Maintenance of Government Accounts - Penal Interest on delayed remittances and excess/double reimbursement - RBI - Reserve Bank of India
Maintenance of Government Accounts - Penal Interest on delayed remittances and excess/double reimbursement
RBI/2007-2008/182 November 8, 2007 The Chairman & Managing Director/Managing Director Dear Sir, Maintenance of Government Accounts – Penal Interest on delayed remittances and excess/double reimbursement Please refer to our circular No.RBI/2007/410 (DGBA.GAD.No.H.16665 /42.01.011 /2007-08) May 23, 2007 on the captioned subject. 2. We advise that the rate of interest on delayed remittances and double/excess reimbursement would remain unchanged at Yours faithfully, (M.T.Varghese) |