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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 (153 kb)
Date : Mar 16, 2017
RBI imposes penalty on Transport Cooperative Bank Ltd Indore

The Reserve Bank of India has imposed a monetary penalty of ₹ 5 lakh (rupees Five lakh) on Transport Cooperative Bank Ltd, Indore in exercise of powers vested in it under the provisions of Section 47 A (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 of the Reserve Bank on loan exposure norms, KYC norms and compliance to RBI Inspection Report.

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.

Anirudha D. Jadhav
Assistant Manager

Press Release: 2016-2017/2473


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