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Official Website of Reserve Bank of India
Index to RBI Circulars
| Circular Number | Date Of Issue | 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 |