Cessation of UBS AG as a banking company within the meaning of sub-section (2) of Section 36(A) of the Banking Regulation Act, 1949 |
RBI/2015-16/404
DBR.No.Ret.BC.100/12.07.124A/2015-16
May 19, 2016
All Scheduled Commercial Banks
Dear Sir,
Cessation of UBS AG as a banking company within the meaning of
sub-section (2) of Section 36(A) of the Banking Regulation Act, 1949
We advise that the “UBS AG” has ceased to be a banking company within the meaning of the Banking Regulation Act, 1949 vide Notification DBR.IBD.No.7715/23.13.062/2015-16 dated January 12, 2016 and published in the Gazette of India (Part III-Section 4) dated February 27 – March 04, 2016.
Yours faithfully,
(M.G. Suprabhat)
Deputy General Manager |
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