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Date: 03/08/2016
RBI Imposes Monetary Penalty on The Raipur Urban Mercantile Co-operative Bank Limited, Raipur

The Reserve Bank of India has imposed a monetary penalty of 5,00,000/- (Rupees Five lakh only) on the Raipur Urban Mercantile Co-operative Bank Limited, Raipur in exercise of the powers vested in it under the provisions of Section 47A(1)(b) read with Section 46(4) of the Banking Regulation Act, 1949 (As Applicable to Co-operative Societies) for violation of the directives/guidelines issued by the Reserve Bank on prohibition of grant of loans and advances to its directors/their relatives/concerns, in which they are interested.

The Reserve Bank of India had issued a show cause notice to the bank, in response to which the bank submitted a written reply. After considering the facts of the case and the bank’s reply in the matter, the Reserve Bank came to the conclusion that the violations were substantiated and warranted imposition of penalty.

Ajit Prasad
Assistant Adviser

Press Release: 2016-2017/300

 
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