Cessation of KBC Bank N.V. as a banking company within the meaning of sub-section (2) of Section 36(A) of the Banking Regulation Act, 1949

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Published on April 20, 2017

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Cessation of KBC Bank N.V. as a banking company within the meaning of sub-section (2) of Section 36(A) of the Banking Regulation Act, 1949

RBI/2016-17/286
DBR.No.Ret.BC.23/12.07.118A/2016-17

April 20, 2017

All Scheduled Commercial Banks

Dear Sir/Madam,

Cessation of KBC Bank N.V. 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 “KBC Bank N.V.” has ceased to be a banking company within the meaning of the Banking Regulation Act, 1949 vide Notification DBR.IBD.No. 16138/23.13.077/2015-16 dated June 24, 2016 and published in the Gazette of India (Part III-Section 4) dated August 13-August 19, 2016.

Yours faithfully,

(M.G. Suprabhat)
Deputy General Manager