Cessation of “Credit Suisse AG” as a banking company within the meaning of sub section (2) of Section 36 (A) of the Banking Regulation Act, 1949

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Published on August 22, 2024

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Cessation of “Credit Suisse AG” as a banking company within the meaning of sub section (2) of Section 36 (A) of the Banking Regulation Act, 1949

RBI/2024-25/66
DoR.RET.REC.40/12.07.160/2024-25

August 22, 2024

All Commercial and Co-operative Banks

Madam / Dear Sir,

Cessation of "Krung Thai Bank Public Company Limited" as a banking company within the meaning of sub section (2) of Section 36 (A) of the Banking Regulation Act, 1949

It is advised that the "Krung Thai Bank Public Company Limited" has ceased to be a banking company within the meaning of the Banking Regulation Act, 1949 vide Notification DoR.LIC.No.S1999/23.13.066/2024-25 dated July 3, 2024, which is published in the Gazette of India (Part III - Section 4) dated August 17 – August 23, 2023.

Yours faithfully,

(Latha Vishwanath)
Chief General Manager