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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 (265 kb)
Date : Sep 08, 2023
Directions under Section 35A read with Section 56 of the Banking Regulation Act, 1949 – Dwarkadas Mantri Nagari Sahakari Bank Ltd., Beed – Extension of Period

The Reserve Bank of India issued Directions under Section 35A read with Section 56 of the Banking Regulation Act, 1949 to Dwarkadas Mantri Nagari Sahakari Bank Ltd., Beed, vide Directive DoS.CO.NSUCBs-West/D-4/S3706/12.07.005/2021-22 dated March 09, 2022 for a period of six months up to September 09, 2022, as modified from time to time, which were last extended up to September 09, 2023 vide Directive DOR.MON/D-31/12.22.613/2023-24 dated June 09, 2023. The Reserve Bank of India is satisfied that in the public interest, it is necessary to further extend the period of operation of the Directive beyond September 09, 2023.

2. Accordingly, the Reserve Bank of India, in exercise of the powers vested in it under sub-section (1) of Section 35A read with Section 56 of the Banking Regulation Act, 1949, hereby extends the Directive for a further period of three months from close of business on September 09, 2023 to close of business on December 09, 2023, subject to review.

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

(Yogesh Dayal)     
Chief General Manager

Press Release: 2023-2024/883


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