It is hereby notified for information of the public that in exercise of powers vested in it under sub section (1) of Section 35 A read with Section 56 of the Banking Regulation Act, 1949, the Reserve Bank of India (RBI) vide Directive Ref. No. DEL.DOS.EXG_SSM.No.S143/12-10-005/2025-2026 dated July 03, 2025, has issued certain Directions to Innovative Co-operative Urban Bank Ltd., Delhi (“the bank”), whereby, as from the close of business on July 04, 2025, the bank shall not, without prior approval of RBI in writing, grant or renew any loans and advances, make any investment, incur any liability including borrowal of funds and acceptance of fresh deposits,

It is hereby notified for information of the public that in exercise of powers vested in it under sub section (1) of Section 35 A read with Section 56 of the Banking Regulation Act, 1949, the Reserve Bank of India (RBI) vide Directive Ref. No. GWH.DOS.ADM.No.S103/01-10-101/2025-2026 dated July 03, 2025, has issued certain Directions to The Industrial Co-operative Bank Ltd., Guwahati (“the bank”), whereby, as from the close of business on July 04, 2025, the bank shall not, without prior approval of RBI in writing, grant or renew any loans and advances, make any investment, incur any liability including borrowal of funds and acceptance of fresh deposits, disburse or

It is hereby notified for information of the public that in exercise of powers vested in it under sub section (1) of Section 35 A read with Section 56 of the Banking Regulation Act, 1949, the Reserve Bank of India (RBI) vide Directive Ref. No. CO.DOS.SED.No.S2770/12-22-023/2025-2026 dated July 03, 2025, has issued certain Directions to The Bhavani Sahakari Bank Ltd., Mumbai (“the bank”), whereby, as from the close of business on July 04, 2025, the bank shall not, without prior approval of RBI in writing, grant or renew any loans and advances, make any investment, incur any liability including borrowal of funds and acceptance of fresh deposits, disburse or agree to disburse any payment whether in discharge of its liabilities and obligations or otherwise, enter into any compromise or arrangement and sell, transfer or otherwise dispose of any of its properties or assets except as notified in the RBI Direction dated July 03, 2025, a copy of which has been directed to be displayed on the bank's website / premises for perusal by interested members of the public. Considering the bank's current liquidity position

Reserve Bank of India announces the auction of Government of India Treasury Bills as per the following details:

The following State Governments have offered to sell stock by way of auction, for an aggregate amount of ₹13,300 Crore (Face Value). Sr. No. State/UT Amount to be raised (₹ Crore) Tenor (Year) Type of Auction 1. Bihar 2000 10 Yield 2. Haryana 1000 16 Yield 3. Jammu and Kashmir 400 15 Yield 4. Madhya Pradesh 2500 16 Yield

1. Reserve Bank of India - Liabilities and Assets* (₹ Crore) Item 2024 2025 Variation Jun. 28 Jun. 20 Jun. 27 Week Year 1 2 3 4 5 4 Loans and Advances 4.1 Central Government - 0 0 0 0 4.2 State Governments 7286 17089 20066 2976 12780 * Data are provisional; difference, if any, is due to rounding off.

Auction Results New GS 2040 6.90% GS 2065 I. Notified Amount 16000 16000 II. Competitive Bids Received (i) Number 224 332 (ii) Amount 46341.000 50551.541 III. Cut-off price / Yield 100 97.27 (YTM: 6.68%) (YTM: 7.1057%)

New GS 2040 6.90% GS 2065 I. Notified Amount ₹16,000 crore ₹16,000 crore II. Cut off Price (₹) / Implicit Yield at cut-off 6.68% 97.27/7.1057% III. Amount accepted in the auction ₹16,000 crore ₹16,000 crore IV. Devolvement on Primary Dealers NIL NIL

Tenor 7-day Notified Amount (in ₹ crore) 1,00,000 Total amount of offers received (in ₹ crore) 1,70,880 Amount accepted (in ₹ crore) 1,00,010 Cut off Rate (%) 5.47 Weighted Average Rate (%) 5.44 Partial Acceptance Percentage of offers received at cut off rate 60.45