Del. HC: Threshold Income to Claim Financial Aid Under Rashtriya Arogya Nidhi Unreasonable || Bom. HC: Tender Conditions Challenged by Contractors Through PIL Pollute Purity of Stream of PIL || Del. HC: Can Only Interfere With Industrial Tribunal’s Decision if Found Perverse || Raj. HC: Impermissible for Mag. & ASJ to Take Cognizance Against Same Accused for Diff. Offences || Del. HC: Municipal Solid Waste in Delhi Not Getting Processed as Per Solid Waste Management Rules || Supreme Court Launches Whatsapp Messaging Services, Advocates and Parties to Receive Updates || Kar. HC: Challenge to Singing State Anthem Dismissed, Right to Remain Silent Cited || Del. HC: Property Given by Deceased Husband Can Only be Enjoyed by Hindu Woman Without Income || SC: Can Only Apply Egg Shell Skull Rule if Patient Had Pre-Existing Conditions || NCDRC Members Roasted for Issuing Warrants Despite SC’s Order Directing Non-Coercive Steps

Change in Bank Rates- (Reserve Bank of India) (08 Feb 2023)

MANU/RMIC/0014/2023

Banking

1. Please refer to circular DOR.RET.REC.88/12.01.001/2022-23 dated December 07, 2022 on the captioned subject.

2. As announced in the Monetary Policy Statement 2022-23 dated February 08, 2023, the Bank Rate is revised upwards by 25 basis points from 6.50 per cent to 6.75 per cent with immediate effect.

3. All penal interest rates on shortfall in reserve requirements, which are specifically linked to the Bank Rate, also stand revised as indicated in the Annex.

Applicability

4. This circular is applicable to all the banks.

Tags : CHANGE BANK RATE MONETARY POLICY

Share :