Credit facilities to Minority Communities - Inclusion of jain Community Under Section 2(c) of the National Commission of Minorities (NCM) Act,1992 - ஆர்பிஐ - Reserve Bank of India
Credit facilities to Minority Communities - Inclusion of jain Community Under Section 2(c) of the National Commission of Minorities (NCM) Act,1992
RBI/2014-15/334 December 03, 2014 The Chairman /Managing Director Dear Sir/Madam Credit facilities to Minority Communities - Inclusion of jain Community Under Section 2(c) of the National Commission of Minorities (NCM) Act,1992 Please refer to paragraph 2 of our Master Circular RPCD.GSSD.BC.No.2/09.10.01/2013-14 dated July 01, 2013 on “Credit Facilities to Minority Communities”. 2. Ministry of Minority Affairs, Government of India, have notified the Jain Community as a minority community, vide notification No. S.O. 267(E) dated January 27, 2014. This is in addition to five communities already notified as minority communities, viz. Sikhs, Muslims, Christians, Zoroastrians and Buddhists. 3. Accordingly, the instructions contained in the above Master Circular will also be applicable to the Jain Community. The Master Circular has also been updated on the web-site simultaneously. Yours faithfully (Madhavi Sharma) |
இந்த பக்கத்தை பகிரவும்:
இந்திய ரிசர்வ் வங்கி மொபைல் செயலியை நிறுவுங்கள் மற்றும் சமீபத்திய செய்திகளுக்கான விரைவான அணுகலை பெறுங்கள்!
