Notifications - Consumer Education and Protection - आरबीआय - Reserve Bank of India
notifications
RBI/2024-25/105
CEPD.CO.OBD.No.S1270/50-01-001/2024-25
January 17, 2025
Chairman/Managing Director/CEOs
All Commercial Banks (including Regional Rural Banks, Small Finance Banks, Payment Banks, and Local Area Banks)
All Primary (Urban) Co-operative Banks, State Co-operative Banks, District Central Co-operative Banks
All Prepaid Payment Instrument Issuers
All Non-Banking Financial Companies (including Housing Finance Companies)
All Credit Information Companies
All Payment Aggregators
All Payment Systems Participants & Payment System Providers
RBI/2024-25/105
CEPD.CO.OBD.No.S1270/50-01-001/2024-25
January 17, 2025
Chairman/Managing Director/CEOs
All Commercial Banks (including Regional Rural Banks, Small Finance Banks, Payment Banks, and Local Area Banks)
All Primary (Urban) Co-operative Banks, State Co-operative Banks, District Central Co-operative Banks
All Prepaid Payment Instrument Issuers
All Non-Banking Financial Companies (including Housing Finance Companies)
All Credit Information Companies
All Payment Aggregators
All Payment Systems Participants & Payment System Providers
EXECUTIVE DIRECTOR Reserve Bank of India Mumbai Reserve Bank - Integrated Ombudsman Scheme, 2021 (RBIOS, 2021) NOTIFICATION Ref.CEPD.PRD.No.S544/13.01.001/2022-23 August 5, 2022 In exercise of the powers conferred by sub section (1) of Section 11 of the Credit Information Companies (Regulation) Act, 2005, and in partial modification of its notification CEPD. PRD. No. S873/13.01.001/2021-22 dated November 12, 2021, the Reserve Bank of India, being satisfied that it is
EXECUTIVE DIRECTOR Reserve Bank of India Mumbai Reserve Bank - Integrated Ombudsman Scheme, 2021 (RBIOS, 2021) NOTIFICATION Ref.CEPD.PRD.No.S544/13.01.001/2022-23 August 5, 2022 In exercise of the powers conferred by sub section (1) of Section 11 of the Credit Information Companies (Regulation) Act, 2005, and in partial modification of its notification CEPD. PRD. No. S873/13.01.001/2021-22 dated November 12, 2021, the Reserve Bank of India, being satisfied that it is
DEPUTY GOVERNOR Reserve Bank of India Mumbai @@NBSP@@ Reserve Bank - Integrated Ombudsman Scheme, 2021 NOTIFICATION Ref. CEPD. PRD. No.S873/13.01.001/2021-22 November 12, 2021 In exercise of the powers conferred by Section 35A of the Banking Regulation Act, 1949 (10 of 1949), Section 45L of the Reserve Bank of India Act, 1934 (2 of 1934) and Section 18 of the Payment and Settlement Systems Act, 2007 (51 of 2007), and in supersession of its Notifications Ref. (i) CEPD.
DEPUTY GOVERNOR Reserve Bank of India Mumbai @@NBSP@@ Reserve Bank - Integrated Ombudsman Scheme, 2021 NOTIFICATION Ref. CEPD. PRD. No.S873/13.01.001/2021-22 November 12, 2021 In exercise of the powers conferred by Section 35A of the Banking Regulation Act, 1949 (10 of 1949), Section 45L of the Reserve Bank of India Act, 1934 (2 of 1934) and Section 18 of the Payment and Settlement Systems Act, 2007 (51 of 2007), and in supersession of its Notifications Ref. (i) CEPD.
EXECUTIVE DIRECTOR Ombudsman Scheme for Non-Banking Financial Companies, 2018 NOTIFICATION Ref. CEPD. PRS. No.4535/13.01.004/2018-19 April 26, 2019 The Reserve Bank of India (RBI) had vide Notification Ref.CEPD.PRS.No.3590/13.01.004/2017-18 dated February 23, 2018, implemented the Ombudsman Scheme for Non-Banking Financial Companies (NBFCs) as defined in Section 45-I(f) of the Reserve Bank of India Act, 1934 and registered with the RBI under Section 45-IA of the Reser
EXECUTIVE DIRECTOR Ombudsman Scheme for Non-Banking Financial Companies, 2018 NOTIFICATION Ref. CEPD. PRS. No.4535/13.01.004/2018-19 April 26, 2019 The Reserve Bank of India (RBI) had vide Notification Ref.CEPD.PRS.No.3590/13.01.004/2017-18 dated February 23, 2018, implemented the Ombudsman Scheme for Non-Banking Financial Companies (NBFCs) as defined in Section 45-I(f) of the Reserve Bank of India Act, 1934 and registered with the RBI under Section 45-IA of the Reser
पेज अंतिम अपडेट तारीख: जून 16, 2025