MANU/RMIC/0219/2016

Ministry : Reserve Bank of India

Department/Board : Department of Banking Regulation

Notification No. : DBR.No.Ret.BC.45/12.01.001/2016-2017

Date : 07.12.2016

Notification/ Circulars Referred : DBR.No.Ret.BC.40/12.01.001/2016-17 dated November 26, 2016 MANU/RDBR/0003/2016

Citing Reference:
DBR.No.Ret.BC.40/12.01.001/2016-17 dated November 26, 2016 MANU/RDBR/0003/2016  Referred

Withdrawal from fortnight beginning December 10, 2016 the need to maintain an incremental cash reserve ratio

In exercise of the powers conferred by sub-section (1A) of Section 42 of the Reserve Bank of India Act, 1934, and in supersession of its notification DBR.No.Ret.BC.40/12.01.001/2016-17 dated November 26, 2016, the Reserve Bank of India hereby withdraws with effect from fortnight beginning December 10, 2016 the requirement by all Scheduled Commercial Banks/ Regional Rural Banks / all Scheduled Primary (Urban) Co-operative Banks / all Scheduled State Co-operative Banks, to maintain an incremental cash reserve ratio (CRR) of 100 per cent on increase in net demand and time liabilities (NDTL) between September 16, 2016 and November 11, 2016.

(Sudarshan Sen)
Executive Director