| A.P. (DIR Series) Circular No. 21 |
13.02.2025 |
Export-Import Bank of India’s GOI-supported Line of Credit of USD 120 mn to the Government of the Socialist Republic of Vietnam (GO-VNM) for procurement of High-Speed Guard Boats in the Borrower’s Country |
|
| A.P. (DIR Series) Circular No. 20 |
13.02.2025 |
Export-Import Bank of India’s GOI-supported Line of Credit of USD 180 mn to the Government of the Socialist Republic of Vietnam for procurement of 4 Offshore Patrol Vessels (OPV) in the Borrower’s Country |
|
| A.P. (DIR Series) Circular No. 18 |
04.10.2024 |
Due diligence in relation to non-resident guarantees availed by persons resident in India |
|
| A.P. (DIR Series) Circular. No.17/2024-25 |
01.10.2024 |
Directions - Compounding of Contraventions under FEMA, 1999 |
|
| A.P. (DIR Series) Circular No. 16 |
06.09.2024 |
Liberalised Remittance Scheme (LRS) for Resident Individuals- Discontinuation of Reporting of monthly return |
|
| A.P. (DIR Series) Circular No. 15 |
10.07.2024 |
Remittances to International Financial Services Centres (IFSCs) under the Liberalised Remittance Scheme (LRS) |
|
| A.P. (DIR Series) Circular No. 14 |
08.07.2024 |
Export-Import Bank of India’s GOI-supported Line of Credit of USD 2.50 mn to the Government of Co-operative Republic of Guyana, for installation of Solar Photo Voltaic Power Plant at Cheddi Jagan International Airport |
|
| A.P. (DIR Series) Circular No. 13 |
03.07.2024 |
Release of foreign exchange for Miscellaneous Remittances |
|
| A.P. (DIR Series) Circular No. 12 |
03.07.2024 |
Online submission of Form A2: Removal of limits on amount of remittance |
|
| FED Circular No. 11 |
11.06.2024 |
International Trade Settlement in Indian Rupees (INR) – Opening of additional Current Account for settlement of trade transactions |
|
| A.P. (DIR Series) Circular No. 10 |
11.06.2024 |
Export-Import Bank of India (Exim Bank)’s Government of India -supported Line of Credit of USD 23.37 mn to the Government of the Co-operative Republic of Guyana (GO-GUY), for procurement of two Hindustan 228-201 aircraft from Hindustan Aeronautics Ltd. |
|
| A.P. (DIR Series) Circular No. 09 |
07.06.2024 |
Foreign Exchange Management (Overseas Investment) Directions, 2022 - Investments in Overseas Funds |
|
| A.P. (DIR Series) Circular No. 08 |
27.05.2024 |
Instructions on Money Changing Activities |
|
| A.P. (DIR Series) Circular No. 7 |
21.05.2024 |
Issuance of partly paid units to persons resident outside India by investment vehicles under Foreign Exchange Management (Non-debt Instruments) Rules, 2019 |
|
| A. P. (DIR Series) Circular No.05 |
08.05.2024 |
Margin for Derivative Contracts |
|
| A. P. (DIR Series) Circular No. 04 |
03.05.2024 |
Master Direction – Risk Management and Inter-Bank Dealings: Amendments |
|
| A.P. (DIR Series) Circular No. 03 |
26.04.2024 |
Limits for investment in debt and sale of Credit Default Swaps by Foreign Portfolio Investors (FPIs) |
|
| A.P. (DIR Series) Circular No.02 |
24.04.2024 |
Unauthorised foreign exchange transactions |
|
| A. P. (DIR Series) Circular No. 01 |
15.04.2024 |
Hedging of Gold Price Risk in Overseas Markets |
|
| A.P. (DIR Series) Circular No.15 |
05.03.2024 |
Money Transfer Service Scheme - Submission of Statement on CIMS |
|
| A.P. (DIR Series) Circular No.14 |
31.01.2024 |
Guidelines on import of gold by Tariff Rate Quota (TRQ) holders under the India-UAE CEPA as notified by–The International Financial Services Centres Authority (IFSCA) |
|
| A. P. (DIR Series) Circular No. 13 |
05.01.2024 |
Risk Management and Inter-Bank Dealings – Hedging of foreign exchange risk |
|
| A.P. (DIR Series) Circular No. 10 |
22.12.2023 |
Trade Credit for imports into India – Submission of return on issuance of bank guarantees for Trade Credits on the Centralised Information Management System (CIMS) |
|
| A.P. (DIR Series) Circular No.09 |
22.12.2023 |
Rupee Drawing Arrangement - Submission of statement/return on CIMS Portal |
|
| A.P. (DIR Series) Circular No. 12 |
22.12.2023 |
CIMS Project implementation - Discontinuation of submission in legacy XBRL |
|
| A.P. (DIR Series) Circular No.11 |
22.12.2023 |
Liberalised Remittance Scheme (LRS) for Resident Individuals- Reporting of monthly return and daily transactions |
|
| A.P. (DIR Series) Circular No. 07 |
10.11.2023 |
Guidelines on import of silver by Qualified Jewellers as notified by –The International Financial Services Centres Authority (IFSCA) |
|
| A.P.(DIR Series) Circular No. 04 |
12.05.2021 |
Sponsor Contribution to an AIF set up in Overseas Jurisdiction, including IFSCs |
|
| A.P. (DIR Series) Circular No. 28 |
25.01.2017 |
Prohibition on Indian Party from making direct investment in countries identified by the Financial Action Task Force (FATF) as “Non Co-operative countries and territories” |
|
| A.P. (DIR Series) Circular No.61 |
13.04.2016 |
Overseas Direct Investment - Submission of Annual Performance Report |
|
| A.P. (DIR Series) Circular No.62 |
13.04.2016 |
Overseas Direct Investment (ODI) - Rationalization and reporting of ODI Forms |
|
| A.P. (DIR Series) Circular No. 73 |
29.06.2011 |
Overseas Direct Investment- Liberalisation/ Rationalisation |
|
| A.P. (DIR Series) Circular No. 69 |
27.05.2011 |
Overseas Direct Investment - Liberalisation / Rationalisation |
|
| A. P. (DIR Series) Circular No. 14 |
05.09.2008 |
Overseas Investment - Rationalisation |
|
| A. P. (DIR Series) Circular No.07 |
13.08.2008 |
Overseas Direct Investment by Registered Trust / Society |
|
| A. P. (DIR Series) Circular No.53 |
27.06.2008 |
Overseas Direct Investment by Registered Trust / Society |
|
| A. P. (DIR Series) Circular No.48. |
03.06.2008 |
Overseas Investments - Liberalisation / Rationalisation |
|
| A. P. (DIR Series) Circular No. 34 |
03.04.2008 |
Overseas Investment by Mutual Funds - Liberalisation |
|
| A. P. (DIR Series) Circular No.11 |
26.09.2007 |
Overseas Direct Investment- Liberalisation |
|
| A. P. (DIR Series) Circular No.12 |
26.09.2007 |
Overseas Investment by Mutual Funds - Liberalisation |
|
| A. P. (Dir Series) Circular No. 02. |
19.07.2007 |
Maintenance of collateral by FIIs for transactions in derivative segment- Opening of demat accounts by Clearing Corporations and Clearing Members |
|
| A. P. (DIR Series) Circular No. 75 |
14.06.2007 |
Overseas Direct Investment- Liberalisation |
|
| A.P. (DIR Series) Circular No.72 |
08.06.2007 |
Investment by Mutual Funds in Overseas Securities - Liberalisation |
|
| A. P. (DIR Series) Circular No. 68 |
01.06.2007 |
Overseas Direct Investment - Rationalisation of Forms |
|
| A. P. (DIR Series) Circular No. 59 |
18.05.2007 |
Investment by Navaratna PSUs in unincorporated entities in oil sector abroad |
|
| A. P. (DIR Series) Circular No.50 |
04.05.2007 |
Overseas Investment by Venture Capital Funds (VCFs) |
|
| A. P. (DIR Series) Circular No. 49 |
30.04.2007 |
Overseas Investment by Venture Capital Funds (VCFs) |
|
| A.P. (DIR Series) Circular No. 41 |
20.04.2007 |
Overseas Direct Investment- Rationalisation |
|
| A. P. (DIR Series) Circular No. 6 |
06.09.2006 |
Overseas Direct Investment by Regulated Entities in the Financial Sector |
|
| A. P. (DIR Series) Circular No. 03 |
26.07.2006 |
Investment by Mutual Funds in Overseas Securities - Liberalisation of |
|
| Circular No. 30 |
05.04.2006 |
Overseas Investment - Liberalisation under ESOP scheme |
|
| Circular No. 29 |
27.03.2006 |
Overseas Investment - Liberalisation |
|
| A.P.(DIR Series) Circular No.09 |
29.08.2005 |
Overseas Direct Investment in Bhutan |
|
| A.P.(DIR Series) Circular No.42 |
12.05.2005 |
Overseas Investment: Liberalisation |
|
| A.P.(DIR Series) Circular No.32 |
09.02.2005 |
Overseas Direct Investment - Liberalisation |
|
| A.P.(DIR Series) Circular No.14 |
01.10.2004 |
No RBI Permission for ADR/GDR linked ESOPs |
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