Rupee Export Credit Interest Rates
Withdrawn
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RBI / 2004-05/ 443 April 29, 2005
The Chairmen / Chief Executives of all Commercial Banks
Dear Sir
Rupee Export Credit Interest Rates
Please refer to our circular IECD. No. 10 / 04.02.01 / 2003-04 dated April 24, 2004 on the captioned subject.
2. The validity of the interest rates on rupee export credit indicated in the above circular would now remain in force upto October 31, 2005. In this connection, you may also refer to RBI circular No. MPD.BC.264/ 07.01.279/ 2004-05 dated April 29, 2005. The rates of interest applicable have been incorporated in the Annex to the Directive DBOD. No.BC. 84/ 13.07.01/ 2004-05 dated April 29, 2005 enclosed to this circular.
3. Please acknowledge receipt.
Yours faithfully
(P.VIJAYA BHASKAR)
Encls: As above.
DIRECTIVE DBOD. No. BC. 84 /13.07.01/ 2004-05
April 29, 2005 Interest Rates on Advances
In exercise of the powers conferred by Sections 21 and 35A of the Banking Regulation Act, 1949, the Reserve Bank of India, being satisfied that it is necessary and expedient in the public interest so to do, hereby directs that, with effect form May 1, 2005, the interest rates on rupee export credit would be as indicated in the Annex enclosed to this Directive.
(Usha Thorat) Executive Director Encl:as above Interest Rates on Rupee Export Credit of Scheduled Commercial Banks
BPLR : Benchmark Prime Lending rate @ Note : Since these are ceiling rates, banks would be free to charge any rate below the ceiling rates. * Free : The banks are free to decide the rate of interest to be charged,keeping in view the BPLR and spread guidelines
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