RBI/2025-26/41 DoR.RET.REC.21/12.07.160/2025-26 May 27, 2025 All Banks, Madam / Sir, Inclusion of “The Vishweshwar Sahakari Bank Ltd., Pune” in the Second Schedule of the Reserve Bank of India Act, 1934 It is advised that “The Vishweshwar Sahakari Bank Ltd., Pune” has been included in the Second Schedule of the Reserve Bank of India Act, 1934 vide Notification DoR.REG./LIC.No.S75/08.27.300/2025-26 dated April 07, 2025 and published in the Gazette of India (Part III - Section 4) dated May 09, 2025. Yours faithfully, (Manoranjan Padhy) Chief General Manager

RBI/2025-26/40 May 23, 2025 A.P. (DIR Series) Circular No. 6 To All Category – I Authorised Dealer Banks Madam / Sir Reporting on FIRMS portal – Issuance of Partly Paid Units by Investment Vehicles Attention of Authorised Dealer (AD) Category - I banks is invited to the Foreign Exchange Management (Non-debt Instruments) Rules, 2019 (hereinafter referred as ‘Rules’), notified by the Central Government on October 17, 2019, which have been amended through the Foreign Exchange Management (Non-debt Instruments) (Second Amendment) Rules, 2024 vide S.O. 1361(E), dated March 14, 2024, enabling issuance of

RBI/2025-26/39 FIDD.CO.GSSD.BC.No 06/09.16.003/2025-26 May 21, 2025 The Chairman/ Managing Director/Chief Executive Officer All Scheduled Commercial Banks & Small Finance Banks Madam/ Dear Sir, Withdrawal of Master Circular on Deendayal Antyodaya Yojana – National Urban Livelihoods Mission (DAY-NULM) and related circulars

RBI/2025-2026/37 A.P. (DIR Series) Circular No. 05/2025-26 May 16, 2025 All Category – I Authorised Dealer Banks Madam/Sir Exim Bank’s GOI-supported Line of Credit (LOC) for USD 700 million to the Govt. of Mongolia (GO-MNG), for financing construction of Crude Oil Refinery Plant in Mongolia

RBI/2025-26/36 DOR.STR.REC.19/21.07.001/2025-26 May 8, 2025 Reserve Bank of India (Digital Lending) Directions, 2025

RBI/2025-26/35 FMRD.FMD.No.01/14.01.006/2025-26 May 08, 2025 To, All Authorised Persons Madam/Sir, Dear Sir, Investments by Foreign Portfolio Investors in Corporate Debt Securities through the General Route – Relaxations

1. Introduction This Framework for Formulation of Regulations (hereinafter referred to as ‘the Framework’) lays down the broad principles for formulation and amendment of Regulations by the Reserve Bank of India (hereinafter referred to as "the Bank"). The Framework seeks to standardize the process of making Regulations in a transparent and consultative manner after conducting impact analysis