Click here to Visit the RBI’s new website

BBBPLogo

Notifications

(43 kb)
Section 23 of the Banking Regulation Act, 1949 – Relaxations in Branch Authorisation Policy

RBI/2009-10/298
DBOD.No.BL.BC. 72 /22.01.001/2009-10

February 1, 2010

All Scheduled Commercial Banks (excluding RRBs)

Dear Sir

Section 23 of the Banking Regulation Act, 1949 –
Relaxations in Branch Authorisation Policy

Please refer to Annex III of our circular  DBOD.No.BL.BC.65/22.01.001/2009-10 dated December 1, 2009 on the above subject, wherein a list of underbanked districts in underbanked States has been furnished.

2.  In partial modification thereof, we advise that Jammu & Kashmir State has since been included in the list of underbanked States and consequently the following underbanked districts of Jammu & Kashmir State – Anantnag, Doda, Kupwara and Poonch – have been included in the list of underbanked districts in underbanked States under Annex III of the above circular. 

Yours faithfully

(P.Vijaya Bhaskar)
Chief General Manager-in-charge


2024
2023
2022
2021
2020
2019
2018
2017
2016
2015
Archives
Top