Lending under Consortium Arrangements/Multiple Banking Arrangements - ଆରବିଆଇ - Reserve Bank of India
Lending under Consortium Arrangements/Multiple Banking Arrangements
RBI/2009-2010/116 August 5, 2009 The CEOs of the Select All-India Term-lending and Refinancing Institutions Dear Sir, Lending under Consortium Arrangements/Multiple Banking Arrangements Please find enclosed Circular DBOD.No.BP.BC.46/08.12.001/2008-09 dated September 19, 2008 on the above subject along with subsequent circulars DBOD.No.BP.BC.94/ 08.12.001/2008-09 dated December 08, 2008 and DBOD No. BP. BC. 110 / 08. 12. 001 /2008-09 dated February 10, 2009 respectively and DBS.CO.FrMC.BC.No.8/23.04.001/2008-09 dated June 24, 2009. It is advised that the above guidelines on consortium arrangements/multiple banking arrangements issued to banks, shall mutatis mutandis apply to the select all-India Financial Institutions (AIFIs) for sharing of information among the AIFIs and with banks. Yours faithfully, (Vinay Baijal) Encls : As above |