Karnataka HC: Can’t Provide Free Bus Service to Enable Voters to Reach Polling Booth || Gau. HC Declares Levy of Court Fee at the rate of 7% for Grant of Probate as Unconstitutional || Cal. HC: Can’t Say Retracted Statement to be Involuntary Without Being Examined by Court || Supreme Court: Union Directed to Deport 17 Foreigners in Assam’s Transit Camps || Recommendations Made by Gujarat HC for Promotions of Judicial Officers Upheld by Supreme Court || SC: Can’t Charge Friends/Relative for Offence of Bigamy by Mere Presence in Second Marriage || ICAI Rule Limiting Number of Tax Audits by Chartered Accountants Every Year Upheld by Supreme Court || Supreme Court Explains 7 Sub-Rights that Must be Protected by State During Land Acquisition || SC: Accused Can’t be Arrested by ED After Special Court has Taken Cognizance of PMLA Complaint || SC: Employees Filing Writ Petitions Against Air India After its Privatisation, Not Maintainable

Liquidity Adjustment Facility- Change in rates- (Reserve Bank of India) (04 May 2022)

MANU/RMIC/0084/2022

Banking

1. As announced in the Monetary Policy Statement, 2022-23, today, it has been decided by the Monetary Policy Committee (MPC) to increase the policy Repo rate under the Liquidity Adjustment Facility (LAF) by 40 basis points from 4.00 per cent to 4.40 per cent with immediate effect.

2. Consequently, the standing deposit facility (SDF) rate and marginal standing facility (MSF) rate stand adjusted from 3.75 per cent to 4.15 per cent and from 4.25 per cent to 4.65 per cent respectively, with immediate effect.

3. All other terms and conditions of the extant LAF Scheme will remain unchanged.

Tags : LIQUIDITY ADJUSTMENT FACILITY CHANGE RATES

Share :