Directions under Section 35A read with Section 56 of the BR Act 1949 (AACS)- Thodupuzha Urban Co-operative Bank Ltd, Kerala- Extension of period - ആർബിഐ - Reserve Bank of India
Directions under Section 35A read with Section 56 of the BR Act 1949 (AACS)- Thodupuzha Urban Co-operative Bank Ltd, Kerala- Extension of period
The Reserve Bank of India issued Directions to Thodupuzha Urban Co-operative Bank Ltd, Kerala under section 35A read with section 56 of the Banking Regulation Act, 1949 (AACS), vide Directive No. CO.DOS.SED.No.S3361/12-07-005/2022-2023 dated August 23, 2022, from close of business on August 23, 2022, for a period of six months, which were extended from time to time, last being up to February 23, 2024, vide Directive No. DOR.MON.D-94/12.16.051/2023-24 dated November 21, 2023.
The Reserve Bank of India is satisfied that in the public interest, it is necessary to extend the period of operation of the aforesaid Directions. Accordingly, vide the Directive DOR.MON.D-125/12.16.051/2023-24 dated February 14, 2024 in exercise of powers vested in it under sub-section (1) of section 35A read with section 56 of the Banking Regulation Act, 1949, the Reserve Bank of India has directed that the Directive No. CO.DOS.SED.No.S3361/12-07-005/2022-2023 dated August 23, 2022, issued to Thodupuzha Urban Co-operative Bank Limited, Kerala, the validity of which was last extended up to February 23, 2024, shall continue to apply to the bank for a further period of three months, i.e., from close of business on February 23, 2024, to close of business on May 23, 2024, subject to review. Other terms and conditions of the Directive under reference, as modified from time to time, shall remain unchanged. (Shweta Sharma) Press Release: 2023-2024/1929
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