Cessation of “Commonwealth Bank of Australia” as a banking company within the meaning of sub –section (2) of Section 36 (A) of Banking Regulation Act, 1949 |
RBI/2017-18/84
DBR.No.Ret.BC.94/12.07.150/2017-18
November 09, 2017
All Scheduled Commercial Banks
Dear Sir/Madam,
Cessation of “Commonwealth Bank of Australia” as a banking company within the meaning of sub –section (2) of Section 36 (A) of Banking Regulation Act, 1949
We advise that the “Commonwealth Bank of Australia” has ceased to be a banking company within the meaning of the Banking Regulation Act, 1949 vide Notification DBR.IBD.No.2224/23.13.127/ 2017-18 dated September 05, 2017, and published in the Gazette of India (Part III - Section 4) dated October 28- November 03, 2017.
Yours faithfully
(M.G.Suprabhat)
Deputy General Manager | |