The Reserve Bank of India, vide directive DCBS.CO.BSD-I/D-4/12.22.141/2016-17 dated August 31, 2016, had placed Maratha Sahakari Bank ltd, Mumbai under Directions from the close of business on August 31, 2016. The validity of the directions was extended from time-to-time, the last being up to September 30, 2021. 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, hereby directs that the aforesaid Directions shall continue to apply to the bank till November 30, 2021 as per the directive DOR.MON/D-39/12.22.140/2021-22 dated September 30, 2021, subject to review. 3. All other terms and conditions of the Directives under reference shall remain unchanged. A copy of the directive dated September 30, 2021 notifying the above extension is displayed at the bank’s premises for the perusal of public 4. 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 with the financial position of the bank. (Yogesh Dayal)
Chief General Manager Press Release: 2021-2022/965 | |