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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 (316 kb)
Date : Jan 19, 2023
Directions under Section 35 A read with Section 56 of the Banking Regulation Act, 1949 – Sri Mallikarjuna Pattana Sahakari Bank Niyamitha, Maski, Karnataka – Extension of period

The Reserve Bank of India issued Directions to Sri Mallikarjuna Pattana Sahakari Bank Niyamitha, Maski, Karnataka under Section 35A read with Section 56 of the Banking Regulation Act, 1949 vide Directive BLR.DOS.SSMS.No.558/13-03-225/2022-23 dated July 15, 2022.

2. The Reserve Bank of India is satisfied that in the public interest, it is necessary to extend the period of operation of the Directive BLR.DOS.SSMS.No.558/13-03-225/2022-23 dated July 15, 2022 issued to Sri Mallikarjuna Pattana Sahakari Bank Niyamitha, Maski, Karnataka. Accordingly, 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 Directive BLR.DOS.SSMS.No.558/13-03-225/2022-23 dated July 15, 2022, issued to Sri Mallikarjuna Pattana Sahakari Bank Niyamitha, Maski, Karnataka, shall continue to apply to the bank for a further period of three months from January 19, 2023 to April 18, 2023, subject to review.

3. Other terms and conditions of the Directive under reference as modified from time to time, shall remain unchanged.

(Yogesh Dayal)     
Chief General Manager

Press Release: 2022-2023/1576


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