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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 (359 kb)
Date : Mar 07, 2025
Directions under Section 35A read with Section 56 of the Banking Regulation Act, 1949 – The Amanath Co-operative Bank Ltd., Bangalore – Extension of Period

The Reserve Bank of India issued Directions under Section 35A read with Section 56 of the Bank Regulation Act, 1949 to The Amanath Co-operative Bank Ltd., Bangalore vide Directive No. CO.DOS.SED.No.S1931/12.23.001/2024-2025 dated June 12, 2024 for a period of six months upto December 12, 2024 as modified from time to time, which were last extended upto March 12, 2025 vide Directive No. DOR.MON/D-80/12.23.001/2024-2025 dated December 05, 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 March 12, 2025.

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 March 12, 2025 to close of business on June 12, 2025, subject to review.

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

(Puneet Pancholy)  
Chief General Manager

Press Release: 2024-2025/2325

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