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Directions under Sec. 35A r/w Sec. 56 of Banking Regulation Act, 1949 - Malkapur Urban Co-operative Bank Ltd., Buldhana, Maharashtra - Extension of Period- (Reserve Bank of India) (24 Aug 2022)

MANU/RPRL/0375/2022

Banking

1. The Reserve Bank of India issued Directions to The Malkapur Urban Co-operative Bank Ltd., Buldhana, Maharashtra under Section 35A read with Section 56 the Banking Regulation Act, 1949 vide Directive DOS.CO.NSUCBs-West/D-3/S2050/12-07-005/2021-22 dated November 24, 2021, as modified from time to time, which were last extended up to August 24, 2022 vide Directive DOR.MON/D-10/12.22.638/2022-23 dated May 20, 2022.

2. The Reserve Bank of India is satisfied that in the public interest, it is necessary to extend the period of operation of the Directive DOS.CO.NSUCBs-West/D-3/S2050/12-07-005/2021-22 dated November 24, 2021 issued to The Malkapur Urban Co-operative Bank Ltd., Buldhana, Maharashtra, as modified from time to time, which were last extended up to August 24, 2022 vide Directive DOR.MON/D-10/12.22.638/2022-23 dated May 20, 2022. Accordingly, the Reserve Bank of India, in exercise of powers vested in it under sub-section (1) of Section 35A read with Section 56 of the Banking Regulation Act, 1949, hereby directs that the Directive DOS.CO.NSUCBs-West/D-3/S2050/12-07-005/2021-22 dated November 24, 2021, issued to The Malkapur Urban Co-operative Bank Ltd., Buldhana, Maharashtra, as modified from time to time, which were last extended up to August 24, 2022, shall continue to apply to the bank for a further period of three months from August 25, 2022 to November 24, 2022, subject to review. All other terms and conditions of the Directives shall remain unchanged.

Tags : DIRECTIONS   EXTENSION   PERIOD  

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