to Shri Ganesh Sahakari Bank Ltd., Nashik, Maharashtra in exercise of powers vested in it under sub-section (1) of Section 35A read with section 56 of the Banking Regulation Act, 1949 (AACS) from the close of business on April 01, 2013. Reserve Bank of India has now further extended the directions for a period of three months from December 30, 2018 to March 28, 2019. A copy of Directive is displayed at the bank’s premises for perusal of public. Reserve Bank of India may consider modifications of the Directions depending upon the circumstances. The 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.

Anirudha D. Jadhav
Assistant Manager

Press Release : 2018-2019/1448


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