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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 (209 kb)
Date : Jul 19, 2019
Directions under Section 35A of the Banking Regulation Act, 1949 – The Hindu Co-operative Bank Limited, Pathankot, Punjab – Modification

Reserve Bank of India had, in the public interest, issued Directions to The Hindu Co-operative Bank Limited, Pathankot, Punjab in exercise of powers vested in it under sub-section (1) of Section 35A read with Section 56 of the Banking Regulation Act, 1949, from the close of business on March 25, 2019. The Directions are now partially modified. A copy of the modified Directive is displayed at Head Office/ branches/ all other business premises of the bank.

Yogesh Dayal
Chief General Manager

Press Release: 2019-2020/193

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