Directions under Section 35A of the Banking Regulation Act, 1949 (AACS) – Vasantdada Nagari Sahakari Bank Ltd, Osmanabad, Maharashtra – Extension of period |
Reserve Bank of India, in the public interest, had issued directions to Vasantdada Nagari Sahakari Bank Ltd, Osmanabad, Maharashtra in exercise of powers vested in it under sub-section (1) of Section 35A of the Banking Regulation Act, 1949 (AACS) from the close of business on November 13, 2017. Reserve Bank of India has now further extended the directions for a period of four months from November 14, 2018 to March 13, 2019. The Directions stipulate certain restrictions and / or ceiling on withdrawal / acceptance of deposits. The detailed Directions are displayed on the bank’s premises for interested members of public to peruse. 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.
Ajit Prasad
Assistant Adviser
Press Release : 2018-2019/1053 |
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