Connect 2 Regulate

The Reserve Bank of India today placed on its website a draft circular on Guidelines to facilitate faster cross-border inward payments. Comments / feedback on the draft Circular are invited from banks by November 19, 2025. Additional comments or any attachments may also be submitted by email with subject line “Feedback on Draft circular on Guidelines to facilitate faster cross-border inward payments”.

Infrastructure projects that have commenced operations typically exhibit lower risk compared to those under construction. Recognizing this risk differential, the existing capital adequacy norms permit NBFCs to assign a lower risk weight to operational projects under Public-Private Partnerships (PPPs). With a view to further rationalise the risk weights for infrastructure lending by NBFCs in line with the nuanced risk-profile of operational projects, it has been decided to introduce a principle-based framework. The framework aims to align risk weights with the actual risk characteristics of operational infrastructure projects, promoting better risk assessment and capital allocation.

Capital market exposures (CME) of the regulated entities (REs) which include, inter alia, lending against securities to individuals and lending to capital market intermediaries, have been subject to prudential regulations relating to sectoral exposure limits, single borrower limits, margin requirements, etc. Further, bank finance for acquisition of shares has been generally disallowed.

Capital market exposures (CME) of the regulated entities (REs) which include, inter alia, lending against securities to individuals and lending to capital market intermediaries, have been subject to prudential regulations relating to sectoral exposure limits, single borrower limits, margin requirements, etc. Further, bank finance for acquisition of shares has been generally disallowed. There has been significant growth and development in the capital market structure, along with strengthening of the banking system in recent years. With the objective of rationalising the extant guidelines and broadening the scope for capital market lending by banks, it is proposed to inter alia

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Credit Information Companies – Managing Risks in Outsourcing) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Credit Information Companies) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Asset Reconstruction Companies – Know Your Customer) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Asset Reconstruction Companies – Treatment of Wilful Defaulters and Large Defaulters) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Asset Reconstruction Companies – Credit Information Reporting) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Asset Reconstruction Companies) Directions 2025 has been issued for public comments.

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Non-Banking Financial Companies – Miscellaneous) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Non-Operating Financial Holding Companies) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Non-Banking Financial Companies – Microfinance Institution) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Non-Banking Financial Companies – Peer to Peer Lending Platform) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Mortgage Guarantee Companies) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Non-Banking Financial Companies - Account Aggregator) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Core Investment Companies) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Standalone Primary Dealers) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Housing Finance Companies) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Non-Banking Financial Companies – Voluntary Amalgamation) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Non-Banking Financial Companies – Responsible Business Conduct) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Non-Banking Financial Companies – Credit Cards: Issuance and Conduct) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Non-Banking Financial Companies – Know Your Customer) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Non-Banking Financial Companies – Credit Information Reporting) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Non-Banking Financial Companies – Prudential Norms on Declaration of Dividends) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Non-Banking Financial Companies – Financial Statements: Presentation and Disclosures) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Non-Banking Financial Companies – Managing Risks in Outsourcing) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Non-Banking Financial Companies – Asset Liability Management) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Non-Banking Financial Companies – Classification, Valuation and Operation of Investment Portfolio) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Non-Banking Financial Companies – Treatment of Wilful Defaulters and Large Defaulters) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Non-Banking Financial Companies – Resolution of Stressed Assets) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Non-Banking Financial Companies – Income Recognition, Asset Classification and Provisioning) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Non-Banking Financial Companies – Securitisation Transactions) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Non-Banking Financial Companies – Transfer and Distribution of Credit Risk) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Non-Banking Financial Companies – Concentration Risk Management) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Non-Banking Financial Companies – Credit Facilities) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Non-Banking Financial Companies – Credit Risk Management) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Non-Banking Financial Companies – Climate Finance and Management of Climate Change Risks) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Non-Banking Financial Companies – Acceptance of Public Deposits) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Non-Banking Financial Companies – Prudential Norms on Capital Adequacy) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Non-Banking Financial Companies – Governance) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Non-Banking Financial Companies – Acquisition of Shareholding or Control) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Non-Banking Financial Companies – Undertaking of Financial Services) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Non-Banking Financial Companies – Branch Authorisation) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Non-Banking Financial Companies – Registration, Exemptions and Framework for Scale Based Regulation) Guidelines, 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (All India Financial Institutions – Miscellaneous) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (All India Financial Institutions – Responsible Business Conduct) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (All India Financial Institutions – Know Your Customer) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (All India Financial Institutions – Credit Information Reporting) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (All India Financial Institutions – Financial Statements: Presentation and Disclosures) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (All India Financial Institutions – Managing Risks in Outsourcing) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (All India Financial Institutions – Asset Liability Management) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (All India Financial Institutions – Classification, Valuation and Operation of Investment Portfolio) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (All India Financial Institutions – Treatment of Wilful Defaulters and Large Defaulters) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (All India Financial Institutions – Resolution of Stressed Assets) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (All India Financial Institutions – Income Recognition, Asset Classification and Provisioning) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (All India Financial Institutions – Securitisation Transactions) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (All India Financial Institutions – Transfer and Distribution of Credit Risk) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (All India Financial Institutions – Concentration Risk Management) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (All India Financial Institutions – Credit Risk Management) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (All India Financial Institutions – Credit Risk Management) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (All India Financial Institutions – Resource Raising Norms) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (All India Financial Institutions – Undertaking of Financial Services) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (All India Financial Institutions – Prudential Norms on Capital Adequacy) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (All India Financial Institutions – Governance) Directions 2025 has been issued for public comments. 

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Rural Co-operative Banks – Miscellaneous) Directions 2025 has been issued for public comments. Additional comments or any attachments may also be submitted by email at feedbackconsoldor@rbi.org.in. Last date for submission of comments is November 10, 2025.

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Rural Co-operative Banks – Voluntary Amalgamation) Directions 2025 has been issued for public comments. Additional comments or any attachments may also be submitted by email at feedbackconsoldor@rbi.org.in. Last date for submission of comments is November 10, 2025.

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Rural Co-operative Banks – Responsible Business Conduct) Directions 2025 has been issued for public comments. Additional comments or any attachments may also be submitted by email at feedbackconsoldor@rbi.org.in. Last date for submission of comments is November 10, 2025.

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Rural Co-operative Banks –Debit Cards: Issuance and Conduct) Directions 2025 has been issued for public comments. Additional comments or any attachments may also be submitted by email at feedbackconsoldor@rbi.org.in. Last date for submission of comments is November 10, 2025

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Rural Co-operative Banks – Know Your Customer) Directions 2025 has been issued for public comments. Additional comments or any attachments may also be submitted by email at feedbackconsoldor@rbi.org.in. Last date for submission of comments is November 10, 2025.

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Rural Co-operative Banks – Credit Information Reporting) Directions 2025 has been issued for public comments. Additional comments or any attachments may also be submitted by email at feedbackconsoldor@rbi.org.in. Last date for submission of comments is November 10, 2025.

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Rural Co-operative Banks – Prudential Norms on Declaration of Dividends) Directions 2025 has been issued for public comments. Additional comments or any attachments may also be submitted by email at feedbackconsoldor@rbi.org.in. Last date for submission of comments is November 10, 2025.

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Rural Co-operative Banks – Financial Statements: Presentation and Disclosures) Directions 2025 has been issued for public comments. Additional comments or any attachments may also be submitted by email at feedbackconsoldor@rbi.org.in. Last date for submission of comments is November 10, 2025.

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Rural Co-operative Banks – Managing Risks in Outsourcing) Directions 2025 has been issued for public comments. Additional comments or any attachments may also be submitted by email at feedbackconsoldor@rbi.org.in. Last date for submission of comments is November 10, 2025.

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Rural Co-operative Banks – Asset Liability Management) Directions 2025 has been issued for public comments. Additional comments or any attachments may also be submitted by email at feedbackconsoldor@rbi.org.in. Last date for submission of comments is November 10, 2025.

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Rural Co-operative Banks – Classification, Valuation and Operation of Investment Portfolio) Directions 2025 has been issued for public comments. Additional comments or any attachments may also be submitted by email at feedbackconsoldor@rbi.org.in. Last date for submission of comments is November 10, 2025.

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Rural Co-operative Banks – Treatment of Wilful Defaulters and Large Defaulters) Directions 2025 has been issued for public comments. Additional comments or any attachments may also be submitted by email at feedbackconsoldor@rbi.org.in. Last date for submission of comments is November 10, 2025.

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With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Rural Co-operative Banks – Transfer and Distribution of Credit Risk) Directions 2025 has been issued for public comments. Additional comments or any attachments may also be submitted by email at feedbackconsoldor@rbi.org.in. Last date for submission of comments is November 10, 2025.

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Rural Co-operative Banks – Concentration Risk Management) Directions 2025 has been issued for public comments. Additional comments or any attachments may also be submitted by email at feedbackconsoldor@rbi.org.in. Last date for submission of comments is November 10, 2025

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Rural Co-operative Banks – Interest Rates on Advances) Directions 2025 has been issued for public comments. Additional comments or any attachments may also be submitted by email at feedbackconsoldor@rbi.org.in. Last date for submission of comments is November 10, 2025.

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Rural Co-operative Banks – Credit Facilities) Directions 2025 has been issued for public comments. Additional comments or any attachments may also be submitted by email at feedbackconsoldor@rbi.org.in. Last date for submission of comments is November 10, 2025.

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Rural Co-operative Banks – Credit Risk Management) Directions 2025 has been issued for public comments. Additional comments or any attachments may also be submitted by email at feedbackconsoldor@rbi.org.in. Last date for submission of comments is November 10, 2025.

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Rural Co-operative Banks – Interest Rate on Deposits) Directions 2025 has been issued for public comments. Additional comments or any attachments may also be submitted by email at feedbackconsoldor@rbi.org.in. Last date for submission of comments is November 10, 2025.

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Rural Co-operative Banks – Prudential Norms on Capital Adequacy) Directions 2025 has been issued for public comments. Additional comments or any attachments may also be submitted by email at feedbackconsoldor@rbi.org.in. Last date for submission of comments is November 10, 2025.

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Rural Co-operative Banks – Cash Reserve Ratio and Statutory Liquidity Ratio) Directions 2025 has been issued for public comments. Additional comments or any attachments may also be submitted by email at feedbackconsoldor@rbi.org.in. Last date for submission of comments is November 10, 2025.

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Rural Co-operative Banks – Governance) Directions 2025 has been issued for public comments. Additional comments or any attachments may also be submitted by email at feedbackconsoldor@rbi.org.in. Last date for submission of comments is November 10, 2025.

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Rural Co-operative Banks – Undertaking of Financial Services) Directions 2025 has been issued for public comments. Additional comments or any attachments may also be submitted by email at feedbackconsoldor@rbi.org.in. Last date for submission of comments is November 10, 2025.

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Rural Co-operative Banks – Branch Authorisation) Directions 2025 has been issued for public comments. Additional comments or any attachments may also be submitted by email at feedbackconsoldor@rbi.org.in. Last date for submission of comments is November 10, 2025.

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Urban Co-operative Banks – Miscellaneous) Directions 2025 has been issued for public comments.

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Urban Co-operative Banks – Voluntary Amalgamation) Directions 2025 has been issued for public comments.

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Urban Co-operative Banks – Responsible Business Conduct) Directions 2025 has been issued for public comments.

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Urban Co-operative Banks – Credit Cards and Debit Cards: Issuance and Conduct) Directions 2025 has been issued for public comments.

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Urban Co-operative Banks – Know Your Customer) Directions 2025 has been issued for public comments.

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Urban Co-operative Banks – Credit Information Reporting) Directions 2025 has been issued for public comments.

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Urban Co-operative Banks – Prudential Norms on Declaration of Dividends) Directions 2025 has been issued for public comments.

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Urban Co-operative Banks – Financial Statements: Presentation and Disclosures) Directions 2025 has been issued for public comments.

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Urban Co-operative Banks – Managing Risks in Outsourcing) Directions 2025 has been issued for public comments.

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Urban Co-operative Banks – Asset Liability Management) Directions 2025 has been issued for public comments.