RPCD.RF.No. 5541/07.02.01/2006-07

December 11, 2006

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.No.6106/07.02.01/2005-2006 dated June 22, 2006, the Reserve Bank of India hereby specifies that the average Cash Reserve Ratio (CRR) required to be maintained by Scheduled State Co-operative Banks (StCBs) and Regional Rural Banks (RRBs) shall, from effective dates mentioned below, be as indicated thereagainst.

(V.S.Das)
Executive Director