Cessation of “National Australia Bank” as a banking company within the meaning of sub -section (2) of Section 36 (A) of Banking Regulation Act, 1949 - ಆರ್ಬಿಐ - Reserve Bank of India
Cessation of “National Australia Bank” as a banking company within the meaning of sub -section (2) of Section 36 (A) of Banking Regulation Act, 1949
RBI/2019-20/24 August 01, 2019 All Scheduled Commercial Banks Dear Sir/Madam Cessation of “National Australia Bank” as a banking company within the meaning of sub –section (2) of Section 36 (A) of Banking Regulation Act, 1949 We advise that the “National Australia Bank” has ceased to be a banking company within the meaning of the Banking Regulation Act, 1949 vide Notification DBR.IBD.No.10668/23.13.085/2018-19 dated June 24, 2019, and published in the Gazette of India (Part III - Section 4) dated July 27, 2019 – Aug 02, 2019. Yours faithfully (S M Parida) |
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ಭಾರತೀಯ ರಿಸರ್ವ್ ಬ್ಯಾಂಕ್ ಮೊಬೈಲ್ ಅಪ್ಲಿಕೇಶನ್ ಅನ್ನು ಇನ್ಸ್ಟಾಲ್ ಮಾಡಿ ಮತ್ತು ಇತ್ತೀಚಿನ ಸುದ್ದಿಗಳಿಗೆ ತ್ವರಿತ ಅಕ್ಸೆಸ್ ಪಡೆಯಿರಿ!
