Connect 2 Regulate

With a view to consolidate the existing regulatory instructions on the topic on an ‘as-is’ basis, the draft of Reserve Bank of India (Credit Information Companies – Managing Risks in Outsourcing) Directions 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 (Credit Information Companies) Directions 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 (Asset Reconstruction Companies – Know Your Customer) Directions 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 (Asset Reconstruction Companies – Treatment of Wilful Defaulters and Large Defaulters) Directions 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 (Asset Reconstruction Companies – Credit Information Reporting) Directions 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 (Asset Reconstruction Companies) Directions 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 (Non-Banking Financial Companies – Miscellaneous) Directions 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 (Non-Operating Financial Holding Companies) Directions 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 (Non-Banking Financial Companies – Microfinance Institution) Directions 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 (Non-Banking Financial Companies – Peer to Peer Lending Platform) Directions 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 (Mortgage Guarantee Companies) Directions 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 (Non-Banking Financial Companies - Account Aggregator) Directions 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 (Core Investment Companies) Directions 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 (Standalone Primary Dealers) Directions 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 (Housing Finance Companies) Directions 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 (Non-Banking Financial Companies – Voluntary Amalgamation) Directions 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 (Non-Banking Financial Companies – Responsible Business Conduct) Directions 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 (Non-Banking Financial Companies – Credit Cards: Issuance and Conduct) Directions 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 (Non-Banking Financial Companies – Know Your Customer) Directions 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 (Non-Banking Financial Companies – Credit Information Reporting) Directions 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 (Non-Banking Financial Companies – Prudential Norms on Declaration of Dividends) Directions 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 (Non-Banking Financial Companies – Financial Statements: Presentation and Disclosures) Directions 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 (Non-Banking Financial Companies – Managing Risks in Outsourcing) Directions 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 (Non-Banking Financial Companies – Asset Liability Management) Directions 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 (Non-Banking Financial Companies – Classification, Valuation and Operation of Investment Portfolio) Directions 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 (Non-Banking Financial Companies – Treatment of Wilful Defaulters and Large Defaulters) Directions 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 (Non-Banking Financial Companies – Resolution of Stressed Assets) Directions 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 (Non-Banking Financial Companies – Income Recognition, Asset Classification and Provisioning) Directions 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 (Non-Banking Financial Companies – Securitisation Transactions) Directions 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 (Non-Banking Financial Companies – Transfer and Distribution of Credit Risk) Directions 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 (Non-Banking Financial Companies – Concentration Risk Management) Directions 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 (Non-Banking Financial Companies – Credit Facilities) Directions 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 (Non-Banking Financial Companies – Credit Risk Management) Directions 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 (Non-Banking Financial Companies – Climate Finance and Management of Climate Change Risks) Directions 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 (Non-Banking Financial Companies – Acceptance of Public Deposits) Directions 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 (Non-Banking Financial Companies – Prudential Norms on Capital Adequacy) Directions 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 (Non-Banking Financial Companies – Governance) Directions 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 (Non-Banking Financial Companies – Acquisition of Shareholding or Control) Directions 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 (Non-Banking Financial Companies – Undertaking of Financial Services) Directions 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 (Non-Banking Financial Companies – Branch Authorisation) Directions 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 (Non-Banking Financial Companies – Registration, Exemptions and Framework for Scale Based Regulation) 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 (All India Financial Institutions – Miscellaneous) Directions 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 (All India Financial Institutions – Responsible Business Conduct) Directions 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 (All India Financial Institutions – Know Your Customer) Directions 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 (All India Financial Institutions – Credit Information Reporting) Directions 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 (All India Financial Institutions – Financial Statements: Presentation and Disclosures) Directions 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 (All India Financial Institutions – Managing Risks in Outsourcing) Directions 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 (All India Financial Institutions – Asset Liability Management) Directions 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 (All India Financial Institutions – Classification, Valuation and Operation of Investment Portfolio) Directions 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 (All India Financial Institutions – Treatment of Wilful Defaulters and Large Defaulters) Directions 2025 has been issued for public comments.