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RBI/2025-26/193 FIDD.CO.FSD.BC.No.10/05.02.001/2025-26 January 13, 2026 The Chairman/Managing Director/Chief Executive Officer All Public Sector Banks, Private Sector Banks and Small Finance Banks Madam/Dear Sir, Modified Interest Subvention Scheme for Short Term Loans for Agriculture and Allied Activities availed through Kisan Credit Card (KCC) during the financial year 2025-26

भारतीय रिज़र्व बैंक (विदेशी मुद्रा विभाग) केंद्रीय कार्यालय मुंबई-400 001 सं. फेमा 8(आर)/2026-आरबी 6 जनवरी 2026 विदेशी मुद्रा प्रबंध (गारंटी) विनियमावली, 2026

भारतीय रिज़र्व बैंक ने विदेशी मुद्रा प्रबंध (गारंटी) विनियमावली, 2026 को जारी किया है। प्राधिकृत व्यापारी बैंकों को निदेश दिया जाता है कि वे ऐसी गारंटी, जिसका कोई भी पक्षकार भारत के बाहर का निवासी व्यक्ति हो, की सुविधा प्रदान करते समय उक्त विनियमावली द्वारा निर्देशित हों। प्राधिकृत व्यापारी बैंक यह भी ध्यान रखें कि भारतीय रिज़र्व बैंक के विनियमन विभाग द्वारा जारी वि‍नि‍यामक दिशानिर्देशों का अनुपालन सुनिश्चित किया जाए।

RBI/2025-26/191 DOR.STR.REC.392/21-01-002/2025-26 January 09, 2026 Reserve Bank of India (All India Financial Institutions (AIFIs)- Prudential Norms on Capital Adequacy) Amendment Directions, 2026

RBI/2025-26/190 DOR.STR.REC.391/21-01-002/2025-26 January 09, 2026 Reserve Bank of India (Small Finance Banks- Prudential Norms on Capital Adequacy) Amendment Directions, 2026

RBI/2025-26/189 DOR.STR.REC.390/21-01-002/2025-26 January 09, 2026 Reserve Bank of India (Commercial Banks- Prudential Norms on Capital Adequacy) Amendment Directions, 2026

RBI/2025-26/188 DOR.CRE.REC.389/21.04.018/2025-26 January 05, 2026 Reserve Bank of India (All India Financial Institutions – Financial Statements: Presentation and Disclosures) – Amendment Directions, 2026

RBI/2025-26/187 DOR.CRE.REC.388/21.04.018/2025-26 January 05, 2026 Reserve Bank of India (Non-Banking Financial Companies – Financial Statements: Presentation and Disclosures) Directions, Amendment Directions, 2026

RBI/2025-26/186 DOR.CRE.REC.387/21-04-018/2025-26 January 05, 2026 Reserve Bank of India (Rural Co-operative Banks – Financial Statements: Presentation and Disclosures) – Amendment Directions, 2026

RBI/2025-26/185 DOR.CRE.REC.386/21-04-018/2025-26 January 05, 2026 Reserve Bank of India (Urban Co-operative Banks – Financial Statements: Presentation and Disclosures) – Amendment Directions, 2026

RBI/2025-26/184 DOR.CRE.REC.384/21-04-018/2025-26 January 05, 2026 Reserve Bank of India (Regional Rural Banks – Financial Statements: Presentation and Disclosures) – Amendment Directions, 2026

RBI/2025-26/183 DOR.CRE.REC.385/21-04-018/2025-26 January 05, 2026 Reserve Bank of India (Local Area Banks – Financial Statements: Presentation and Disclosures) – Amendment Directions, 2026

RBI/2025-26/182 DOR.CRE.REC.383/21.04.018/2025-26 January 05, 2026 Reserve Bank of India (Small Finance Banks – Financial Statements: Presentation and Disclosures) – Amendment Directions, 2026

RBI/2025-26/181 DOR.CRE.REC.382/21.04.018/2025-26 January 05, 2026 Reserve Bank of India (Commercial Banks – Financial Statements: Presentation and Disclosures) – Second Amendment Directions, 2026

Reserve Bank of India (All India Financial Institutions – Credit Risk Management) – Amendment Directions, 2026 Please refer to Reserve Bank of India (All India Financial Institutions - Credit Risk Management) Directions, 2025 (hereinafter referred to as ‘the Directions’). 2. On a review, in exercise of the powers conferred by Section 45L of the Reserve Bank of India Act, 1934 and all other provisions / laws enabling the Reserve Bank of India (hereinafter called the Reserve Bank) in this regard, Reserve Bank being satisfied that it is necessary and expedient in the public interest so to do, hereby issues these Directions hereinafter specified.

Reserve Bank of India (Rural Co-operative Banks– Credit Risk Management) – Amendment Directions, 2026 Please refer to Reserve Bank of India (Rural Co-operative Banks – Credit Risk Management) Directions, 2025 (hereinafter referred to as ‘the Directions’). 2. On a review, in exercise of the powers conferred by the Sections 21 and 35A read with Section 56 of the Banking Regulation Act, 1949; and all other provisions / laws enabling the Reserve Bank of India (hereinafter called the Reserve Bank) in this regard, the Reserve Bank being satisfied that it is necessary and expedient in the public interest so to do, hereby issues the Amendment Directions hereinafter specified. 3. The Amendment Directions modifies the Directions as under:

RBI/2025-26/177 DOR.CRE.REC.378/07-02-005/2025-26 January 05, 2026 Reserve Bank of India (Urban Co-operative Banks– Credit Risk Management) – Amendment Directions, 2026