RPCD.CO.RF. BC 65 /07.02.01/2006-07

April 4, 2007

In exercise of the powers conferred under Sub-section (1) of Section 42 of the Reserve Bank of India Act, 1934, and in supersession of its Notification RPCD.RF.BC.53/07.02.01/2006-07 dated March 2, 2007, the Reserve Bank of India hereby notifies that the average Cash Reserve Ratio (CRR) required to be maintained by Scheduled State Co-operative Banks shall, from effective dates mentioned below, be at the percentage points as indicated below.

However, the effective CRR maintained by Scheduled State Co-operative Banks on total demand and time liabilities shall not be less than 3.00 per cent, as stipulated under the Act, ibid.

(Anand Sinha)
Executive Director