कृपया दिनांक 03 मई, 2000 का समय-समय पर यथासंशोधित विदेशी मुद्रा प्रबंध (विदेशी मुद्रा डेरिवेटिव संविदा) विनियम, 2000 (दिनांक 03 मई, 2000 की अधिसूचना सं. फेमा.25/आरबी-2000), और दिनांक 05 जुलाई, 2016 के समय-समय पर यथासंशोधित मास्टर निदेश - जोखिम प्रबंध और अंतर-बैंक लेन-देन (इसके बाद मास्टर निदेश के रूप में संदर्भित) के भाग ए (खंड III) और भाग सी में निहित अनुदेश देखें

RESERVE BANK OF INDIA FINANCIAL MARKETS REGULATION DEPARTMENT 9th FLOOR, CENTRAL OFFICE, FORT MUMBAI 400 001 To All Authorised Dealer Category-I Banks Madam / Sir, Reporting instructions for Authorised Dealer Category-I Banks – Draft Please refer to the Master Direction - Risk Management and Inter-Bank Dealings dated July 5, 2016, as amended from time to time, in terms of which Authorised Dealer Category-I (AD Cat-I) banks are required to report all over-the-counter (OTC) foreign exchange derivative contracts and foreign currency interest rate derivative contracts, undertaken by them directly or through their overseas entities to the Trade Repository (TR) of Clearing Corporation of India Ltd. (CCIL). A reference is also

भारतीय रिज़र्व बैंक वित्तीय बाजार विनियमन विभाग 9वीं मंज़िल, केंद्रीय कार्यालय, फोर्ट मुंबई - 400 001 अधिसूचना सं. एफएमआरडी.डीआईआरडी.11/14.03.004/2021-22, दिनांक 10 फरवरी 2022 मास्‍टर निदेश – भारतीय रिज़र्व बैंक (क्रेडिट डेरिवेटिव) निदेश, 2022 (xx फरवरी 2026 को अद्यतित)-मसौदा

भारतीय रिज़र्व बैंक वित्तीय बाजार विनियमन विभाग 9वीं मंजिल, केंद्रीय कार्यालय, फोर्ट मुंबई 400 001 सभी प्राधिकृत डीलर महोदया/महोदय, विदेशी मुद्रा लेनदेन के लिए लेनदेन लागत का प्रकटीकरण - ड्राफ्ट

भारतीय रिज़र्व बैंक वित्तीय बाजार विनियमन विभाग 9वीं मंजिल, केंद्रीय कार्यालय, फोर्ट मुंबई 400 001 सभी पात्र बाजार प्रतिभागी महोदया/महोदय, भारत में ओटीसी डेरिवेटिव लेनदेन के लिए विशिष्ट लेनदेन अभिज्ञापक – मसौदा विशिष्ट लेनदेन अभिज्ञापक (यूटीआई) की संकल्पना, ओवर-द-काउंटर (ओटीसी) डेरिवेटिव लेनदेन की रिपोर्टिंग करने के लिए विश्व स्तर पर चिन्हित प्रमुख डेटा तत्वों में से एक के रूप में की गई है ताकि नीति निर्माताओं को ओटीसी डेरिवेटिव बाजार के संबंध में व्यापक दृष्टिकोण मिल सके।

RESERVE BANK OF INDIA FINANCIAL MARKETS REGULATION DEPARTMENT 9TH FLOOR, CENTRAL OFFICE, FORT MUMBAI 400 001 Reserve Bank of India (Novation of OTC Derivative Contracts) Directions, 2025 – Draft In exercise of the powers conferred under section 45W of the Reserve Bank of India Act, 1934 (hereinafter called the Act) read with section 45U of the Act and in supersession of the Directions indicated in Annex, the Reserve Bank of India (hereinafter called the Reserve Bank) hereby issues the following Directions. A reference is also invited to the Foreign Exchange Management Act, 1999 (42 of 1999) and Foreign Exchange Management (Foreign Exchange Derivative Contracts) Regulations, 2000 (Notification no. FEMA.25/RB-2000 dated May 3, 2000), as amended from time to time.

In exercise of the powers conferred under section 45W of the Reserve Bank of India Act, 1934 (hereinafter called the Act) read with section 45U of the Act and in supersession of the Directions indicated in Annex-I, the Reserve Bank of India (hereinafter called the Reserve Bank) hereby issues the following Directions. A reference is also invited to the Foreign Exchange Management (Permissible Capital Account Transactions) Regulations, 2000 (Notification No. FEMA 1 /2000-RB dated May 03, 2000) and Foreign Exchange Management (Debt Instruments) Regulations, 2019 (Notification No. FEMA 396/2019-RB dated October 17, 2019), as amended from time to time. a

भारतीय रिज़र्व बैंक वित्‍तीय बाजार विनियमन विभाग 9वीं मंजिल, केन्‍द्रीय कार्यालय (मुख्‍य भवन), फोर्ट मुम्‍बई 400 001 मास्टर निदेश – भारतीय रिज़र्व बैंक (इलेक्‍ट्रॉनिक ट्रेडिंग प्‍लेटफार्म) निदेश, 2024 – मसौदा भारतीय रिज़र्व बैंक अधिनियम, 1934 (इसके बाद इसे ‘अधिनियम’ कहा गया है) की धारा 

Reserve Bank of India (Bond Forwards) Directions, 2023 - Draft In exercise of the powers conferred under section 45W of the Reserve Bank of India Act, 1934 (hereinafter called the Act) read with section 45U of the Act, the Reserve Bank of India (hereinafter called the Reserve Bank) hereby issues the following Directions.