Skip to main content
Click here to Visit the RBI’s new website

BBBPLogo

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.

(304 kb)
Date : Aug 22, 2024
Cessation of “Krung Thai Bank Public Company Limited” as a banking company within the meaning of sub section (2) of Section 36 (A) of the Banking Regulation Act, 1949

RBI/2024-25/69
DoR.RET.REC.40/12.07.160/2024-25

August 22, 2024

All Commercial and Co-operative Banks

Madam / Dear Sir,

Cessation of "Krung Thai Bank Public Company Limited" as a banking company within the meaning of sub section (2) of Section 36 (A) of the Banking Regulation Act, 1949

It is advised that the "Krung Thai Bank Public Company Limited" has ceased to be a banking company within the meaning of the Banking Regulation Act, 1949 vide Notification DoR.LIC.No.S1999/23.13.066/2024-25 dated July 3, 2024, which is published in the Gazette of India (Part III - Section 4) dated August 17 – August 23, 2024.

Yours faithfully,

(Latha Vishwanath)
Chief General Manager
2024
2023
2022
2021
2020
2019
2018
2017
2016
2015
Archives
Top