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index-to-rbi-circulars
| circular-number | date-of-issue | index-to-rbi-circular-department | Subject | meant-for |
|---|---|---|---|---|
| RBI/2025-2026/97 DOR. AML.REC. 61 /14.06.001/2025-26 |
14.11.2025 | Department of Regulation | Implementation of Section 51A of UAPA,1967: Updates to UNSC’s 1267/ 1989 ISIL (Da'esh) & Al-Qaida Sanctions List: Delisting of 02 Entries | The Chairpersons/ CEOs of all the Regulated Entities |
| RBI/2025-2026/96 DOR.STR.REC.60/21.04.048/2025-26 |
14.11.2025 | Department of Regulation | Reserve Bank of India (Trade Relief Measures) Directions, 2025 | Commercial Banks, Primary (Urban) Co-operative Banks, State Co-operative Banks and Central Co-operative Banks, Non-Banking Financial Companies (including Housing Finance Companies), All-India Financial Institutions, and Credit Information Companies (only with reference to paragraph 16 of these Directions). |
| RBI/FMRD/2025-26/142 FMRD.DIRD.04/14.03.038/2025-26 |
11.11.2025 | Financial Markets Regulation Department | Master Direction – Reserve Bank of India (Repurchase Transactions (Repo)) Directions, 2025 | All participants in repo market |
| RBI/2025-2026/95 DOR.MCS.REC.59/01.01.003/2025-26 | 28.10.2025 | Department of Regulation | Reserve Bank of India (Nomination Facility in Deposit Accounts, Safe Deposit Lockers and Articles kept in Safe Custody with the Banks) Directions, 2025 | All banks |
| RBI/2025-2026/94 DOR. AML.REC. 58 /14.06.001/2025-26 |
24.10.2025 | Department of Regulation | Implementation of Section 51A of UAPA,1967: Updates to UNSC’s 1267/ 1989 ISIL (Da'esh) & Al-Qaida Sanctions List: Amendments to 01 Entry | The Chairpersons/ CEOs of all the Regulated Entities |
| RBI/2025-2026/93 DOR. AML.REC. 57/14.06.001/2025-26 |
23.10.2025 | Department of Regulation | Implementation of Section 51A of UAPA,1967: Updates to UNSC’s 1267/ 1989 ISIL (Da'esh) & Al-Qaida Sanctions List: Amendments to 01 Entry | The Chairpersons/ CEOs of all the Regulated Entities |
| RBI/2025-2026/92 DOR.AML.REC.56/14.06.001/2025-26 |
09.10.2025 | Department of Regulation | Implementation of Section 51A of UAPA,1967: Updates to UNSC’s 1267/ 1989 ISIL (Da'esh) & Al-Qaida Sanctions List: Amendment of 02 Entries | The Chairpersons/ CEOs of all the Regulated Entities |
| RBI/2025-26/90 A.P. (DIR Series) Circular No. 13 |
03.10.2025 | Foreign Exchange Department | Investment in Corporate Debt Securities by Persons Resident Outside India through Special Rupee Vostro account | All Authorised Dealer Category-I banks |
| RBI/2025-26/82 DoR.MCS.REC.50/01.01.003/2025-26 | 26.09.2025 | Department of Regulation | Reserve Bank of India (Settlement of Claims in respect of Deceased Customers of Banks) Directions, 2025 | |
| RBI/2025-2026/80 DOR.MRG.REC.49/00.00.011/2025-26 | 26.09.2025 | Investment by State Co-operative Banks (StCBs) and Central Co-operative Banks (CCBs) in Shared Service Entity (SSE) established by NABARD | All State / Central Co-operative Banks | |
| RBI/2025-2026/75 DOR.AML.REC.46 /14.01.001/2025-26 |
14.08.2025 | Department of Regulation | Reserve Bank of India (Know Your Customer (KYC)) (2nd Amendment) Directions, 2025 | |
| RBI/2025-2026/138 DOR.STR.REC.43/21.04.048/2025-26 |
29.07.2025 | Department of Regulation | Reserve Bank of India (Investment in AIF) Directions, 2025 (Updated as on October 24, 2025) | Commercial Banks (including Small Finance Banks, Local Area Banks and Regional Rural Banks), Primary (Urban) Co-operative Banks/ State Co-operative Banks/ Central Co-operative Banks, All-India Financial Institutions, Non-Banking Financial Companies (including Housing Finance Companies) |
| RBI/2025-26/51 DOR.AML.REC. 30/14.01.001/2025-26 | 12.06.2025 | Department of Regulation | Reserve Bank of India (Know Your Customer (KYC)) (Amendment) Directions, 2025 | |
| RBI/2024-2025/126 FMRD.FMD.No.10/14.01.006/2024-25 |
07.01.2025 | Financial Markets Regulation Department | Master Direction - Reserve Bank of India (Non-resident Investment in Debt Instruments) Directions, 2025 (Updated as on October 03, 2025) | All Authorised Persons |
| RBI/2024-2025/101 FMRD.DIRD.No.09/14.03.004/2024-25 |
01.01.2025 | Financial Markets Regulation Department | Participation of NaBFID as an AIFI in financial markets | All eligible market participants |
| RBI/DoR/2023-24/105 DoR.FIN.REC.40/01.02.000/2023-24 |
21.09.2023 | Department of Regulation | Master Direction - Reserve Bank of India (Prudential Regulations on Basel III Capital Framework, Exposure Norms, Significant Investments, Classification, Valuation and Operation of Investment Portfolio Norms and Resource Raising Norms for All India Financial Institutions) Directions, 2023 | |
| RBI/2023-24/47 DOR.AML.REC.23/14.06.001/2023-24 | 04.07.2023 | Department of Regulation | Implementation of Section 12A of the Weapons of Mass Destruction and their Delivery Systems (Prohibition of Unlawful Activities) Act, 2005: Designated List (Consolidated) | The Chairpersons/ CEOs of all the Regulated Entities |
| Auction for Sale (Re-issue) Government Stock (G S) | 27.01.2020 | Internal Debt Management Department | Auction for Sale (Re-issue) of Government Stock (GS) | |
| Auction for Sale (Re-issue) Government Stock | 20.01.2020 | Internal Debt Management Department | Auction for Sale (Re-issue) of Government Stock (GS) | |
| Auction for Sale (Re-issue) Government Stock | 06.01.2020 | Internal Debt Management Department | Auction for Sale (Re-issue) of Government Stock (GS) |
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