Cessation of UBS AG as a banking company within the meaning of sub-section (2) of Section 36(A) of the Banking Regulation Act, 1949

मुख्य घटक वगळा

Notification Marquee

RbiAnnouncementWeb

Asset Publisher

back

प्रकाशित तारीख मे 19, 2016

listen

Cessation of UBS AG as a banking company within the meaning of sub-section (2) of Section 36(A) of the Banking Regulation Act, 1949

RBI/2015-16/404
DBR.No.Ret.BC.100/12.07.124A/2015-16

May 19, 2016

All Scheduled Commercial Banks

Dear Sir,

Cessation of UBS AG as a banking company within the meaning of
sub-section (2) of Section 36(A) of the Banking Regulation Act, 1949

We advise that the “UBS AG” has ceased to be a banking company within the meaning of the Banking Regulation Act, 1949 vide Notification DBR.IBD.No.7715/23.13.062/2015-16 dated January 12, 2016 and published in the Gazette of India (Part III-Section 4) dated February 27 – March 04, 2016.

Yours faithfully,

(M.G. Suprabhat)
Deputy General Manager