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Guidelines for the Trade Receivables Discounting System (TReDS)

103638598

 

 

Guidelines for the Trade Receivables Discounting System (TReDS)

(Updated as on July 2, 2018)

Micro, Small and Medium Enterprises (MSMEs), despite the important role played by them in the economic fabric of the country, continue to face constraints in obtaining adequate finance, particularly in terms of their ability to convert their trade receivables into liquid funds. In order to address this pan-India issue through setting up of an institutional mechanism for financing trade receivables, the Reserve Bank of India had published a concept paper on “Micro, Small & Medium Enterprises (MSME) Factoring-Trade Receivables Exchange” in March 2014.

2. Based on the public comments received on the concept paper and the subsequent draft guidelines issued for setting up and operating the system, and interactions held with relevant stakeholders, the following guidelines are being issued for setting up and operating the trade receivables system in the country. These Guidelines are issued by Reserve Bank of India under Section 10(2) read with Section 18 of Payment & Settlement Systems Act, 2007 (Act 51 of 2007).

Scheme

3. The scheme for setting up and operating the institutional mechanism for facilitating the financing of trade receivables of MSMEs from corporate and other buyers, including Government Departments and Public Sector Undertakings (PSUs), through multiple financiers will be known as Trade Receivables Discounting System (TReDS).

4. The TReDS will facilitate the discounting of both invoices as well as bills of exchange. Further, as the underlying entities are the same (MSMEs and corporate and other buyers, including Government Departments and PSUs), the TReDS could deal with both receivables factoring as well as reverse factoring so that higher transaction volumes come into the system and facilitate better pricing.

5. The transactions processed under TReDS will be “without recourse” to the MSMEs.

Definitions

6. For the purpose of the Scheme, notwithstanding any other definition used in any other context, scheme, law or document, the following definitions are used:

a) Factoring unit - a standard nomenclature used in the TReDS for an invoice or a bill on the system. Factoring Units may be created either by the MSME seller (in the case of factoring) or by corporate and other buyers, including Government Departments and PSUs, (in case of reverse factoring) as the case may be.

b) Financier – refers to banks, NBFC Factors and other financial institutions as permitted by the Reserve Bank of India participating in the TReDS and accepting the factoring unit for financing purpose.

Participants

7. MSME sellers, corporate and other buyers, including the Government Departments and PSUs, and financiers (banks, NBFC Factors and other financial institutions as permitted by the Reserve Bank of India) will be direct participants in the TReDS. The TReDS will provide the platform to bring these participants together for facilitating uploading, accepting, discounting, trading and settlement of the invoices / bills of MSMEs. The bankers of sellers and buyers may be provided access to the system, where necessary, for obtaining information on the portfolio of discounted invoices / bills of respective clients. The TReDS may tie up with necessary technology providers, system integrators and entities providing dematerialisation services for providing its services.

Process flow and procedure

8. The objective of the TReDS is to facilitate financing of invoices / bills of MSMEs drawn on corporate and other buyers, including the Government Departments and PSUs, by way of discounting by financiers. To enable this, the TReDS has to put in place suitable mechanism whereby the invoice / bill is converted into “factoring unit” as indicated in the Annex.

9. In the first phase, the TReDS would facilitate the discounting of these factoring units by the financiers resulting in flow of funds to the MSME with final payment of the factoring unit being made by the buyer to the financier on due date. In the second phase, the TReDS would enable further discounting / re-discounting of the discounted factoring units by the financiers, thus resulting in its assignment in favour of other financiers.

10. The process flow of the TReDS has to enable at the minimum, the uploading of invoices/bills and creation of factoring units by the MSME sellers; its acceptance by the corporate and other buyers, including the Government Departments and PSUs, within a specified time limit; discounting, rating and re-discounting of factoring units; sending of notifications at each stage to the relevant parties to the transaction; reporting and MIS requirements; and finally, generation and submission of settlement of obligations. In case of reverse factoring, the buyer could also create factoring units based on the documents uploaded by the MSME seller. A brief illustrative outline of the minimum features required in the process flow is given in the Annex.

11. The actual business, technical and operational processes and procedures to be followed in the system will be prepared by the entity operating the TReDS, and will be part of the Procedural Guidelines for the system.

12. The TReDS may also undertake some random audits to ensure that the factoring units uploaded on the exchange are authentic & based on genuine underlying transactions involving the sale of goods or services.

13. TReDS would put in place a standardized mechanism / process for on-boarding of buyers and sellers on the TReDS. This one-time on-boarding process will require the entities to submit all KYC related documents to the TReDS, along with resolutions / documents specific to authorised personnel of the buyer, and the MSME seller. Such authorised personnel would be provided with IDs / Passwords for TReDS authorisations (multi-level). Indemnity in favour of TReDS, if required, may also be given if it is made part of the standardized on-boarding process.

14. The KYC documentation and its process may be standardised and disclosed to all stakeholders by TReDS. As it requires confirmation of the banker of the MSME seller / buyer, as the case may be, the KYC documentation may be synchronous with the documentation / verification done by the banks in adherence to the extant regulatory requirements (Reserve Bank of India’s “Master Direction - Know Your Customer (KYC) Direction, 2016” dated February 25, 2016 (as amended from time to time)).

15. There would be a one-time agreement drawn up amongst the participants in the TReDS:

a) Master agreement between the financier and the TReDS, stating the terms and conditions of dealings between both the entities.

b) Master agreement between the buyers and the TReDS, stating the terms and conditions of dealings between both the entities. This agreement should clearly capture the following aspects:

  1. The buyer’s (corporates and other buyers including government departments and PSUs as the case may be) obligation to pay on the due date once the factoring unit is accepted online.

  2. No recourse to disputes with respect to quality of goods or otherwise.

  3. No set offs to be allowed.

c) Master agreement between the MSME sellers and the TReDS, stating the terms and conditions of dealings between both the entities. The agreement should also have a declaration / undertaking by the MSME seller that, in respect of goods and services underlying the factoring unit, no finance is extended by the working capital financing bank and such goods and services are not charged to the working capital financing bankers (i.e., finance availed through the TReDS would not be part of existing charge / hypothecation of its working capital bankers).

d) In case of financing on the basis of invoices, an assignment agreement would need to be executed between the MSME seller and the financier. Alternatively, this aspect may be incorporated in the agreement between the MSME seller and the financier, to the effect that any financing transaction on TReDS will tantamount to an assignment of receivables in favour of whoever is the financier.

e) The TReDS will be in custody of all the agreements.

16. Other procedural aspects of TReDS functioning and operations may be incorporated either in the Master Agreement, if so necessitated by the participants, or in the Procedural Guidelines where applicable. In all instances, such procedural aspects, even if incorporated in the Master Agreements, should be in adherence to regulatory norms issued from time to time. The Master Agreement may also clearly indicate that any legal proceedings to be initiated by one entity against another, if at all, will be outside the purview of TReDS.

17. TReDS will also review the need for CERSAI registration for the assignments as indicated above, and put in place a suitable mechanism for the same (preferably driven automatically through the TReDS), as soon as feasible after a factoring unit has been accepted for financing by a financier.

Settlement process

18. Critical to the operations of the TReDS is the mechanism that ensures timely settlement of funds between the member financiers and the MSME sellers (when the factoring unit is financed) and the subsequent settlement of funds between the member buyers and the respective financiers on due date of the factoring unit. In order to ensure a smooth process of such payments, the TReDS would be required to:

a) Trigger settlement between financier and MSME for accepted bids - In respect of all factoring units financed on a given day, the TReDS will generate the payment obligations of all financiers on T+2 basis and send the file for settlement in any of the existing payment system as agreed among the system participants. The TReDS would have to put in place a separate recourse mechanism to handle settlement failures in respective payment systems.

b) Trigger settlement between the buyer and the ultimate financier on due date - the TReDS would generate the payment obligations file and send the same for settlement on due date to the relevant payment system.

19. The TReDS will generate the settlement files and send the same to existing payment systems for actual payment of funds. This would ensure that the inter-bank settlement (between the bankers representing member MSMEs, buyers and the financiers) will take place and defaults, if any, by the buyers will be handled by the buyer’s bank and will not be the responsibility of the TReDS. Hence, the settlement process ensures payments to relevant recipients on due date, thus, facilitating the smooth operations on the TReDS. However, it would not entail a guaranteed settlement by the TReDS.

20. The TReDS would be required to put in place a mechanism for bankers to report defaults in payments by buyers. The TReDS would also need to ensure adequate arbitration and grievances redressal mechanism is in place.

Regulatory framework for TReDS

21. The TReDS, which undertakes clearing and settlement activities, would be governed by the regulatory framework put in place by the Reserve Bank of India under the Payment and Settlement Systems Act 2007 (PSS Act). It will function as an authorised payment system under the PSS Act 2007. The activities of the TReDS as well as those of the participants in the TReDS would be governed by the relevant legal and regulatory provisions applicable to various stakeholders in the system. As such, the processes and procedures of the TReDS should be compliant with such legal and regulatory provisions which may be issued and amended from time to time by respective authorities.

Eligibility criteria to set up and operate the TReDS

22. Entities desirous of setting up and operating the TReDS should fulfil the following criteria.

(a) Financial Criteria

(i) Since the TReDS will not be allowed to assume any credit risk, its minimum paid up equity capital shall be Rs. 25 crore.

(ii) The foreign shareholding in the TReDS would be as per the extant foreign investment policy.

(iii) Entities, other than the promoters, will not be permitted to have shareholding in excess of 10 per cent of the equity capital of the TReDS.

(iv) The overall financial strength of the promoters/entity seeking to set up TReDS would be an important criteria of assessment/selection.

(b) Due diligence of promoters

The entities and their promoters/promoter groups as defined in the SEBI (Issue of Capital & Disclosure Requirements) Regulations, 2009 should be ‘fit and proper’ in order to be eligible to operate as TReDS. RBI would assess the ‘fit and proper’ status of the applicants on the basis of their past record of sound credentials and integrity; financial soundness and track record of at least 5 years in running their businesses. RBI may, inter alia, seek feedback on the applicants on these or any other relevant aspects from other regulators, and enforcement and investigative agencies like Income Tax, CBI, Enforcement Directorate, SEBI, etc. as deemed appropriate.

(c) Technological capability

The TReDS should have sound technological basis to support its operations. As such, the TReDS should, at the minimum, fulfil the following technological requirements.

  • TReDS shall be able to provide electronic platform for all the participants.

  • Information about bills/ invoices, discounting and quotes shall be disseminated by the TReDS in real time basis, supported by a robust MIS system.

  • The TReDS shall have a suitable Business Continuity Plan (BCP) including a disaster recovery site.

  • The TReDS shall have an online surveillance capability which monitors positions, prices and volumes in real time so as to check system manipulation.

Application procedure for Authorisation

23. The general guidelines as well as the application format for any non-bank entity to seek authorisation under the PSS Act for operating a payment system are available at https://rbidocs.rbi.org.in/rdocs/Publications/PDFs/86707.pdf

24. Entities meeting the eligibility criteria as outlined in the Guidelines and desirous of setting up the TReDS, may apply in the prescribed format to the Chief General Manager, Department of Payment and Settlement Systems, Reserve Bank of India, 14th Floor, Central Office Building, Shaheed Bhagat Singh Marg, Mumbai – 400001, as and when the window for receipt of applications for this purpose is opened.


Annex

Illustrative Outline of Process flow under TReDS

a) Corporate and other buyers, including Government Departments and Public Sector Undertakings, send purchase order to MSME seller (outside the purview of the TReDS).

b) MSME seller delivers the goods along with an invoice. There may or may not be an accepted bill of exchange depending on the trade practice between the buyer and the seller (outside the purview of the TReDS).

c) Thereafter, on the basis of either an invoice or a bill of exchange, the MSME seller creates a ‘factoring unit’ (which would be a standard nomenclature used in the TReDS for an invoice or a bill on the system) on TReDS. Subsequently, the buyer also logs on to TReDS and flags this factoring unit as ‘accepted’. In case of reverse factoring, this process of creation of factoring unit could be initiated by the buyer.

d) Supporting documents evidencing movement of goods etc. may also be hosted by the MSME seller on the TReDS in accordance with the standard list or check-list of acceptable documents indicated in the TReDS.

e) The TReDS will standardise the time window available for buyers to ‘accept’ the factoring units, which may vary based on the underlying document – an invoice or bill of exchange.

f) The TReDS may have either a single or two separate modules for transactions with invoices and transactions with Bills of Exchange, if so required. In either case, all transactions routed through TReDS will, in effect, deal with factoring units irrespective of whether they represent an invoice or a bill of exchange.

g) Factoring units may be created in each module as required. Each such unit will have the same sanctity and enforceability as allowed for physical instruments under the “Factoring Regulation Act, 2011” or under the “Negotiable Instruments Act, 1881”

h) The standard format / features of the ‘factoring unit’ will be decided by the TReDS – it could be the entire bill/invoice amount or an amount after adjustment of tax / interest etc. as per existing market practice and as adopted as part of the TReDS procedure. However, each factoring unit will represent a confirmed obligation of the corporate and other buyers, including Government Departments and PSUs, and will carry the following relevant details – details of the seller and the buyer, issue date (could be the date of acceptance), due date, tenor (due date – issue date), balance tenor (due date – current date), amount due, unique identification number generated by the TReDS, account details of seller for financier’s reference (for credit at the time of financing), account details of buyer for financier’s reference (for debit on the due date), the underlying commodity (or service if enabled).

i) The TReDS should be able to facilitate filtering of factoring units (by financiers or respective sellers / buyers) on any of the above parameters. In view of the expected high volumes to be processed under TReDS, this would provide the necessary flexibility of operations to the stakeholders.

j) The buyer’s bank and account details form an integral feature of the factoring unit. The creation of a factoring unit on TReDS shall result in automatic generation of a notice / advice to the buyer’s bank informing them of such units.

k) These factoring units will be available for financing by any of the financiers registered on the system. The all-in-cost quoted by the financier will be available on the TReDS. This price can only be viewed by the MSME seller and not available for other financiers.

l) There will be a window period provided for financiers to quote their bids against factoring units. Financiers will be free to determine the time-validity of their bid price. Once accepted by the MSME seller, there will be no option for financiers to revise their bids quoted online.

m) The MSME seller is free to accept any of the bids and the financier will receive the necessary intimation. Financiers will finance the balance tenor on the factoring unit.

n) Once a bid is accepted, the factoring unit will get tagged as “financed” and the funds will be credited to the seller’s account by the financier on T+2 basis (T being the date of bid acceptance). The actual settlement of such funds will be as outlined under the Settlement section.

o) Once an accepted factoring unit has been financed by a financier, notice would be sent to buyer’s bank as well as seller’s bank. While the buyer’s bank would use this information to ensure availability of funds and also handle the direct debit to the buyer’s account on the due date in favour of the financier (based on the settlement obligations generated by the TReDS), the seller’s bank will use this input to adjust against the working capital of the MSME seller, as necessary (the TReDS procedures may, if necessary, also indicate that the proceeds of the accepted and financed factoring units will be remitted to the existing working capital / cash credit account of the MSME seller). If agreed by members, the TReDS may also provide the option to members, whereby the financiers would take direct exposure against the buyers rather than through their bankers.

p) On the due date, the financier will have to receive funds from the buyer. The TReDS will send due notifications to the buyers and their banks advising them of payments due. The actual settlement of such funds will be as outlined under the Settlement section.

q) Non-payment by the buyer on the due date to their banker should tantamount to a default by the buyer (and be reported as such as per regulatory procedures prescribed from time to time) and enable the banker to proceed against the buyer. Any action initiated in this regard, will be strictly non-recourse with respect to the MSME sellers and outside the purview of the TReDS.

r) These instruments may be rated by the TReDS on the basis of external rating of the buyer, its credit history, the nature of the underlying instrument (invoice or bill of exchange), previous instances of delays or defaults by the buyer with respect to transactions on TReDS, etc.

s) The rated instruments may then be further transacted / discounted amongst the financiers in the secondary segment.

t) Similar to the primary segment, any successful trade in the secondary segment will also automatically result in a direct debit authority being enabled by the buyer’s bank in favour of the financier (based on the settlement obligations generated by the TReDS). In parallel, it will also generate a ‘notice of assignment’ intimating the buyer to make the payment to the new financier.

u) In the event that a factoring unit remains unfinanced, the buyer will pay the MSME seller outside of the TReDS.

In order to meet the requirements of various stakeholders, the TReDS should ensure to provide various types of MIS reports including intimation of total receivables position, financed and unfinanced (to sellers); intimation of outstanding position, financed and unfinanced with details of beneficiaries and beneficiary accounts to be credited (for buyers); total financed position for financiers; etc. Similarly, data on unfinanced factoring units in the market should also be made available by the TReDS. The system should also generate due date reminders to relevant parties, notifications to be issued to bankers when a factoring unit is financed, notifications to be issued to buyers once a factoring unit related to their transaction is traded in the secondary segment, etc.

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ibkamitdeb@ibk.co.kr
rohit@ibk.co.kr
74 IRINJALAKUDA TOWN CO-OPERATIVE BANK LTD Tel: 9447755843, 9497068429, 9847411160, 0480-2670300, 2670331 ho@itubank.com,
mail@itubank.com
75 Jalgaon Janata Sahakari Bank Ltd Jalgaon Tel: 0257- 2232175,
Mobile: 8805165747, 9657117663
RTGS.JJSB0000001@jjsbl.co.in
mayur.patil@jjsbl.co.in,
sanjay.thosare@jjsbl.co.in
76 JAMMU AND KASHMIR BANK LIMITED Tel: 0194-2481930/31/32/33/34/35 neftservices@jkbmail.com;
jakaneft@jkbmail.com
77 JANA SMALL FINANCE BANK Tel: 080-33425262/Ext:358/143 channel_payments@janabank.com
78 JANASEVA SAHAKARI BANK BORIVLI LIMITED Tel : 022- 28914747, 28333522 jssbl@mtnl.net.in
79 JANASEVA SAHAKARI BANK LIMITED Tel: 020-24440097 investment@janasevabankpune.com
80 JANATA SAHAKARI BANK LTD, PUNE Tel: 020 24521092020 24521093Mobile: 9970013148 jsbservice@janatabankpune.com
81 JANKALYAN SAHAKARI BANK Tel: 022-25222582/ 25246804, 022-25264123/122/151/111 jksbl@jksbl.com
82 JIO PAYMENTS BANK LIMITED Tel: 022-35554097 rajesh3.gupta@ril.com
83 JP MORGAN CHASE BANK Tel:- 022-61575043, 022 61573844,
022 61573837
Tel:- 022 61573305 /
61573445 / 61573667
mumbai.cash.operation@jpmorgan.com
funding.mumbai.branch@jpmorgan.com
rtgs_chas@jpmorgan.com
84 KALLAPPANNA AWADE ICHALKARANJI JANATA SAHAKARI BANK LIMITED Tel: 0230-2427263 treasury@ijsbank.com
85 KALUPUR COMMERCIAL COOPERATIVE BANK Tel: 079-27582020 to 27582026 info@kalupurbank.com
rtgs.kccb@kalupurbank.com
86 KALYAN JANATA SAHAKARI BANK Tel: 0251-2219009 / 9030 / 9024 kjsbrtgs@kalyanjanata.in
87 KARNATAKA BANK LIMITED Tel: 022 - 22823031/32 neft.srbr@ktkbank.com
88 KARNATAKA VIKAS GRAMEENA BANK Tel: 0836-2442204 kvgbhoit@gmail.com
neftrtgscell@kvgbank.com
89 KOOKMIN BANK 124-4532222 ravish.arora@kbfg.com
sheenu.chawla@kbfg.com
ravish.dutta@kbfg.com
90 THE KARUR VYSYA BANK LTD Tel: 0422–2227778, 0422–2227779, 0422-2227760 neft@kvbmail.com;
neftcfc@kvbmail.com
91 KEB HANA BANK Tel: 044-49056320/6305 kebchennai@hanafn.com
92 KERALA GRAMIN BANK Tel: 0497-2704810 neftcell.kgb@keralagbank.com
93 Kotak Mahindra Bank Ltd Tel : 022-69410816/69410817 neftrtgs.query@kotak.com
94 KOZHIKODE DISTRICT COOP BANK LTD. Tel: 0495-2701520 rtgs@kdcbank.com
95 MAHARASHTRA GRAMIN BANK Tel: 0240-2476141,
022-25435154,
25344059/60
rtgs@mahagramin.co.in
neft@mahagramin.co.in
mgbneftcell@gmail.com
96 MAHARASHTRA STATE COOPERATIVE BANK Tel: 022 22800653/654, 22822216 paymentcell@mscbank.com;
rtgs@mscbank.com
97 MAHESH SAHAKARI BANK LTD PUNE Tel: 8446113097 & 7720932223 accounts@maheshbankpune.in
98 MASHREQBANK PSC Tel: 022-66327200/300/301 opsindia@mashreq.com;
99 MIZUHO BANK LTD. Tel: 022 49112000/21/23/61 022 49112746/77 inward.remittances@mizuho-cb.com
100 MODEL CO-OPERATIVE BANK LTD. Tel: 022-66914227/ 8080938018 rtgs@modelbank.in
101 NABARD 022-2653 9197
022-2653 9793
fd.disb@nabard.org
clmas@nabard.org
102 NAGAR URBAN CO OPERATIVE BANK Tel: 0241-2346941, 2343642 rtgs@nagarurbanbank.com
103 NAGPUR NAGARIK SAHAKARI BANK LIMITED Tel: 0712-2764313 ,2761386 neft@nnsbank.com
104 NEW INDIA CO-OPERATIVE BANK LTD Tel: 022 6626 4353 rtgsdesk@newindiabank.in / rtgs.nicb@newindiabank.in
105 NKGSB COOPERATIVE BANK LIMITED Tel: 022-67545022,67545009 rtgs@nkgsb-bank.com
106 NORTH EAST SMALL FINANCE BANK Tel: 0361-7180001 customercare@nesfb.com
107 NSDL Payment Bank Ltd Tel: 022-42022100 dispute@nsdlbank.co.in
108 NUTAN NAGARIK SAHAKARI BANK LIMITED Tel: 079-26445229 rtgs@nutanbank.com
109 PAYTM PAYMENTS BANK LIMITED Tel: 0120-4456456 neftrtgs.support@paytmbank.com
110 KARNATAKA GRAMIN BANK 08194-234315, 08194-234215 hoanx.neftcell@kgbk.in;
dbswing.kgbk@kgbk.in
111 PRIME CO-OP. BANK LTD. Tel: 0261 - 2804777 rtgs@primebankindia.com
112 PT BANK MAYBANK INDONESIA TBK Tel: 022-67303422/3423 rtgs.ibbk@maybank.co.in
113 PUNJAB AND MAHARSHTRA COOPERATIVE BANK Tel: 022-61284316/4317/4313 rtgs@pmcbank.com
114 PUNJAB AND SIND BANK Tel: 011-25860657 rtgsneftoperation@psb.co.in
115 PUNJAB NATIONAL BANK Tel: 022-22627511 neft@pnb.co.in
116 QATAR NATIONAL BANK (Q.P.S.C.) Tel: 022-62296306/ 6311 indiaoperations@qnb.com
117 RABOBANK INTERNATIONAL Tel: 022-22097890/7900/7881 fm.in.mumbai.cmps@rabobank.com
118 RAJARAMBAPU SAHAKARI BANK Tel: 9890080260 account@rajarambapubank.org;
119 RAJARSHI SHAHU SAHAKARI BANK Ltd 020-24432557,
020-24435384,
020-24435385
rtgsneft@rajarshishahubankpune.com
120 RAJGURUNAGAR SAHAKARI BANK LIMITED Tel : 02135- 222085,222118 rtgs.rsbl@rajgurunagarbank.com
121 RAJKOT NAGARIK SAHAKARI BANK LTD. Tel: 0281-2238524, 2226476, 2222054 rtgsops@rnsbindia.com,
rtgs@rnsbindia.com,
122 RBL BANK LIMITED Tel: 022- 48829025 to 42 rtgsneftoperation@rblbank.com
123 RESERVE BANK OF INDIA (FOR GOVT BANKING DIVISION) Tel: 022-22603329 neftpadmumbai@rbi.org.in
124 SAHEBRAO DESHMUKH COOPERATIVE BANK LIMITED Tel : 022-28522514/15, 022-28520369 clg@sdcbank.in
125 SAMARTH SAHAKARI BANK LTD. Tel: 02172744214 rtgs.sbls@samarthbank.com
126 SARASWAT COOPERATIVE BANK LIMITED (022) 67315444, 67315402 rtgs_neft@saraswatbank.com; suhas.shidhaye@saraswatbank.com
127 SBER BANK Tel: 011-40048888, 40048886, 40048887 u.bhatnagar@sberbank.co.in
128 SBM BANK MAURITIUS LIMITED Tel: 022-43028888/801/802 csdmumbai@sbm-india.com
129 SHIKSHAK SAHAKARI BANK LIMITED Tel: 0712-2722705 / 2774866 rtgs.sksb@shikshakbank.com
130 SHINHAN BANK Tel: 022-61991990 operations.mum@shinhan.com;
treasury.bo.ind@shinhan.com;
rtgs.shbk@shinhan.com
131 SHIVALIK SMALL FINANCE BANK LIMITED Tel: 0132-3509728 rtgs@shivalikbank.com
132 SHRI CHHATRAPATI RAJASHRI SHAHU URBAN COOPERATIVE BANK LIMITED Tel - 2442-229772, 2442-228961 headoffice@shahubank.com
133 SHRI VEERSHAIV CO-OP BANK LTD Tel: 0231-2536940, 8380051173 nitincharankar@shriveershaivbank.com
134 SINDHUDURG DCCB LTD Tel: 02362-229005 To 10 rtgs.neft@sindhudurgdcc.com
135 SIR M. VISVESWARAYA CO-OP BANK LTD. Tel: 9480885371, 9449599908 hl.suresh@yahoo.co.in;
l.ganesh@vcb.co.in
136 SOCIETE GENERALE Tel: 022-66309500 mum.oper.mop@socgen.com
137 SOLAPUR JANATA SAHAKARI BANK LIMITED Tel – 0217-2741100 info@sjsbbank.com
138 South Indian Bank +91-9048039555 rtgscell@sib.co.in
139 Standard Chartered Bank Tel: 044-66821088 neft.recall@sc.com
140 STATE BANK OF INDIA Tel: 022-2756 0743 / 022-2756 0746 neft@sbi.co.in
141 SUMITOMO MITSUI BANKING CORPORATION Tel: 011-47689111 rtgs_smbc@in.smbc.co.jp
142 SURAT NATIONAL COOPERATIVE BANK LIMITED Tel: 0261-2464 621 to 624 rtgs.sunb@sncb.in
143 SURYODAY SMALL FINANCE BANK LTD Tel: 022-41856734/40436757 payments@suryodaybank.com
144 SUCO SOUHARDHA SAHAKARI BANK LTD. Tel: 08392-255201/08392-254104/ 08392-297296 neft.suco@sucobank.com
rtgs.suco@sucobank.com
145 THE SUTEX COOPERATIVE BANK LIMITED Tel: 0261-2632519, 2632027/28 rtgs.support@sutexbank.in
146 TAMILNAD MERCANTILE BANK LIMITED Tel: 044-28131092/28131091 rtgs@tmbank.in
147 Telangana State Co-Op Apex Bank Tel: 040-23443814/ 24685501, 040-24685568, 040-23443845 rtgscell@tscab.org
148 TEXTILE TRADERS COOP BANK LTD. Tel : 079-26430545079-26434255 / 26434200 rtgs.ttcb@ttcbank.co.in
headoffice@ttcbank.co.in
149 THE A.P. MAHESH COOPERATIVE URBAN BANK LIMITED Tel: 040- 24732711/22 info@apmaheshbank.com;
hofin@apmaheshbank.com
150 THE AKOLA DISTRICT CENTRAL CO-OPERATIVE BANK LTD, AKOLA Tel: 0724-2415107, 0724-2415108, 18002332393 rtgs.adcc@akoladccbank.com
151 THE ANDHRA PRADESH STATE COOPERATIVE BANK LIMITED Tel: 040-27687417/568/579 rtgscell@apcob.org
152 THE BANK OF NOVA SCOTIA Tel: 022-6636 4200 support.mumbai@scotiabank.com
153 THE BARAMATI SAHAKARI BANK Tel: 02112-224865 Ext : 316 rtgs@baramatibank.com
154 THE COSMOS CO OPERATIVE BANK LIMITED Tel: 022-2447 6043 / 44, 022-2447 4278 neftcell@cosmosbank.in
155 THE DELHI STATE COOPERATIVE BANK LIMITED 011-41705038
011-23281924
bkg.dscb@gmail.com,
banking@dscb.in
dscbrtgs2014@gmail.com
156 THE GADCHIROLI DISTRICT CENTRAL COOPERATIVE BANK LIMITED Tel: 07132-232050,232965, 233438,233570, 8055143754 (Pravin Janganwar) gdcc_gad@gdccbank.com
157 THE GREATER BOMBAY COOPERATIVE BANK LIMITED Tel: 022 61285927/61285900 clearing@greaterbank.com
158 THE GUJARAT STATE COOPERATIVE BANK LIMITED Tel: 079-27459013, 27459916, 27459033 info@gscbank.coop
159 THE HASTI COOP BANK LTD Tel: 02566-245616, 247306, 244106, 244306, 247306, 247307 rbiusersgroup@hastibank.org
160 THE JALGAON PEOPELS COOPERATIVE BANK LIMITED Tel: 0257-2227711 to16 rtgs.jpcb@jpcbank.com
161 The Kangra Central Co-Op Bank Ltd Tel: 01892-222269 Ext. 268 dbdc@kccb.in
162 THE KANGRA COOPERATIVE BANK LIMITED Tel: 011-23582056 ser_branch@kangrabank.com
163 THE KARAD URBAN COOPERATIVE BANK LIMITED Tel: 022-24171471 treasury@karadurbanbank.com
164 THE KARANATAKA STATE COOPERATIVE APEX BANK LIMITED Tel: 080-22976614 rtgs@karnatakaapex.com
165 THE KURMANCHAL NAGAR SAHAKARI BANK LIMITED Tel: 05942-263574 kurmanchalbank@yahoo.com
166 THE MEHSANA URBAN COOPERATIVE BANK Tel: 02762-240761 info@mucbank.com
167 THE MUMBAI DISTRICT CENTRAL COOPERATIVE BANK LIMITED Tel: 022-22616911/12 neft@mumbaidistrictbank.com
168 THE MUNICIPAL COOPERATIVE BANK LIMITED Tel: 022- 22616911/12 accounts@mcbmumbai.com
169 THE NAINITAL BANK LIMITED Tel: 011-23583041/40 rtgshelpdesk@nainitalbank.co.in
170 THE NASIK MERCHANTS COOPERATIVE BANK LIMITED Tel: 0253-2308210 /0253-2308213 rtgsneft@namcobank.in;
helpdesk@namcobank.in;
cto@namcobank.in
171 THE NAVNIRMAN CO OP BANK LTD. Tel: 079-26568259
9624180830
9925925120
8866543936
it1@navnirmanbank.com
it2@navnirmanbank.com support@navnirmanbank.com
172 THE PANDHARPUR URBAN CO OP. BANK LTD. PANDHARPUR Tel: 02186-228484, 223163, 223484 rtgsneft@pandharpurbank.com
173 THE RAJASTHAN STATE COOPERATIVE BANK LIMITED Tel: 0141-2744704 rscb.raj@gmail.com
174 THE SEVA VIKAS COOPERATIVE BANK LIMITED Tel: 020-27412289, 020-27413371 rtgs.svbl@sevavikasbank.com
175 THE SHAMRAO VITHAL CO OP BANK Tel: 022-71991468-75 rtgscell@svcbank.com
176 THE SURAT DISTRICT CO-OP BANK LTD. Tel: 0261-2466012, 0261-2466018 agmbanking@sudicobank.com;
treasury@sudicobank.com
177 THE SURATH PEOPLES COOPERATIVE BANK LIMITED Tel: 0261-2464621 to 624 info@spcbl.in
178 THE TAMIL NADU STATE APEX COOPERATIVE BANK Tel: 044-25358859/2308, 044-25340973 rtgs@tnscbank.com
179 THE THANE BHARAT SAHAKARI BANK LIMITED Tel: 022-25404747/50/51 rtgs.tbsb@thanebharatbank.net;
rtgs.tbsb@tbsbl.com
180 THE THANE DISTRICT CENTRAL COOPERATIVE BANK LIMITED Tel: 022-25433510 edp@thanedistrictbank.com
181 THE UDAIPUR URBAN CO-OPERATIVE BANK LTD. Tel: 8279128886 addlceo@uucbudaipur.com
182 THE VARACHHA COOPERATIVE BANK LIMITED Tel: 0261-4008146/47 nefthelpdesk@varachhabank.com
183 THE VISHWESHWAR SAHAKARI BANK LIMITED Tel: 020-24271397, 020-24261755/2745 treasury@vishweshwarbank.com
184 THE WEST BENGAL STATE COOPERATIVE BANK LTD Tel: 033 4004 2721, 4000 0386 infoneft@wbstcb.com
185 THE ZOROASTRIAN COOPERATIVE BANK LIMITED Tel: 022-22696050 rtgs.zcbl@zcbl.in
186 THRISSUR DISTRICT COOPERATIVE BANK LTD 04872329520 neftrtgs@thrissurdcb.com
187 TJSB SAHAKARI BANK LTD Tel: 022-69978527 rtgs.tjsb@tjsb.co.in
188 TUMKUR GRAIN MERCHANTS COOPERATIVE BANK LIMITED Tel : 0816-4021102/03, 0816-2257636 rtgs.tgmb@tgmcbank.com
189 UCB PERINTHALMANNA Tel: 9447077586, 9447326689, 9447404902 info@ucbpmna.com;
ucbpchiefacct@gmail.com;
ucbpagm@gmal.com
190 UCO BANK Tel: 022-66547342,7343,7344 & 7359 rtgsneftcell@ucobank.co.in
191 UJJIVAN SMALL FINANCE BANK Tel: 080 40712193 ujjivan-neft@ujjivan.com
192 UNION BANK OF INDIA Tel: 022 22896510 / 6587 neftcell@unionbankofindia.com
193 UNITED OVERSEAS BANK LIMITED Tel: 022-42472814/11/12/15 uob.mumbai@uobgroup.com
194 UTKARSH SMALL FINANCE BANK LTD Tel: 1800-123-9878 customercare@utkarsh.bank
195 VASAI JANATA SAHAKARI BANK Tel: 0250 2308898/2308327;
Mobile:7774038963;
8879001410
s.thakare@vjsbl.com;
dc@vjsbl.com
neft-rtgs@vjsbl.com
martin.sequeira@vjsbl.com
196 VASAI VIKAS SAHAKARI BANK LIMITED Tel: 0250-2326998, 0250-2326984 rtgs@vasaivikasbank.co.in
197 WOORI BANK Tel: 044-33466952 rtgs.hvbk@wooribank.com
198 YES BANK Tel: 18001200, 022-50229981 yestouch@yesbank.in; cfc@yesbank.in
199 SANT SOPANKAKA SAHAKARI BANK LTD. Tel: 020-24444001
020-24444002
Mobile: 9763723710
rtgsneft@santsopankakabank.com;
ad_gaikwad@santsopankakabank.com;
am_gavali@santsopankakabank.com;
sachin_jagtap@santsopankakabank.com;
vs_pawar@santsopankakabank.com;
edp@santsopankakabank.com;
sp_ghare@santsopankakabank.com;
vikas_jagtap@sopankakabank.com;
an_shinde@santsopankakabank.com;
dm_sabne@sopankakabank.com
200 ZILA SAHAKRI BANK LIMITED GHAZIABAD Tel: 0120-2824884/85/86, 0120-2823955 rtgs.zsbl@zsblghaziabad.com
201 NAVJEEVAN CO-OP. BANK LTD. Tel: 0251-2572101 navjeevanbank@njcb.in
202 VIJAY COOPERATIVE BANK 079-26587011
079-26581960
079-26580750
edp@vijaycooperativebank.com;
agm@vijaycooperativebank.com
203 KERALA STATE CO-OPERATIVE BANK 0471-2547252, 0471-2547249 kscb@keralacobank.com;
cobankcad@yahoo.co.in
204 Nilambur co –operative bank ltd Hareesh VS: 9961766976
Rajeev R Nair: 9495762810
hareeshvs@nilamburcub.com;
rajeevrnair@nilamburcub.com
205 Rajasthan Marudhara Gramin bank Gaurav Agrawal : 7073454003
Gyan Prakash Gupta : 7073454371
psg@rmgb.in
fac@rmgb.in
206 Saraspur Nagarik Co – Operative Bank Dhaval Patel: 9727845001
Vishal Mistry: 9898177066
Ankur Patel: 9662625065
info@saraspurbank.com
sncbank@gmail.com
neftrtgssncbank@gmail.com
207 MALKAPUR URBAN CO-OP BANK LTD. Tel: 9422207012 Rajesh Bapat(Asst. Manager) bapatmlk@rediffmail.com
208 AJARA URBAN CO-OP BANK LTD. Tel: 0232-3246084/
8007030197/
7798960981
headit@ajarabank.com;
rtgs.rbi@ajarabank.com
209 UTTAR PRADESH CO-OPERATIVE BANK LTD Tel: 0522-4151200 Ext-402
2623806, 2623740Mobile: 7525006048
rtgshelpdesk@upcbl.in
itcell@upcbl.in
210 MUSLIM COOPERATIVE BANK LTD. Tel: 020 – 26435007/
020 - 24475215 / 24473521
nazimmulla72@gmail.com
0502ruby@gmail.com
ahmed@muslimcooperativebank.com
211 ODISHA STATE COOPERATIVE BANK LTD. Tel: 0674-2375100/2510528 oscb.cbs2013@gmail.com
212 SATARA SAHAKARI BANK LTD Tel: 8108479999,
022-24124743, 022-24146371
rtgsneft@satarabank.net,
info@satarabank.net
213 PUSAD URBAN COOPERATIVE BANK LTD. Tel: 0712-2292644, 7888097938 ho@pucbl.org,
rtgs@pucbl.org,
nagpur@pucbl.org
214 COASTAL LOCAL AREA BANK LTD 0866-2494425/26 rtgs.neft@coastalareabank.com
215 THE PUNJAB STATE COOPERATIVE BANK LTD. Tel: 0172-5067016 neftrtgs@pscb.in
216 THE NAWANAGAR CO-OPERATIVE BANK LTD. Tel: 0288-2563984/85 rtgsneftops@nawanagarbank.co.in
217 ARVIND SAHAKARI BANK LTD. Tel: 9860304002, 9860361472, 9765861919 asbl_ho@arvindbank.com
ravi.harjal@arvindbank.com
yogesh.wankhede@arvindbank.com
vaishali.moundekar@arvindbank.com
218 Sree Charan Souhardha Co-operative Bank Ltd 080 - 26676837
080 - 26606836
+91 9901453378
+91 9901453385
manager.accounts@sreecharanbank.com
it.support@sreecharanbank.com
it.head@sreecharanbank.com
219 Janatha Seva Co-operative Bank Ltd. 080-29776055,
080-23504924,
080-23110019,
9980846055
jscbneftcell@jscbl.com
jscbrtgscell@jscbl.com
girishbg@jscbl.com
yogesh.b@jscbl.com
geetha.c@jscbl.com
220 Bombay Mercantile Co-operative Bank Ltd. 022-23019825 cfc@bmcbank.co.in
221 Jila Sahakari Kendriya Bank Maryadit Rajnandgaon 07744-223620,
220409, 224408
cbs@jskbrjn.com,
account@jskbrjn.com,
jskbrajnandgaon@jskbrjn.com
222 The Banaskantha Mercantile Co-Operative Bank Ltd. 02742-253849
7573031002
rtgsdesk@bmcbbank.com;
admin@bmcbbank.com
223 The Satara District Central Co-Op Bank Ltd. 02162-236036 rtgsneft@sataradccb.com
224 The Malad Sahakari Bank Ltd. 022-7506444054/55,
022-28838636,
022-28889898
accounts@maladbank.com
it@maladbank.com
225 The Akola Urban Co-operative Bank Ltd., Akola 0724-2453851 rtgs@aucbakola.com
226 Smriti Nagrik Sahakari Bank Maryadit, Mandsaur 07422-405622 smritibank@smritibank.com
227 Pavana Sahakari Bank Ltd Pune 020-67171600
020-67171601
neftrtgs@pavanabank.com
228 Chhattisgarh Rajya Gramin Bank 0771-4388819 psg@cgbank.in
229 The Meghalaya Co-Operative Apex Bank Ltd. 0364-2224160
0364-2226169
headoffice@megcab.com
230 Shree Kadi Nagarik Sahakari Bank Ltd. 02764-263500,
9904997770,
8511074025
it@knsb.in;
info@knsb.in;
support@knsb.in
231 Saurashtra Gramin Bank 0281-2482422 neft-rtgs_support@sgbrrb.org
232 Unity Small Finance Bank Limited 022-42159421 / 557 payments@unitybank.co.in
233 The Burdwan Central Cooperative Bank Ltd 8373077670 / 8373099601 / 8373077636 rtgs@burdwanccb.in
hofund@burdwanccb.in
234 Guardian Souharda Sahakari Bank Niyamita 080-25580972 /973/974
080-41239737/41132318
rtgscell@guardianbank.co.in
235 Saptagiri Grameena Bank 08572 – 227992 neftrtgs@sgbank.in
236 The Co-operative Bank of Rajkot Ltd. 0281 2234454 / 2224120 rtgsneft@tcbrl.com
237 The Adarsh Cooperative Urban Bank Limited 7416021600 & 040-48681010 customercare@adarshbank.com
238 Vikas Souharda Cooperative Bank Ltd 9620220923 / 9620220916 / 9620220924 payments@vikasbank.com
gavisiddappa@vikasbank.com
ashwini@vikasbank.com
239 Uttarakhand State Cooperative Bank Ltd. 8191896039 rtgs_neft@ukstcbank.com
240 NongHyup Bank Tel: 0120 – 6982811, 0120 – 6982815, 0120 – 6982825 operations@nhbank.co.in
infratech@nhbank.co.in
compliance@nhbank.co.in
241 Telangana Grameena Bank 8332988541 neft_rtgs@tgbhyd.in
mngrsw@tgbhyd.in
cmit@tgbhyd.in

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