Non-applicability of the provisions of section 31 read with clause (t) of section 56 of Banking Regulation Act, 1949 to primary co-operative banks till 31st December, 2020- (Ministry of Finance ) (29 Sep 2020)

MANU/FNSV/0046/2020

Banking

In exercise of the powers conferred by sub-section (1) of section 53 of the Banking Regulation Act, 1949 (10 of 1949), the Central Government, on the recommendation of the Reserve Bank of India, hereby declare that the provisions of section 31 read with clause (t) of section 56 of the said Act shall not apply to primary co-operative banks till 31st December, 2020.

Tags : NON-APPLICABILITY   PROVISIONS   CO-OPERATIVE BANKS  

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