Cessation of “Aditya Birla Idea Payments Bank Limited” as a banking company within the meaning of sub section (2) of Section 36 A of Banking Regulation Act, 1949 - RBI - Reserve Bank of India
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Published on September 03, 2020
Cessation of “Aditya Birla Idea Payments Bank Limited” as a banking company within the meaning of sub section (2) of Section 36 A of Banking Regulation Act, 1949
RBI/2020-21/32 September 03, 2020 All Banks Dear Sir/Madam Cessation of “Aditya Birla Idea Payments Bank Limited” as a banking company within the meaning of sub section (2) of Section 36 A of Banking Regulation Act, 1949 We advise that the “Aditya Birla Idea Payments Bank Limited” has ceased to be a banking company within the meaning of the Banking Regulation Act, 1949 with effect from July 28, 2020 vide Notification DOR.NBD.No.144/16.03.007/2020-21 dated July 28, 2020, which is published in the Gazette of India (Part III - Section 4) dated August 22 – August 28, 2020. Yours faithfully (Sudhansu Mohan Parida) |
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