Connect 2 Regulate

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Asset Reconstruction

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Asset Reconstruction Companies) Directions 2025

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Non-Banking Financial Companies – Credit Cards: Issuance and Conduct) Directions 2025

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Non-Banking Financial Companies – Financial Statements: Presentation and

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank 

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With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis,

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Commercial Banks – Credit Risk

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Commercial Banks

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Commercial Banks

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Commercial

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Commercial Banks – Acquisition and Holding of Shares or Voting Rights) Directions

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Commercial Banks – Undertaking of Financial Services) Directions 2025 has been issued for public comm

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Universal Banks – Licensing) Guidelines, 2025 has been issued for public comments.

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Universal Banks – Licensing) Guidelines, 2025 has been issued for public comments.

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Universal Banks – Licensing) Guidelines, 2025 has been issued for public comments.

The list of regulatory instructions that could be withdrawn / repealed, once the consolidated Master Directions are finalised, has been issued for public comments. 
Additional comments or any attachments may also be submitted by email at feedbackconsoldor@rbi.org.in.

Lending to counterparties who are related or connected to the lenders either through ownership stake in the lending entity or through their ability to control and influence the lending decisions entail conflict of interest or moral hazard issues for the lenders. The draft Directions being issued provide a harmonised, principle-based framework to be adopted by REs for managing such risks, suitably rationalising the existing provisions.