CCPA Imposes Rs. 1 Lakh Penalty on Britannia Over Misleading ‘100% Whole Wheat Bread’ Claim || Delhi High Court Upholds SEM Notice Asking Neha Bora to Sign Peace Bond Beyond Mere Hearsay || Allahabad High Court: Rape Victims Cannot Be Denied Compensation for Lack of Medical Report || Kerala High Court Quashes Guideline Restricting Production of Arrested Persons After 5 PM || Gujarat High Court Upholds Acquittal of Two in Electric Fence Death of 11-Year-Old || MP High Court Allows Tree Felling for Indore Metro, Orders Phased Cutting under Expert Watch || Bombay High Court Awards Rs. 5 Lakh for Illegal Arrest, Orders Action Against Police, Magistrate || Bombay High Court Sets Aside FIR Against Pune College Staff Over Murud Beach Tragedy || Bombay High Court Proposes Forfeiting Rehab Homes of Slum Dwellers Dumping Garbage on Roads || J&K&L High Court Sets Aside Rs. 10K Cost on Senior Advocate, Says Heated Exchanges are Common

Liquidity Adjustment Facility - Repo and Reverse Repo Rates- (Reserve Bank of India) (04 Oct 2016)

MANU/RMIC/0175/2016

Banking

As announced in the Fourth Bi-monthly Monetary Policy Statement today, it has been decided by the Monetary Policy Committee (MPC) to reduce the Repo rate under the Liquidity Adjustment Facility (LAF) by 25 basis points from 6.50 per cent to 6.25 per cent with immediate effect. Consequent to the change in the Repo rate, the Reverse Repo rate under the LAF will stand adjusted to 5.75 per cent with immediate effect. All other terms and conditions of the current LAF Scheme will remain unchanged.

Tags : REPO RATE REDUCTION LIQUIDITY ADJUSTMENT FACILITY

Share :