MANU/EAFF/0178/2016

Ministry : Ministry of Finance

Department/Board : Economic Affairs

Notification No. : SO3480(E)

Date of Notification : 17.11.2016

Date of Publication : 17.11.2016

Notification/ Circulars Referred : Number S.O. 3408(E) dated the 8th November, 2016 MANU/EAFF/0163/2016;Notification number S.O. 3416(E) dated the 9th November, 2016 MANU/EAFF/0167/2016;S.O. 3429(E) dated the 10th November, 2016 MANU/EAFF/0170/2016;S.O. 3445(E) dated the 11th November, 2016 MANU/EAFF/0172/2016;S.O. 3447(E) dated the 13th November, 2016 MANU/EAFF/0173/2016;S.O. 3448(E) dated 14.11.2016 MANU/EAFF/0174/2016

Citing Reference:
Number S.O. 3408(E) dated the 8th November, 2016 MANU/EAFF/0163/2016  Referred

Notification number S.O. 3416(E) dated the 9th November, 2016 MANU/EAFF/0167/2016  Referred

S.O. 3429(E) dated the 10th November, 2016 MANU/EAFF/0170/2016  Referred

S.O. 3445(E) dated the 11th November, 2016 MANU/EAFF/0172/2016  Referred

S.O. 3447(E) dated the 13th November, 2016 MANU/EAFF/0173/2016  Referred

S.O. 3448(E) dated 14.11.2016 MANU/EAFF/0174/2016  Referred

Amendment of Notification number S.O. 3408(E) dated 8th November, 2016 of the Government of India specifying the limits for cash withdrawal

S.O.3480(E).--In exercise of the powers conferred by sub-section (2) of section 26 of the Reserve Bank of India Act, 1934 (2 of 1934), the Central Government hereby further amends the notification of the Government of India, in the Ministry of Finance, Department of Economic Affairs number S.O. 3408(E) dated the 8th November, 2016 published in the Gazette of India, Extraordinary, Part II, Section 3, Sub-section (ii) dated the 8th November, 2016, namely:-

1. In the said notification, in paragraph 1, after clause (q), the following clauses shall be inserted, namely :-

"(r) the limits for cash withdrawal by farmers from their loan and other accounts shall be such, as may be specified by the Reserve Bank of India;

(s) for wedding expenses a maximum of Rs. 2,50,000/- may be withdrawn in cash from the bank accounts, subject to such conditions as may be specified by the Reserve Bank of India.".

[F. No. 10/03/2016-Cy.I]
Dr. SAURABH GARG, Jt. Secy.

Note : The principal notification was published in the Gazette of India, Extraordinary, Part II, Section 3, Sub-section (ii) vide notification number S.O. 3408 (E) dated the 8th November, 2016 and subsequently amended vide notification number S.O. 3416(E) dated the 9th November, 2016, S.O. 3429(E) dated the 10th November, 2016, S.O. 3445(E) dated the 11th November, 2016, S.O. 3447(E) dated the 13th November, 2016 and S.O. 3448(E) dated 14.11.2016.