RBI/2014-15/375 DGBA.GAD.No.H - 2887/42.01.035/2014 -15 January 1, 2015 The Chairman/Chief Executive OfficerAll agency banks Dear Sir Implementation of Cheque Truncation System - Dispensation of the requirement of forwarding of government cheques in physical form to government Please refer to our circular DGBA.GAD.No.H - 1463/42.01.035/2014-15 dated September 30, 2014 wherein it was stated that the discontinuation of P2F for government cheques was to be implemented wi

RBI/2013-14/539 DGBA.GAD.No.H - 5495/42.01.029/2013-14 March 27, 2014 The Chairman & Managing Director / The Chief Executive Officer All Agency Banks Dear Sir / Madam, Scheme for Collection of Dues of (i) Central Board of Direct Taxes (ii) Central Board of Excise and Customs (iii) Departmentalised Ministries Account - Reporting and Accounting of March Transactions - Special Arrangements - Financial Year 2013-14 Please refer to Circular DGBA.GAD.No.H - 5353/42.01.0

RBI/2013-14/535 DGBA.GAD.No.H - 5430/42.01.029/2013-14 March 26, 2014 The Chairman & Managing Director / Chief Executive OfficerAll Agency Banks Dear Sir / Madam, Annual Closing of Government Accounts – Transactions of Central / State Governments – Special Measures for the Current Financial Year (2013-14) We have been requested by the Government of India and some State Governments to facilitate collection and accounting of government transactions (such as receipts

RBI/2007-08/206 DGBA.GAD.No.H-6212 /42.01.034/2007-08 December 6, 2007 The Chairman/Chairman and Managing Director / Managing Director All Agency Banks including Jammu and Kashmir Bank Ltd. Dear Sir, Data quality concerns - Online Tax Accounting System for Direct Taxes (OLTAS) As you are aware, uploading of challan details on OLTAS by an agency bank quoting the right 'Permanent Account Number' (PAN) is essential for giving the tax credit to the concerned assessee.@@NB

RBI/2007-2008/182DGBA.GAD.No.5181/ 42.01.011 /2007-08 November 8, 2007The Chairman & Managing Director/Managing DirectorState Bank of India and its Associates/All Nationalised BanksJammu &Kashmir Bank Ltd.IDBI Ltd./ HDFC Bank Ltd./ICICI Bank Ltd./ UTI Bank Ltd.Dear Sir,Maintenance of Government Accounts – Penal Interest on delayed remittances and excess/double reimbursementPlease refer to our circular No.RBI/2007/410 (DGBA.GAD.No.H.16665 /42.01.011 /2007-08) M

RBI/2006-07/169 DGBA.GAD.No.H. 7377/42.01.011/2006-07 November 7, 2006 Kartika 16, 1928 (Saka) The Chairman/Managing Director State Bank of India & its Associates All Nationalised Banks Jammu & Kashmir Bank Ltd. IDBI Ltd/HDFC Bank Ltd. ICICI Bank Ltd./UTI Bank Ltd. Dear Sir Maintenance of Government Accounts -Interest on Delayed Remittances and Excess/Double Reimbursement Please refer to our Circular No.RBI/2006/387(DGBA.GAD.No.H.17981/42.01.011 /2005-06) date