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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 | i. Commercial Banks, ii. Primary (Urban) Co-operative Banks, State Co-operative Banks and Central Co-operative Banks, iii. Non-Banking Financial Companies (including Housing Finance Companies), iv. All-India Financial Institutions, and v. 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 |
| Notification No. FEMA 10(R)(7)/2025-RB | 13.10.2025 | Foreign Exchange Department | Foreign Exchange Management (Foreign Currency Accounts by a person resident in India) (Seventh Amendment) Regulations, 2025 | |
| Notification No. FEMA 3(R)(4)/2025-RB | 13.10.2025 | Foreign Exchange Department | Foreign Exchange Management (Borrowing and Lending) (Amendment) Regulations, 2025 | |
| 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 |
| Ref. CO.CEPD.PRS.No.S684/13-55-001/2025-2026 | 07.10.2025 | Customer Service Department | Reserve Bank - Integrated Ombudsman Scheme, 2021 (RB-IOS, 2021) | All Commercial Banks, Regional Rural Banks, State Co-operative Banks, Central Co-operative Banks, Scheduled Primary (Urban) Co-operative Banks, and Non-Scheduled Primary (Urban) Co-operative Banks, All Non-Banking Financial Companies (excluding Housing Finance Companies), All System Participants , Credit Information Companies |
| RBI/2025-2026/91 A.P. (DIR Series) Circular No. 14 | 03.10.2025 | Foreign Exchange Department | International Trade Settlement in Indian Rupees (INR) | All Authorised Dealer Category-I banks |
| 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/2025-26/89 A.P. (DIR Series) Circular No.12 |
01.10.2025 | Foreign Exchange Department | Export Data Processing and Monitoring System (EDPMS) & Import Data Processing and Monitoring System (IDPMS) – reconciliation of export /import entries – Review of Guidelines | All Authorised Dealer Category-I Banks |
| RBI/2025-26/88 A.P. (DIR Series) Circular No. 11 |
01.10.2025 | Foreign Exchange Department | Merchanting Trade Transactions (MTT) – Review of time period for outlay of foreign exchange | All Authorised Dealer Category-I Banks |
| RBI/2025-26/87 DOR.CAP.REC.No.55/21.01.002/2025-26 |
29.09.2025 | Department of Regulation | Reserve Bank of India (Basel III Capital Regulations - Perpetual Debt Instruments (PDI) in Additional Tier 1 Capital – Eligible Limit for Instruments Denominated in Foreign Currency/Rupee Denominated Bonds Overseas) Directions, 2025 | All Payments Banks |
| RBI/2025-26/86 DOR.CAP.REC.No.54/21.01.002/2025-26 |
29.09.2025 | Department of Regulation | Reserve Bank of India (Basel III Capital Regulations - Perpetual Debt Instruments (PDI) in Additional Tier 1 Capital – Eligible Limit for Instruments Denominated in Foreign Currency/Rupee Denominated Bonds Overseas) Directions, 2025 | All Small Finance Banks |
| RBI/2025-26/85 DOR.CAP.REC.No.53/21.01.002/2025-26 |
29.09.2025 | Department of Regulation | Reserve Bank of India (Basel III Capital Regulations - Perpetual Debt Instruments (PDI) in Additional Tier 1 Capital – Eligible Limit for Instruments Denominated in Foreign Currency/Rupee Denominated Bonds Overseas) Directions, 2025 | All Scheduled Commercial Banks (Excluding Small Finance Banks, Payments Banks and Regional Rural Banks) |
| RBI/2025-26/84 DOR.CRE.REC.52/21.01.023/2025-26 |
29.09.2025 | Department of Regulation | Reserve Bank of India (Lending Against Gold and Silver Collateral) – (1st Amendment) Directions, 2025 | |
| RBI/2025-26/83 DOR.CRE.REC.51/13.03.00/2025-26 |
29.09.2025 | Department of Regulation | Reserve Bank of India (Interest Rate on Advances) (Amendment Directions), 2025 | |
| No. FEMA.396(4)/2025-RB | 29.09.2025 | Financial Markets Regulation Department | Foreign Exchange Management (Debt Instruments) (Fourth Amendment) Regulations, 2025 |
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