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Master Direction - Standalone Primary Dealers (Reserve Bank) Directions, 2016- (Reserve Bank of India) (25 Aug 2016)

MANU/RMIC/0139/2016

Banking

The Reserve Bank of India (the Bank), having considered it necessary in public interest, and being satisfied that, for purpose of enabling Bank to regulate the financial system to the advantage of country and to prevent affairs of any Standalone Primary Dealer (SPD) from being conducted in a manner detrimental to interest of investors or in any manner prejudicial to interest of such SPD, and in exercise of powers conferred under Section 45JA, 45L and 45M of Reserve Bank of India Act, 1934 (2 of 1934), hereby issues to every SPD, in supersession of the list of circulars as provided for in Chapter XI, the Directions.

Tags : FINANCIAL SYSTEM REGULATION DIRECTIONS

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