SC: Advocate Must Protect Client Confidentiality Even after Client Turns Adversary  ||  SC: Revenue Record Mutation Alone Cannot Defeat a Person’s Property Title  ||  SC: SARFAESI Auction Valid Despite EMD Shortfall Where 25% Price Was Paid on Auction Day  ||  SC: Extended GST Limitation under S.74 Requires Notice to Specify Fraud or Concealment  ||  Allahabad HC Invalidates Key Provisions of Uttar Pradesh Tenancy Law  ||  Delhi HC: Writ Courts Cannot Prescribe Method for Determining Property Tax  ||  Bombay HC: ICC’s ‘No Sexual Element’ Finding Can Be Challenged under POSH Act  ||  Rajasthan HC: Road Widening Demolition Requires Title Claims and Fair Hearing  ||  Allahabad HC: Mere Presence or FIR Nomination is Insufficient for Conviction under Section 149 IPC  ||  MP HC: Employment Secured Through Forged Records Gives No Right to Hold Public Office    

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 :        

Disclaimer | Copyright 2026 - All Rights Reserved