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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


PDF document (373 kb)
Date : Dec 04, 2024
Directions under Section 35 A read with Section 56 of the Banking Regulation Act, 1949 – Sikar Urban Co-operative Bank Ltd., Sikar, Rajasthan – Extension of period (Modified)

The Reserve Bank of India issued Directions under Section 35A read with Section 56 of the Banking Regulation Act, 1949 to Sikar Urban Co-operative Bank Ltd., Sikar, Rajasthan vide Directive DCBS.CO.BSD-I/D-2/12.27.215/2018-19 dated October 26, 2018, for a period of six months up to May 09, 2019 as modified from time to time, which were last extended up to December 09, 2024 vide Directive DOR.MON/D-47/12.27.215/2024-25 dated August 29, 2024. The Reserve Bank of India is satisfied that in the public interest, it is necessary to further extend the period of operation of the Directive beyond December 09, 2024.

2. Accordingly, the Reserve Bank of India, in exercise of the 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 on December 09, 2024, to close of business on March 09, 2025, subject to review.

3. All other terms and conditions of the Directive under reference shall remain unchanged.

(Puneet Pancholy)  
Chief General Manager

Press Release: 2024-2025/1639


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