अधिसूचनाएं - आरबीआई - Reserve Bank of India
अधिसूचनाएं
भा.रि.बैंक/2025-26/55 एपी (डीआईआर सीरीज़) परिपत्र सं. 07 जून 13, 2025 सभी प्राधिकृत व्यापारी श्रेणी-। बैंक महोदया / महोदय, शिपिंग पोत का आयात - छूट प्राधिकृत व्यापारी श्रेणी-I बैंकों (एडी) का ध्यान दिनांक 01 जनवरी 2016 के मास्टर निदेश – माल और सेवाओं का आयात (एमडी-आयात) के पैरा सी.1 की ओर आकृष्ट किया जाता है। 2. व्यापार में आसानी बढ़ाने और क्षेत्र-विशिष्ट बाधाओं के दृष्टिगत, यह निर्णय लिया गया है कि आयातकों को बैंक गारंटी अथवा शर्त रहित, अप्रतिसंहरणीय, स्टैंडबाय
भा.रि.बैंक/2025-26/55 एपी (डीआईआर सीरीज़) परिपत्र सं. 07 जून 13, 2025 सभी प्राधिकृत व्यापारी श्रेणी-। बैंक महोदया / महोदय, शिपिंग पोत का आयात - छूट प्राधिकृत व्यापारी श्रेणी-I बैंकों (एडी) का ध्यान दिनांक 01 जनवरी 2016 के मास्टर निदेश – माल और सेवाओं का आयात (एमडी-आयात) के पैरा सी.1 की ओर आकृष्ट किया जाता है। 2. व्यापार में आसानी बढ़ाने और क्षेत्र-विशिष्ट बाधाओं के दृष्टिगत, यह निर्णय लिया गया है कि आयातकों को बैंक गारंटी अथवा शर्त रहित, अप्रतिसंहरणीय, स्टैंडबाय
पीडीएफ (आरबीआई/2025-26/54 आईडीएमडी.आरडी.S390/10.18.060/2025-26 जून 12, 2025 सभी बाज़ार प्रतिभागी महोदया/ महोदय, राज्य सरकार प्रतिभूतियों में स्ट्रिपिंग/पुनर्गठन कृपया 07 अगस्त 2019 को घोषित विकासात्मक और विनियामक नीतियों पर वक्तव्य के पैरा संख्या 1, जो संबंधित राज्य सरकारों के परामर्श से राज्य विकास ऋण1 (एसडीएल) के लिए स्ट्रिपिंग/पुनर्गठन सुविधा आरंभ करने के प्रस्ताव से संबंधित है, का संदर्भ ग्रहण करें।
आरबीआई/2025-26/54 आईडीएमडी.आरडी.S390/10.18.060/2025-26 जून 12, 2025 सभी बाज़ार प्रतिभागी महोदया/ महोदय, राज्य सरकार प्रतिभूतियों में स्ट्रिपिंग/पुनर्गठन कृपया 07 अगस्त 2019 को घोषित विकासात्मक और विनियामक नीतियों पर वक्तव्य के पैरा संख्या 1, जो संबंधित राज्य सरकारों के परामर्श से राज्य विकास ऋण1 (एसडीएल) के लिए स्ट्रिपिंग/पुनर्गठन सुविधा आरंभ करने के प्रस्ताव से संबंधित है, का संदर्भ ग्रहण करें।
RBI/2025-26/53 DOR.AML.REC. 31/14.01.001/2025-26 June 12, 2025 The Chairpersons/ CEOs of all the Regulated Entities Dear Sir/ Madam, Updation/ Periodic Updation of KYC – Revised Instructions Please refer to instructions on updation/ periodic updation of KYC as contained in paragraph 38 of Master Direction - Know Your Customer (KYC) Direction, 2016 dated February 25, 2016 (as amended from time to time).
RBI/2025-26/53 DOR.AML.REC. 31/14.01.001/2025-26 June 12, 2025 The Chairpersons/ CEOs of all the Regulated Entities Dear Sir/ Madam, Updation/ Periodic Updation of KYC – Revised Instructions Please refer to instructions on updation/ periodic updation of KYC as contained in paragraph 38 of Master Direction - Know Your Customer (KYC) Direction, 2016 dated February 25, 2016 (as amended from time to time).
RBI/2025-26/52 DOR.SOG(LEG).REC/ 32/ 09.08.024/2025-26 June 12, 2025 All Commercial Banks (including RRBs) and all Co-operative Banks Madam/ Dear Sir Inoperative Accounts/ Unclaimed Deposits in Banks - Revised Instructions (Amendment) 2025 As per instructions, issued vide circular DOR.SOG(LEG).REC/64/ 09.08.024/2023-24 dated January 1, 2024 (hereinafter called the extant instructions), the credit balance in any deposit account maintained with banks, which have not been operated upon for ten years or more, or any amount remaining unclaimed for ten years or more, as mentioned in paragraph 3(iii) of the “Depositor Education and Awareness” (DEA) Fund Scheme, 2014, are required to be transferred by banks to DEA Fund maintained by the Reserve Bank of India. There is a need to enable Business Correspondents to facilitate updation of KYC.
RBI/2025-26/52 DOR.SOG(LEG).REC/ 32/ 09.08.024/2025-26 June 12, 2025 All Commercial Banks (including RRBs) and all Co-operative Banks Madam/ Dear Sir Inoperative Accounts/ Unclaimed Deposits in Banks - Revised Instructions (Amendment) 2025 As per instructions, issued vide circular DOR.SOG(LEG).REC/64/ 09.08.024/2023-24 dated January 1, 2024 (hereinafter called the extant instructions), the credit balance in any deposit account maintained with banks, which have not been operated upon for ten years or more, or any amount remaining unclaimed for ten years or more, as mentioned in paragraph 3(iii) of the “Depositor Education and Awareness” (DEA) Fund Scheme, 2014, are required to be transferred by banks to DEA Fund maintained by the Reserve Bank of India. There is a need to enable Business Correspondents to facilitate updation of KYC.
RBI/2025-26/51 DOR.AML.REC. 30/14.01.001/2025-26 June 12, 2025 Reserve Bank of India (Know Your Customer (KYC)) (Amendment) Directions, 2025
RBI/2025-26/51 DOR.AML.REC. 30/14.01.001/2025-26 June 12, 2025 Reserve Bank of India (Know Your Customer (KYC)) (Amendment) Directions, 2025
RBI/2025-26/50 DOR.STR.REC.29 /21.06.008/2025-26 June 09, 2025 All Scheduled Commercial Banks (including Small Finance Banks) (excluding Local Area Banks, Payments Banks and Regional Rural Banks) Dear Sir/ Madam, Basel III Capital Regulations - External Credit Assessment Institution (ECAI)
RBI/2025-26/50 DOR.STR.REC.29 /21.06.008/2025-26 June 09, 2025 All Scheduled Commercial Banks (including Small Finance Banks) (excluding Local Area Banks, Payments Banks and Regional Rural Banks) Dear Sir/ Madam, Basel III Capital Regulations - External Credit Assessment Institution (ECAI)
RBI/2025-26/49 DoR.CRE.REC.28/07.10.002/2025-26 June 9, 2025 Primary (Urban) Co-operative Banks other than Salary Earners’ Banks Madam / Dear Sir, Non-achievement of PSL targets – Prudential treatment of contribution towards eligible funds with NABARD, NHB, SIDBI and MUDRA Ltd.
RBI/2025-26/49 DoR.CRE.REC.28/07.10.002/2025-26 June 9, 2025 Primary (Urban) Co-operative Banks other than Salary Earners’ Banks Madam / Dear Sir, Non-achievement of PSL targets – Prudential treatment of contribution towards eligible funds with NABARD, NHB, SIDBI and MUDRA Ltd.
आरबीआई मोबाइल एप्लीकेशन इंस्टॉल करें और लेटेस्ट न्यूज़ का तुरंत एक्सेस पाएं!
पृष्ठ अंतिम बार अपडेट किया गया: नवंबर 23, 2022
पृष्ठ अंतिम बार अपडेट किया गया: जून 13, 2025
