Master Circulars - RBI - Reserve Bank of India
Master Circulars
Jul 01, 2015
Master Circular - Prudential Norms for Classification, Valuation and Operation of Investment Portfolio by Banks
RBI/2015-16/97 DBR No BP.BC.6/21.04.141/2015-16 July 1, 2015 All Commercial Banks (excluding Regional Rural Banks) Dear Sir, Master Circular – Prudential Norms for Classification, Valuation and Operation of Investment Portfolio by Banks Please refer to the Master Circular No. DBOD.BP.BC.20/21.04.141/2014-15 dated July 1, 2014, containing consolidated instructions/guidelines issued to banks till June 30, 2014, on matters relating to prudential norms for classification,
RBI/2015-16/97 DBR No BP.BC.6/21.04.141/2015-16 July 1, 2015 All Commercial Banks (excluding Regional Rural Banks) Dear Sir, Master Circular – Prudential Norms for Classification, Valuation and Operation of Investment Portfolio by Banks Please refer to the Master Circular No. DBOD.BP.BC.20/21.04.141/2014-15 dated July 1, 2014, containing consolidated instructions/guidelines issued to banks till June 30, 2014, on matters relating to prudential norms for classification,
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Jul 01, 2015
Master Circular on Memorandum of Instructions governing money changing activities
RBI/2015-16/92 Master Circular No.10/2015-16 July 01, 2015 (As updated on September 10, 2015) To, All Authorised Persons in Foreign Exchange Madam / Sir, Master Circular on Memorandum of Instructions governing money changing activities This Master Circular consolidates the existing instructions on the subject of “Memorandum of Instructions governing money changing activities” at one place. The list of underlying circulars/ notifications is set out in Appendix. 2. This
RBI/2015-16/92 Master Circular No.10/2015-16 July 01, 2015 (As updated on September 10, 2015) To, All Authorised Persons in Foreign Exchange Madam / Sir, Master Circular on Memorandum of Instructions governing money changing activities This Master Circular consolidates the existing instructions on the subject of “Memorandum of Instructions governing money changing activities” at one place. The list of underlying circulars/ notifications is set out in Appendix. 2. This
Jul 01, 2015
Master Circular on Miscellaneous Remittances from India - Facilities for Residents
RBI/2015-16/91 Master Circular No.6/2015-16 July 1, 2015 To, All Authorised Persons in Foreign Exchange Madam / Sir, Master Circular on Miscellaneous Remittances from India – Facilities for Residents Miscellaneous remittance facilities for residents are allowed in terms of section 5 of the Foreign Exchange Management Act, 1999, read with Government of India Notification No. G.S.R 381(E) dated May 3, 2000, as amended from time to time. 2. This Master Circular consolida
RBI/2015-16/91 Master Circular No.6/2015-16 July 1, 2015 To, All Authorised Persons in Foreign Exchange Madam / Sir, Master Circular on Miscellaneous Remittances from India – Facilities for Residents Miscellaneous remittance facilities for residents are allowed in terms of section 5 of the Foreign Exchange Management Act, 1999, read with Government of India Notification No. G.S.R 381(E) dated May 3, 2000, as amended from time to time. 2. This Master Circular consolida
Jul 01, 2015
Master Circular on Memorandum of Instructions for Opening and Maintenance of Rupee/ Foreign Currency Vostro Accounts of Non-resident Exchange Houses
RBI/2015-16/89 Master Circular No. 3/2015-16 July 01, 2015 To, All Authorised Dealer Category-I Banks Madam / Sir, Master Circular on Memorandum of Instructions for Opening and Maintenance of Rupee/ Foreign Currency Vostro Accounts of Non-resident Exchange Houses This Master Circular consolidates the existing instructions on the subject of “Memorandum of Instructions for Opening and Maintenance of Rupee/ Foreign Currency Vostro Accounts of Non-resident Exchange Houses
RBI/2015-16/89 Master Circular No. 3/2015-16 July 01, 2015 To, All Authorised Dealer Category-I Banks Madam / Sir, Master Circular on Memorandum of Instructions for Opening and Maintenance of Rupee/ Foreign Currency Vostro Accounts of Non-resident Exchange Houses This Master Circular consolidates the existing instructions on the subject of “Memorandum of Instructions for Opening and Maintenance of Rupee/ Foreign Currency Vostro Accounts of Non-resident Exchange Houses
Jul 01, 2015
Master Circular on Remittance Facilities for Non-Resident Indians / Persons of Indian Origin / Foreign Nationals
RBI/2015-2016/80 Master Circular No.8/2015-16 July 01, 2015 To, All Authorised Dealer Category – I banks and Authorised banks Madam / Sir, Master Circular on Remittance Facilities for Non-Resident Indians / Persons of Indian Origin / Foreign Nationals Remittance facilities for Non-Residents /Persons of Indian Origin /Foreign Nationals are governed by sub-section (1) and (2) of section 6 of the Foreign Exchange Management Act, 1999 read with FEMA Notification No.13/200
RBI/2015-2016/80 Master Circular No.8/2015-16 July 01, 2015 To, All Authorised Dealer Category – I banks and Authorised banks Madam / Sir, Master Circular on Remittance Facilities for Non-Resident Indians / Persons of Indian Origin / Foreign Nationals Remittance facilities for Non-Residents /Persons of Indian Origin /Foreign Nationals are governed by sub-section (1) and (2) of section 6 of the Foreign Exchange Management Act, 1999 read with FEMA Notification No.13/200
Jul 01, 2015
Master Circular on Import of Goods and Services
RBI/2015-16/82Master Circular No.13/2015-16 July 01, 2015 (Amended up to November 27, 2015) To, All Category – I Authorised Dealer Banks Madam / Sir, Master Circular on Import of Goods and Services Import of Goods and Services into India is being allowed in terms of Section 5 of the Foreign Exchange Management Act 1999 (42 of 1999), read with Notification No. G.S.R. 381(E) dated May 3, 2000 viz. Foreign Exchange Management (Current Account Transaction) Rules, 2000 as
RBI/2015-16/82Master Circular No.13/2015-16 July 01, 2015 (Amended up to November 27, 2015) To, All Category – I Authorised Dealer Banks Madam / Sir, Master Circular on Import of Goods and Services Import of Goods and Services into India is being allowed in terms of Section 5 of the Foreign Exchange Management Act 1999 (42 of 1999), read with Notification No. G.S.R. 381(E) dated May 3, 2000 viz. Foreign Exchange Management (Current Account Transaction) Rules, 2000 as
Jul 01, 2015
Master Circular on Acquisition and Transfer of Immovable Property in India by NRIs/PIOs/Foreign Nationals of Non-Indian Origin
RBI/2015-16/79 Master Circular No. 4/2015-16 July 1, 2015 To, All Category - I Authorised Dealer banks Madam / Sir Master Circular on Acquisition and Transfer of Immovable Property in India by NRIs/PIOs/Foreign Nationals of Non-Indian Origin Acquisition and transfer of immovable property in India by NRIs / PIOs / Foreign Nationals of Non-Indian Origin is regulated in terms of Sub-sections (3), (4) and (5) of Section 6 of the Foreign Exchange Management Act, 1999 read
RBI/2015-16/79 Master Circular No. 4/2015-16 July 1, 2015 To, All Category - I Authorised Dealer banks Madam / Sir Master Circular on Acquisition and Transfer of Immovable Property in India by NRIs/PIOs/Foreign Nationals of Non-Indian Origin Acquisition and transfer of immovable property in India by NRIs / PIOs / Foreign Nationals of Non-Indian Origin is regulated in terms of Sub-sections (3), (4) and (5) of Section 6 of the Foreign Exchange Management Act, 1999 read
Jul 01, 2015
Master Circular on Non-Resident Ordinary Rupee (NRO) Account
RBI/2015-16/78 Master Circular No. 2/2015-16 July 1, 2015 To, All Authorised Dealer Category – I banks and Authorised banks Madam / Sir, Master Circular on Non-Resident Ordinary Rupee (NRO) Account The acceptance of deposits by an Authorised Dealer /Authorised bank from persons resident outside India is regulated by the provisions of sub-sections (1) and (2) of section 6 of the Foreign Exchange Management Act, 1999 read with FEMA Notification No.5/2000 - RB dated May
RBI/2015-16/78 Master Circular No. 2/2015-16 July 1, 2015 To, All Authorised Dealer Category – I banks and Authorised banks Madam / Sir, Master Circular on Non-Resident Ordinary Rupee (NRO) Account The acceptance of deposits by an Authorised Dealer /Authorised bank from persons resident outside India is regulated by the provisions of sub-sections (1) and (2) of section 6 of the Foreign Exchange Management Act, 1999 read with FEMA Notification No.5/2000 - RB dated May
Jul 01, 2015
Master Circular on Compounding of Contraventions under FEMA, 1999
RBI/2015-16/67 Master Circular No. 9/2015-16 July 01, 2015 To, All Authorised Dealer Category - I Banks and Authorised Banks Madam / Sir, Master Circular on Compounding of Contraventions under FEMA, 1999 The compounding of contraventions under Foreign Exchange Management Act (FEMA), 1999 is a voluntary process by which an applicant can seek compounding of an admitted contravention of any provision of FEMA, 1999 under Section 13(1) of the FEMA, 1999. 2. This Master Cir
RBI/2015-16/67 Master Circular No. 9/2015-16 July 01, 2015 To, All Authorised Dealer Category - I Banks and Authorised Banks Madam / Sir, Master Circular on Compounding of Contraventions under FEMA, 1999 The compounding of contraventions under Foreign Exchange Management Act (FEMA), 1999 is a voluntary process by which an applicant can seek compounding of an admitted contravention of any provision of FEMA, 1999 under Section 13(1) of the FEMA, 1999. 2. This Master Cir
Jul 01, 2015
Master Circular on Interest Rates on Rupee Deposits held in Domestic, Ordinary Non-Resident (NRO) and Non-Resident (External) (NRE) Accounts
RBI/2015-16/39 DBR.No.Dir.BC.7/13.03.00/2015-16 July 1, 2015 Ashadha 10, 1937(Saka) All Scheduled Commercial Banks (excluding RRBs) Dear Sir / Madam Master Circular on Interest Rates on Rupee Deposits held in Domestic, Ordinary Non-Resident (NRO) and Non-Resident (External) (NRE) Accounts Please refer to the Master Circular DBOD No.Dir.BC.15/13.03.00/2014-15 dated July 1, 2014 consolidating the instructions/guidelines issued to banks till June 30, 2014 relating to Int
RBI/2015-16/39 DBR.No.Dir.BC.7/13.03.00/2015-16 July 1, 2015 Ashadha 10, 1937(Saka) All Scheduled Commercial Banks (excluding RRBs) Dear Sir / Madam Master Circular on Interest Rates on Rupee Deposits held in Domestic, Ordinary Non-Resident (NRO) and Non-Resident (External) (NRE) Accounts Please refer to the Master Circular DBOD No.Dir.BC.15/13.03.00/2014-15 dated July 1, 2014 consolidating the instructions/guidelines issued to banks till June 30, 2014 relating to Int
Jul 01, 2015
Master Circular on Establishment of Liaison / Branch / Project Offices in India by Foreign Entities
RBI/2015-16/54 Master Circular No.7/2015-16 July 01, 2015 (updated as on October 30, 2015) To, All Category – I Authorised Dealer banks Madam / Sir, Master Circular on Establishment of Liaison / Branch / Project Offices in India by Foreign Entities Establishment of Branch/Liaison/Project Offices in India is regulated in terms of Section 6(6) of Foreign Exchange Management Act, 1999 read with Notification No. FEMA 22/2000-RB dated May 3, 2000 as amended from time to ti
RBI/2015-16/54 Master Circular No.7/2015-16 July 01, 2015 (updated as on October 30, 2015) To, All Category – I Authorised Dealer banks Madam / Sir, Master Circular on Establishment of Liaison / Branch / Project Offices in India by Foreign Entities Establishment of Branch/Liaison/Project Offices in India is regulated in terms of Section 6(6) of Foreign Exchange Management Act, 1999 read with Notification No. FEMA 22/2000-RB dated May 3, 2000 as amended from time to ti
Jul 01, 2015
Master Circular - Know Your Customer (KYC) norms / Anti-Money Laundering (AML) standards/Combating Financing of Terrorism (CFT)/Obligation of banks and financial institutions under PMLA, 2002
RBI/2015-16/42 DBR.AML.BC.No.15/14.01.001/2015-16 July 1, 2015 Ashadha 10, 1937(saka) The Chairpersons/Chief Executive Officers All Scheduled Commercial Banks/ Regional Rural Banks / All India Financial Institutions/ Local Area Banks/ All Primary (Urban) Co-operative Banks /State and Central Co-operative Banks Dear Sir/Madam Master Circular – Know Your Customer (KYC) norms / Anti-Money Laundering (AML) standards/Combating Financing of Terrorism (CFT)/Obligation of ban
RBI/2015-16/42 DBR.AML.BC.No.15/14.01.001/2015-16 July 1, 2015 Ashadha 10, 1937(saka) The Chairpersons/Chief Executive Officers All Scheduled Commercial Banks/ Regional Rural Banks / All India Financial Institutions/ Local Area Banks/ All Primary (Urban) Co-operative Banks /State and Central Co-operative Banks Dear Sir/Madam Master Circular – Know Your Customer (KYC) norms / Anti-Money Laundering (AML) standards/Combating Financing of Terrorism (CFT)/Obligation of ban
Jul 01, 2015
Master Circular on Direct Investment by Residents in Joint Venture (JV) / Wholly Owned Subsidiary (WOS) Abroad
RBI/2015-16/41 Master Circular No. 11/2015-16 July 01, 2015 To, All Authorised Dealer Category - I banks Madam / Sir, Master Circular on Direct Investment by Residents in Joint Venture (JV) / Wholly Owned Subsidiary (WOS) Abroad Direct investments by residents in Joint Venture (JV) and Wholly Owned Subsidiary (WOS) abroad are being allowed, in terms of clause (a) of sub-section (3) of section 6 of the Foreign Exchange Management Act, 1999, (42 of 1999) read with Notif
RBI/2015-16/41 Master Circular No. 11/2015-16 July 01, 2015 To, All Authorised Dealer Category - I banks Madam / Sir, Master Circular on Direct Investment by Residents in Joint Venture (JV) / Wholly Owned Subsidiary (WOS) Abroad Direct investments by residents in Joint Venture (JV) and Wholly Owned Subsidiary (WOS) abroad are being allowed, in terms of clause (a) of sub-section (3) of section 6 of the Foreign Exchange Management Act, 1999, (42 of 1999) read with Notif
Jul 01, 2015
Master Circular on Interest Rates on Deposits held in FCNR (B) Accounts
RBI/2015-16/40 DBR.No.Dir.BC.8/13.03.00/2015-16 July 1, 2015 Ashadha 10, 1937(Saka) All Scheduled Commercial Banks (excluding RRBs) Dear Sir / Madam Master Circular on Interest Rates on Deposits held in FCNR (B) Accounts Please refer to the Master Circular DBOD No.Dir.BC.14/13.03.00/2014-15 dated July 1, 2014 consolidating the instructions/guidelines issued to banks till June 30, 2014 relating to deposits held in FCNR (B) Accounts. This Master Circular consolidates in
RBI/2015-16/40 DBR.No.Dir.BC.8/13.03.00/2015-16 July 1, 2015 Ashadha 10, 1937(Saka) All Scheduled Commercial Banks (excluding RRBs) Dear Sir / Madam Master Circular on Interest Rates on Deposits held in FCNR (B) Accounts Please refer to the Master Circular DBOD No.Dir.BC.14/13.03.00/2014-15 dated July 1, 2014 consolidating the instructions/guidelines issued to banks till June 30, 2014 relating to deposits held in FCNR (B) Accounts. This Master Circular consolidates in
Jul 01, 2015
Master Circular - Interest Rates on Advances
RBI/2015-16/37 DBR.No.Dir.BC.9/13.03.00/2015-16 July 1, 2015 Ashadha 10, 1937 (Saka) All Scheduled Commercial Banks (excluding RRBs) Dear Sir / Madam Master Circular - Interest Rates on Advances Please refer to the Master Circular DBOD.No.Dir.BC.13/13.03.00/2014-15 dated July 1, 2014 consolidating instructions / guidelines issued to banks till June 30, 2014 on matters relating to Interest Rates on Advances. This Master Circular consolidates instructions on the above m
RBI/2015-16/37 DBR.No.Dir.BC.9/13.03.00/2015-16 July 1, 2015 Ashadha 10, 1937 (Saka) All Scheduled Commercial Banks (excluding RRBs) Dear Sir / Madam Master Circular - Interest Rates on Advances Please refer to the Master Circular DBOD.No.Dir.BC.13/13.03.00/2014-15 dated July 1, 2014 consolidating instructions / guidelines issued to banks till June 30, 2014 on matters relating to Interest Rates on Advances. This Master Circular consolidates instructions on the above m
Jul 01, 2015
Master Circular - Operational Guidelines for Primary Dealers
RBI/2015-16/34 IDMD.PDRD. 01/03.64.00/2015-16 July 1, 2015 All Primary Dealers Dear Sir / Madam Master Circular – Operational Guidelines for Primary Dealers The Reserve Bank of India has, from time to time, issued a number of guidelines/instructions to the Primary Dealers (PDs) in regard to their operations. The Master Circular incorporating the guidelines/instructions/circulars on the subject issued up to June 30, 2015 is enclosed. A list of circulars finding referen
RBI/2015-16/34 IDMD.PDRD. 01/03.64.00/2015-16 July 1, 2015 All Primary Dealers Dear Sir / Madam Master Circular – Operational Guidelines for Primary Dealers The Reserve Bank of India has, from time to time, issued a number of guidelines/instructions to the Primary Dealers (PDs) in regard to their operations. The Master Circular incorporating the guidelines/instructions/circulars on the subject issued up to June 30, 2015 is enclosed. A list of circulars finding referen
Jul 01, 2015
Master Circular on External Commercial Borrowings and Trade Credits
RBI/2015-16/33 Master Circular No. 12/2015-16 July 01, 2015 (Updated upto October 06, 2015) To All Authorised Dealer Category – I banks and Authorised banks Madam / Sir Master Circular on External Commercial Borrowings and Trade Credits External Commercial Borrowings and Trade Credits availed of by residents are governed by clause (d) of sub-section 3 of section 6 of the Foreign Exchange Management Act, 1999 read with Notification No. FEMA 3/2000-RB viz. Foreign Excha
RBI/2015-16/33 Master Circular No. 12/2015-16 July 01, 2015 (Updated upto October 06, 2015) To All Authorised Dealer Category – I banks and Authorised banks Madam / Sir Master Circular on External Commercial Borrowings and Trade Credits External Commercial Borrowings and Trade Credits availed of by residents are governed by clause (d) of sub-section 3 of section 6 of the Foreign Exchange Management Act, 1999 read with Notification No. FEMA 3/2000-RB viz. Foreign Excha
Jul 01, 2014
Withdrawn
Master Circular - Prudential Norms for Classification, Valuation and Operation of Investment Portfolio by Banks
RBI/2014-15/75 DBOD No BP.BC.20/21.04.141/2014-15 July 1, 2014 All Commercial Banks (excluding Regional Rural Banks) Dear Sir, Master Circular – Prudential Norms for Classification, Valuation and Operation of Investment Portfolio by Banks Please refer to the Master Circular No. DBOD.BP.BC. 8/21.04.141/2013-14 dated July 1, 2013, containing consolidated instructions/guidelines issued to banks till June 30, 2013, on matters relating to prudential norms for classificatio
RBI/2014-15/75 DBOD No BP.BC.20/21.04.141/2014-15 July 1, 2014 All Commercial Banks (excluding Regional Rural Banks) Dear Sir, Master Circular – Prudential Norms for Classification, Valuation and Operation of Investment Portfolio by Banks Please refer to the Master Circular No. DBOD.BP.BC. 8/21.04.141/2013-14 dated July 1, 2013, containing consolidated instructions/guidelines issued to banks till June 30, 2013, on matters relating to prudential norms for classificatio
Jul 01, 2013
Withdrawn
Master Circular - Prudential norms for Classification, Valuation and Operation of Investment Portfolio by Banks
RBI/2013-14/109 DBOD No BP.BC. 8/21.04.141/2013-14 July 1, 2013 All Commercial Banks (excluding Regional Rural Banks) Dear Sir, Master Circular – Prudential norms for Classification, Valuation and Operation of Investment Portfolio by Banks Please refer to the Master Circular No. DBOD.BP.BC.13/21.04.141/2012-13 dated July 2, 2012, containing consolidated instructions/guidelines issued to banks till June 30, 2012, on matters relating to prudential norms for classificati
RBI/2013-14/109 DBOD No BP.BC. 8/21.04.141/2013-14 July 1, 2013 All Commercial Banks (excluding Regional Rural Banks) Dear Sir, Master Circular – Prudential norms for Classification, Valuation and Operation of Investment Portfolio by Banks Please refer to the Master Circular No. DBOD.BP.BC.13/21.04.141/2012-13 dated July 2, 2012, containing consolidated instructions/guidelines issued to banks till June 30, 2012, on matters relating to prudential norms for classificati
Jul 02, 2012
Withdrawn
Master Circular - Prudential norms for classification, valuation and operation of investment portfolio by banks
RBI/2012-13/40 DBOD No. BP. BC.13/21.04.141/2012-13 July 2, 2012 All Commercial Banks (excluding Regional Rural Banks) Dear Sir, Master Circular – Prudential norms for classification, valuation and operation of investment portfolio by banks Please refer to the Master Circular No. DBOD. BP. BC.19/21.04.141/2011-12 dated July 1, 2011, containing consolidated instructions/guidelines issued to banks till June 30, 2011, on matters relating to prudential norms for classific
RBI/2012-13/40 DBOD No. BP. BC.13/21.04.141/2012-13 July 2, 2012 All Commercial Banks (excluding Regional Rural Banks) Dear Sir, Master Circular – Prudential norms for classification, valuation and operation of investment portfolio by banks Please refer to the Master Circular No. DBOD. BP. BC.19/21.04.141/2011-12 dated July 1, 2011, containing consolidated instructions/guidelines issued to banks till June 30, 2011, on matters relating to prudential norms for classific
Jul 01, 2011
Withdrawn
Master Circular - Prudential norms for classification, valuation and operation of investment portfolio by banks
RBI/2011-12/65 DBOD No. BP. BC. 19/21.04.141/2011-12 July 1, 2011 All Commercial Banks (excluding Regional Rural Banks) Dear Sir, Master Circular – Prudential norms for classification, valuation and operation of investment portfolio by banks Please refer to the Master Circular No. DBOD. BP. BC.18 / 21.04.141/ 2010-11 dated July 1, 2010, containing consolidated instructions/guidelines issued to banks till June 30, 2010, on matters relating to prudential norms for class
RBI/2011-12/65 DBOD No. BP. BC. 19/21.04.141/2011-12 July 1, 2011 All Commercial Banks (excluding Regional Rural Banks) Dear Sir, Master Circular – Prudential norms for classification, valuation and operation of investment portfolio by banks Please refer to the Master Circular No. DBOD. BP. BC.18 / 21.04.141/ 2010-11 dated July 1, 2010, containing consolidated instructions/guidelines issued to banks till June 30, 2010, on matters relating to prudential norms for class
Jul 01, 2010
Withdrawn
Master Circular - Prudential norms for classification, valuation and operation of investment portfolio by banks
RBI/2010-11/50 DBOD No. BP. BC. 18/ 21.04.141 / 2010-11 July 1, 2010 All Commercial Banks (excluding Regional Rural Banks) Dear Sir, Master Circular – Prudential norms for classification, valuation and operation of investment portfolio by banks Please refer to the Master Circular No. DBOD. BP. BC.3 / 21.04.141/ 2009-10 dated July 1, 2009, containing consolidated instructions/guidelines issued to banks till June 30, 2009, on matters relating to prudential norms for cla
RBI/2010-11/50 DBOD No. BP. BC. 18/ 21.04.141 / 2010-11 July 1, 2010 All Commercial Banks (excluding Regional Rural Banks) Dear Sir, Master Circular – Prudential norms for classification, valuation and operation of investment portfolio by banks Please refer to the Master Circular No. DBOD. BP. BC.3 / 21.04.141/ 2009-10 dated July 1, 2009, containing consolidated instructions/guidelines issued to banks till June 30, 2009, on matters relating to prudential norms for cla
Jul 01, 2009
Withdrawn
Master Circular - Prudential norms for classification, valuation and operation of investment portfolio by banks
RBI/ 2009-10/20 DBOD No. BP. BC.3 / 21.04.141 / 2009-10 July 1, 2009 All Commercial Banks (excluding Regional Rural Banks) Dear Sir, Master Circular – Prudential norms for classification, valuation and operation of investment portfolio by banks Please refer to the Master Circular No. DBOD. BP. BC.5 / 21.04.141/ 2007-08 dated July 1, 2008, containing consolidated instructions/guidelines issued to banks till June 30, 2008, on matters relating to prudential norms for cla
RBI/ 2009-10/20 DBOD No. BP. BC.3 / 21.04.141 / 2009-10 July 1, 2009 All Commercial Banks (excluding Regional Rural Banks) Dear Sir, Master Circular – Prudential norms for classification, valuation and operation of investment portfolio by banks Please refer to the Master Circular No. DBOD. BP. BC.5 / 21.04.141/ 2007-08 dated July 1, 2008, containing consolidated instructions/guidelines issued to banks till June 30, 2008, on matters relating to prudential norms for cla
Jul 01, 2008
Withdrawn
Master Circular - Prudential Norms for Classification, Valuation and Operation of Investment Portfolio by Banks
RBI/2008-09/ 34 DBOD No. BP. BC. 5 / 21.04.141 / 2008-09 July 1, 2008 All Commercial Banks (excluding Regional Rural Banks) Dear Sir, Master Circular – Prudential norms for classification, valuation and operation of investment portfolio by banks Please refer to the Master Circular No. DBOD. BP. BC.15 / 21.04.141/ 2007-08 dated July 2, 2007, containing consolidated instructions/guidelines issued to banks till June 30, 2007, on matters relating to prudential norms for c
RBI/2008-09/ 34 DBOD No. BP. BC. 5 / 21.04.141 / 2008-09 July 1, 2008 All Commercial Banks (excluding Regional Rural Banks) Dear Sir, Master Circular – Prudential norms for classification, valuation and operation of investment portfolio by banks Please refer to the Master Circular No. DBOD. BP. BC.15 / 21.04.141/ 2007-08 dated July 2, 2007, containing consolidated instructions/guidelines issued to banks till June 30, 2007, on matters relating to prudential norms for c
Jul 02, 2007
Withdrawn
Master Circular - Prudential norms for classification, valuation and operation of investment portfolio by banks
RBI/2007-2008/54 DBOD No. BP. BC.15 / 21.04.141/2007-08 July 2, 2007 All Commercial Banks (excluding RRBs) Dear Sir, Master Circular – Prudential norms for classification, valuation and operation of investment portfolio by banks Please refer to the Master Circular No. DBOD. BP. BC.14 / 21.04.141/ 2006-07 dated July 1, 2006 consolidating instructions/guidelines issued to banks till June 30, 2006 on matters relating to prudential norms for classification, valuation and
RBI/2007-2008/54 DBOD No. BP. BC.15 / 21.04.141/2007-08 July 2, 2007 All Commercial Banks (excluding RRBs) Dear Sir, Master Circular – Prudential norms for classification, valuation and operation of investment portfolio by banks Please refer to the Master Circular No. DBOD. BP. BC.14 / 21.04.141/ 2006-07 dated July 1, 2006 consolidating instructions/guidelines issued to banks till June 30, 2006 on matters relating to prudential norms for classification, valuation and
Sep 02, 2003
Withdrawn
Prudential Norms for Classification, Valuation and Operation of
Investment Portfolio by Banks
Investment Portfolio by Banks
DBOD.No.BP.BC. 21 /21.04.141/2003-04September 2, 2003Chief Executives of all Scheduled Commercial Banks(excluding RRBs and LABs)Dear Sir,Master Circular – Prudential Norms for Cassification,Valuation and Operation of Investment Portfolio by BanksPlease refer to the Master Circular No.DBOD.BP.BC.3/21.04.141/2002-03 dated July 11, 2002 consolidating instructions / guidelines issued to banks till June 30, 2002 on matters relating to prudential norms for classification, v
DBOD.No.BP.BC. 21 /21.04.141/2003-04September 2, 2003Chief Executives of all Scheduled Commercial Banks(excluding RRBs and LABs)Dear Sir,Master Circular – Prudential Norms for Cassification,Valuation and Operation of Investment Portfolio by BanksPlease refer to the Master Circular No.DBOD.BP.BC.3/21.04.141/2002-03 dated July 11, 2002 consolidating instructions / guidelines issued to banks till June 30, 2002 on matters relating to prudential norms for classification, v
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