Rupee Export Credit Interest Rates
Withdrawn
|
RBI/2005-06/195 November 2, 2005
All Scheduled Commercial Banks Dear Sirs, Rupee Export Credit Interest Rates Please refer to our circular (RBI / 2004-05/ 443) DBOD.Dir (Exp). No.83 / 04.02.01/ 2004-05 dated April 29, 2005 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 April 30, 2006. In this connection, you may please refer to RBI circular No.MPD.BC.276/ 07.01.279/2005-06 dated October 28, 2005. The rates of interest applicable have been incorporated in the Annex to the Directive DBOD No.BC.42/13.07.01/2005-06 dated November 2, 2005 enclosed to this circular.
3. Please acknowledge receipt.
Yours faithfully, ( Amarendra Mohan) DIRECTIVE DBOD.BC.No. 42/13.07.01/ 2005-06 November 2, 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 from November 1, 2005, the interest rates on rupee export credit would be as indicated in the Annex enclosed to this Directive. (Usha Thorat) Interest Rates on Rupee Export Credit of Scheduled Commercial Banks
BPLR: Benchmark Prime Lending rate * Banks are free to decide the rate of interest, keeping in view the BPLR and spread guidelines.
|
Page Last Updated on: