RRBs – Maintenance of CRR
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RPCD.CO.RRB.No.9339/03.05.28(B)/ 2006-07 April 4, 2007 NOTIFICATION
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.CO.RRB.No.8164/03.05.28(B)/2006-07 dated March 02, 2007, the Reserve Bank of India hereby notifies that the average Cash Reserve Ratio (CRR) required to be maintained by RRBs shall from effective dates mentioned below, be at the percentage points as indicated below.
However, the effective CRR maintained by Regional Rural Banks on total demand and time liabilities shall not be less than 3.00 per cent, as stipulated under the Reserve Bank of India Act, 1934. (Anand Sinha) |
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