Cessation of “Commonwealth Bank of Australia” as a banking company within the meaning of sub-section (2) of Section 36 (A) of Banking Regulation Act, 1949 - ஆர்பிஐ - Reserve Bank of India
79185444
வெளியிடப்பட்ட தேதி நவம்பர் 09, 2017
Cessation of “Commonwealth Bank of Australia” as a banking company within the meaning of sub-section (2) of Section 36 (A) of Banking Regulation Act, 1949
RBI/2017-18/84 November 09, 2017 All Scheduled Commercial Banks Dear Sir/Madam, Cessation of “Commonwealth Bank of Australia” as a banking company within the meaning of sub –section (2) of Section 36 (A) of Banking Regulation Act, 1949 We advise that the “Commonwealth Bank of Australia” has ceased to be a banking company within the meaning of the Banking Regulation Act, 1949 vide Notification DBR.IBD.No.2224/23.13.127/ 2017-18 dated September 05, 2017, and published in the Gazette of India (Part III - Section 4) dated October 28- November 03, 2017. Yours faithfully (M.G.Suprabhat) |
प्ले हो रहा है
கேட்கவும்
இந்த பக்கத்தை பகிரவும்:
இந்திய ரிசர்வ் வங்கி மொபைல் செயலியை நிறுவுங்கள் மற்றும் சமீபத்திய செய்திகளுக்கான விரைவான அணுகலை பெறுங்கள்!
இந்த பக்கம் உதவியாக இருந்ததா?
