RbiSearchHeader

Press escape key to go back

Past Searches

Theme
Theme
Text Size
Text Size
S1

Notification Marquee

RBI Announcements
RBI Announcements

RbiAnnouncementWeb

RBI Announcements
RBI Announcements

Asset Publisher

79086443

Section 23 of the Banking Regulation Act, 1949 - Relaxations in Branch Authorisation Policy

RBI/2009-10/298
DBOD.No.BL.BC. 72 /22.01.001/2009-10

February 1, 2010

All Scheduled Commercial Banks (excluding RRBs)

Dear Sir

Section 23 of the Banking Regulation Act, 1949 –
Relaxations in Branch Authorisation Policy

Please refer to Annex III of our circular  DBOD.No.BL.BC.65/22.01.001/2009-10 dated December 1, 2009 on the above subject, wherein a list of underbanked districts in underbanked States has been furnished.

2.  In partial modification thereof, we advise that Jammu & Kashmir State has since been included in the list of underbanked States and consequently the following underbanked districts of Jammu & Kashmir State – Anantnag, Doda, Kupwara and Poonch – have been included in the list of underbanked districts in underbanked States under Annex III of the above circular. 

Yours faithfully

(P.Vijaya Bhaskar)
Chief General Manager-in-charge

RbiTtsCommonUtility

PLAYING
LISTEN

Related Assets

RBI-Install-RBI-Content-Global

RbiSocialMediaUtility

Install the RBI mobile application and get quick access to the latest news!

Scan Your QR code to Install our app

RbiWasItHelpfulUtility

Was this page helpful?