Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe || Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments || Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them || SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances || Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy || Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services || Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required || Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case || Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection || MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations

Reserve Bank of India (Issue and Pricing of Shares by Private Sector Banks) Directions, 2016- (Reserve Bank of India) (21 Apr 2016)

MANU/RMIC/0067/2016

Banking

The Reserve Bank of India issued Master Directions on the issue and pricing of shares by private sector banks. Under the provisions, pricing of shares by listed banks will be as per the SEBI formula, while unlisted banks will price shares as per the Companies Act. Banks will have to report to RBI with full details of the issue upon its completion.

Relevant : Issue and Pricing of Shares by Private Sector Banks MANU/DBOD/0061/2010

Tags : PRIVATE BANK SHARE ISSUE PRICING

Share :