Notifications

DOR.RAUG.AUT.REC.No. /24.01.041/2025-26 XX 2026 Draft Reserve Bank of India (Non-Banking Financial Companies – Undertaking of Financial Services) Amendment Directions, 2026 In exercise of the powers conferred by Sections 45JA, Section 45K, 45L, and 45M of the Reserve Bank of India Act, 1934, Section 3 read with Section 31A and Section 6 of Factoring Regulation Act, 2011 and Section 30, 30A , 32 and 33 of NHB Act, the Reserve Bank being satisfied that it is necessary and expedient in the public interest to do so, hereby, amends the directions issued vide Reserve Bank of India (Non-Banking Financial Companies – Undertaking of Financial Services) Directions, 2025 (“Master Direction”).

DOR.RAUG.AUT.REC.No. /24.01.041/2025-26 XX 2026 Draft Reserve Bank of India (Rural Co-operative Banks – Undertaking of Financial Services) Amendment Directions, 2026 In exercise of the powers conferred by Section 35A read with Section 56 of the Banking Regulation Act, 1949, the Reserve Bank being satisfied that it is necessary and expedient in the public interest to do so, hereby, amends the directions issued vide Reserve Bank of India (Rural Co-operative Banks – Undertaking of Financial Services) Directions, 2025 (“the Master Direction”).

DOR.RAUG.AUT.REC.No. /24.01.041/2025-26 XX 2026 Draft Reserve Bank of India (Urban Co-operative Banks – Undertaking of Financial Services) Amendment Directions, 2026 In exercise of the powers conferred by Section 35A read with Section 56 of the Banking Regulation Act, 1949, the Reserve Bank being satisfied that it is necessary and expedient in the public interest to do so, hereby, amends the directions issued vide Reserve Bank of India (Urban Co-operative Banks – Undertaking of Financial Services) Directions, 2025 (“the Master Direction”).

DOR.RAUG.AUT.REC.No. /24.01.041/2025-26 XX 2026 Draft Reserve Bank of India (Regional Rural Banks – Undertaking of Financial Services) Amendment Directions, 2026 In exercise of the powers conferred by Section 35A of the Banking Regulation Act, 1949, the Reserve Bank being satisfied that it is necessary and expedient in the public interest to do so, hereby, amends the directions issued vide Reserve Bank of India (Regional Rural Banks – Undertaking of Financial Services) Directions, 2025 (“the Master Direction”).

DOR.RAUG.AUT.REC.No. /24.01.041/2025-26 XX 2026 Draft Reserve Bank of India (Payments Banks – Undertaking of Financial Services) Amendment Directions, 2026 In exercise of the powers conferred by Section 35A of the Banking Regulation Act, 1949, the Reserve Bank being satisfied that it is necessary and expedient in the public interest to do so, hereby, amends the directions issued vide Reserve Bank of India (Payment Finance Banks – Undertaking of Financial Services) Directions, 2025 (“Master Direction”).

DOR.RAUG.AUT.REC.No. /24.01.041/2025-26 XX 2026 Draft Reserve Bank of India (Small Finance Banks – Undertaking of Financial Services) Amendment Directions, 2026 In exercise of the powers conferred by Section 35A of the Banking Regulation Act, 1949, the Reserve Bank being satisfied that it is necessary and expedient in the public interest to do so, hereby, amends the directions issued vide Reserve Bank of India (Small Finance Banks – Undertaking of Financial Services) Directions, 2025 (“Master Direction”).