The Central Government, on the recommendation of the Reserve Bank of India, hereby declares that the provisions of sub-section (1) of section 15 of the Banking Regulation Act, 1949 shall not apply to a banking company for a period upto 31st March, 2026, in so far as it relates to the treatment of unamortised expenditure on account of enhancement in family pension as set out in the Reserve Bank of India circular DOR.ACC.REC.57/21.04.018/2021-22 dated 4th October, 2021.
Government revokes restrictions on banks as to payment of dividend in case of unamortised expenditure on account of enhancement in family pension
The Central Government, on the recommendation of the Reserve Bank of India, hereby declares that the provisions of sub-section (1) of section
