Directions under Section 35A read with Section 56 of the Banking Regulation Act, 1949 – Thodupuzha Urban Co-operative Bank Ltd, Kerala – Withdrawal of Directions - आरबीआय - Reserve Bank of India
Directions under Section 35A read with Section 56 of the Banking Regulation Act, 1949 – Thodupuzha Urban Co-operative Bank Ltd, Kerala – Withdrawal of Directions
The Reserve Bank of India, had issued Directions under Section 35A read with Section 56 of the Banking Regulation Act, 1949 to Thodupuzha Urban Co-operative Bank Ltd. Kerala vide Directive No.CO.DOS.SED.No.S3361/12.07.005/2022-23 dated August 23, 2022, for a period of six months. The validity of the Directions was extended from time to time, the last being up to close of business on February 23, 2025. 2. After reviewing the financial position of the bank, the Reserve Bank of India, on being satisfied that in the public interest it is necessary to do so and in exercise of the powers vested in it under sub-section (2) of Section 35A read with Section 56 of the Banking Regulation Act, 1949, hereby withdraws with effect from close of business on January 20, 2025, the said Directions issued to Thodupuzha Urban Co-operative Bank Ltd., Kerala.
(Puneet Pancholy) Press Release: 2024-2025/1959 |