Cessation of “Westpac Banking Corporation” as a banking company within the meaning of sub section (2) of Section 36 A of Banking Regulation Act, 1949

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Published on September 03, 2020

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Cessation of “Westpac Banking Corporation” as a banking company within the meaning of sub section (2) of Section 36 A of Banking Regulation Act, 1949

RBI/2020-21/31
DOR.No.Ret.BC.11/12.07.150/2020-21

September 03, 2020

All Banks

Dear Sir/Madam

Cessation of “Westpac Banking Corporation” as a banking company within the meaning of sub section (2) of Section 36 A of Banking Regulation Act, 1949

We advise that the “Westpac Banking Corporation” has ceased to be a banking company within the meaning of the Banking Regulation Act, 1949 vide Notification DOR.IBD.No.100/23.13.138/2020-21 dated July 18, 2020, which is published in the Gazette of India (Part III - Section 4) dated August 22 – August 28, 2020.

Yours faithfully

(Sudhansu Mohan Parida)
General Manager