Section 42(1) of the Reserve Bank of India Act, 1934 - Maintenance of CRR - আরবিআই - Reserve Bank of India
Section 42(1) of the Reserve Bank of India Act, 1934 - Maintenance of CRR
RBI/2009-10/296 January 29, 2010 All Scheduled Commercial Banks Dear Sir, Section 42(1) of the Reserve Bank of India Act, 1934 - Maintenance of CRR Please refer to our Circular DBOD. No. Ret. BC.103/12.01.001/ 2008-09 dated January 02, 2009 on the captioned subject.
3. A copy of the relative notification DBOD. No. Ret. BC.70/12.01.001/2009-10 dated January 29, 2010 is enclosed. 4. Please acknowledge receipt. Yours faithfully Encl:1 DBOD.No.Ret.BC. 70 /12.01.001/2009-2010 January 29, 2010 NOTIFICATION In exercise of the powers conferred under the sub-section (1) of Section 42 of the Reserve Bank of India Act, 1934 and in partial modification of the earlier notification DBOD.No.Ret.BC102/12.01.001/2008-09 dated January 2, 2009, the Reserve Bank of India hereby notifies that the average Cash Reserve Ratio (CRR) required to be maintained by every Scheduled Commercial Bank shall, from effective dates mentioned below, be at the percentage points indicated thereagainst.
(G. Gopalakrishna) |