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RESERVE BANK OF INDIA (Financial Markets Regulation Department) (CENTRAL OFFICE) NOTIFICATION MUMBAI, the 29th September, 2025 Foreign Exchange Management (Debt Instruments) (Fourth Amendment) Regulations, 2025 No. FEMA.396(4)/2025-RB. — In exercise of the powers conferred by clause (a) of sub-section (2) of section 6 and section 47 of the Foreign Exchange Management Act, 1999 (42 of 1999), the Reserve Bank of India hereby makes the following amendments to the Foreign Exchange Management (Debt Instruments) Regulations, 2019 (Notification No. FEMA.396/2019-RB dated October 17, 2019) (hereinafter referred to as 'the Principal Regulation'), namely:-
RESERVE BANK OF INDIA (Financial Markets Regulation Department) (CENTRAL OFFICE) NOTIFICATION MUMBAI, the 29th September, 2025 Foreign Exchange Management (Debt Instruments) (Fourth Amendment) Regulations, 2025 No. FEMA.396(4)/2025-RB. — In exercise of the powers conferred by clause (a) of sub-section (2) of section 6 and section 47 of the Foreign Exchange Management Act, 1999 (42 of 1999), the Reserve Bank of India hereby makes the following amendments to the Foreign Exchange Management (Debt Instruments) Regulations, 2019 (Notification No. FEMA.396/2019-RB dated October 17, 2019) (hereinafter referred to as 'the Principal Regulation'), namely:-
PDF (RBI/2025-26/78 A. P. (DIR Series) Circular No. 10 September 22, 2025 To, All Authorised Persons Madam/Sir, Participation of Standalone Primary Dealers in Non-deliverable Rupee Derivative Markets Attention of Authorised Persons is invited to the Foreign
RBI/2025-26/78 A. P. (DIR Series) Circular No. 10 September 22, 2025 To, All Authorised Persons Madam/Sir, Participation of Standalone Primary Dealers in Non-deliverable Rupee Derivative Markets Attention of Authorised Persons is invited to the Foreign
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Page Last Updated on: November 23, 2022
