Index to RBI Circulars - RBI - Reserve Bank of India
Index to RBI Circulars
Circular Number | Date Of Issue | Department | Subject | Meant For |
---|---|---|---|---|
RBI/2024-25/80 DOR.STR.REC.45/04.02.001/2024-25 | 09.10.2024 | Department of Regulation | Interest Equalization Scheme (IES) on Pre and Post Shipment Rupee Export Credit | All Scheduled Commercial Banks (excluding RRBs), Primary (Urban) Cooperative Banks & State Cooperative Banks (scheduled banks having AD category-I license), and Exim Bank |
RBI/2024-25/79 A.P. (DIR Series) Circular No. 18 | 04.10.2024 | Foreign Exchange Department | Due diligence in relation to non-resident guarantees availed by persons resident in India | |
RBI/FED/2024-25/78 A.P. (DIR Series) Circular. No.17/2024-25 |
01.10.2024 | Foreign Exchange Department | Directions - Compounding of Contraventions under FEMA, 1999 | All Authorised Dealer Category – I banks and Authorised banks |
RBI/2024-25/77 DoS.CO.PPG.SEC.10/11.01.005/2024-25 |
30.09.2024 | Department of Supervision | Gold loans - Irregular practices observed in grant of loans against pledge of gold ornaments and jewellery | All Commercial Banks (including Small Finance Banks but excluding Regional Rural Banks and Payments Banks) All Primary (Urban) Co-operative Banks All Non-Banking Financial Companies |
RBI/2024-25/76 DOR.STR.REC.44/04.02.001/2024-25 | 20.09.2024 | Department of Regulation | Interest Equalization Scheme (IES) on Pre and Post Shipment Rupee Export Credit | All Scheduled Commercial Banks (excluding RRBs), Primary (Urban) Cooperative Banks & State Cooperative Banks (scheduled banks having AD category-I license), and Exim Bank |
RBI/2024-25/75 DOR.AML.REC.43/14.06.001/2024-25 | 19.09.2024 | 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 (Amendments) | The Chairpersons/ CEOs of all the Regulated Entities |
RBI/2024-25/74 A.P. (DIR Series) Circular No. 16 | 06.09.2024 | Foreign Exchange Department | Liberalised Remittance Scheme (LRS) for Resident Individuals- Discontinuation of Reporting of monthly return | |
RBI/2024-25/72 CO.FMRD.FMIA.No.S242/11-01-051/2024-2025 |
29.08.2024 | Financial Markets Regulation Department | Scheme for Trading and Settlement of Sovereign Green Bonds in the International Financial Services Centre in India | All Eligible Market Participants |
RBI/2024-25/71 DOR.STR.REC.41/04.02.001/2024-25 | 29.08.2024 | Department of Regulation | Interest Equalization Scheme (IES) on Pre and Post Shipment Rupee Export Credit | All Scheduled Commercial Banks (excluding RRBs), Primary (Urban) Cooperative Banks & State Cooperative Banks (scheduled banks having AD category-I license), and Exim Bank |
RBI/DOR/2024-25/116 DoR.FIN.REC.16/26.03.001/2024-25 | 24.04.2024 | Department of Regulation | Master Direction – Reserve Bank of India (Asset Reconstruction Companies) Directions, 2024 | All Asset Reconstruction Companies (ARCs) |
RBI/DoS. DSG/2023-24/110 DoS. DSG. No.10/33.01.001/2023-24 | 27.02.2024 | Department of Supervision | Master Direction – Reserve Bank of India (Filing of Supervisory Returns) Directions - 2024 | All Commercial Banks excluding Regional Rural Banks All Primary (Urban) Cooperative Banks Select All India Financial Institutions (Exim Bank, NABARD, NHB, SIDBI and NABFID) All Non-Banking Financial Companies (excluding Housing Finance Companies) and All Asset Reconstruction Companies |
Page Last Updated on: October 09, 2024