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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.

Press Release


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Date : Jul 24, 2024
Directions under Section 35A read with Section 56 of the Banking Regulation Act, 1949 – Durga Co-operative Urban Bank Ltd., Vijayawada – Extension of Period

The Reserve Bank of India issued Directions under Section 35A read with Section 56 of the Banking Regulation Act, 1949 to Durga Co-operative Urban Bank Ltd., Vijayawada vide Directive No. HYD.DOS.INSP4.No.S241/15-36-070/2022-2023 dated July 28, 2022 for a period of six months up to January 29, 2023 as modified from time to time, which were last extended up to July 29, 2024 vide Directive No. DOR.MON/D-06/12.24.020/2024-25 dated April 18, 2024. The Reserve Bank of India is satisfied that in the public interest, it is necessary to further extend the period of operation of Directive beyond July 29, 2024.

2. Accordingly, the Reserve Bank of India, in the exercise of powers vested in it under sub-section (1) of Section 35A read with Section 56 of the Banking Regulation Act, 1949, hereby extends the Directive for a further period of three months from close of business of July 29, 2024, to close of business of October 29, 2024, subject to review.

3. Other terms and conditions of the Directive under reference, shall remain unchanged.

(Puneet Pancholy)  
Chief General Manager

Press Release: 2024-2025/763

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