Draft Notifications - Financial Markets - आरबीआय - Reserve Bank of India
draft.notifications
डिसें 28, 2023
Reserve Bank of India (Bond Forwards) Directions, 2023 - Draft
Reserve Bank of India (Bond Forwards) Directions, 2023 - Draft In exercise of the powers conferred under section 45W of the Reserve Bank of India Act, 1934 (hereinafter called the Act) read with section 45U of the Act, the Reserve Bank of India (hereinafter called the Reserve Bank) hereby issues the following Directions.
Reserve Bank of India (Bond Forwards) Directions, 2023 - Draft In exercise of the powers conferred under section 45W of the Reserve Bank of India Act, 1934 (hereinafter called the Act) read with section 45U of the Act, the Reserve Bank of India (hereinafter called the Reserve Bank) hereby issues the following Directions.
पीडीएफ (
फेब्रु 17, 2023
Reserve Bank of India (Government Securities Lending) Directions, 2023 - Draft
RESERVE BANK OF INDIA FINANCIAL MARKETS REGULATION DEPARTMENT 9th FLOOR, CENTRAL OFFICE, FORT MUMBAI 400 001 Reserve Bank of India (Government Securities Lending) Directions, 2023 - Draft In exercise of the powers conferred under section 45-W of the Reserve Bank of India Act, 1934 (hereinafter called ‘the Act’) read with section 45-U of the Act, the Reserve Bank of India (hereinafter called the ‘Reserve Bank’) hereby issues the following Directions to all agencies dea
RESERVE BANK OF INDIA FINANCIAL MARKETS REGULATION DEPARTMENT 9th FLOOR, CENTRAL OFFICE, FORT MUMBAI 400 001 Reserve Bank of India (Government Securities Lending) Directions, 2023 - Draft In exercise of the powers conferred under section 45-W of the Reserve Bank of India Act, 1934 (hereinafter called ‘the Act’) read with section 45-U of the Act, the Reserve Bank of India (hereinafter called the ‘Reserve Bank’) hereby issues the following Directions to all agencies dea
जून 16, 2022
Master Direction – Reserve Bank of India (Margining for Non-Centrally Cleared OTC Derivatives) Directions, 2022 – Draft
FINANCIAL MARKETS REGULATION DEPARTMENT Master Direction – Reserve Bank of India (Margining for Non-Centrally Cleared OTC Derivatives) Directions, 2022 – Draft In exercise of the powers conferred under section 45W of the Reserve Bank of India Act, 1934 (02 of 1934) (hereinafter called the Act) read with section 45U of the Act, the Reserve Bank of India (hereinafter called the Reserve Bank) hereby issues the following Directions. A reference is invited to the Foreign E
FINANCIAL MARKETS REGULATION DEPARTMENT Master Direction – Reserve Bank of India (Margining for Non-Centrally Cleared OTC Derivatives) Directions, 2022 – Draft In exercise of the powers conferred under section 45W of the Reserve Bank of India Act, 1934 (02 of 1934) (hereinafter called the Act) read with section 45U of the Act, the Reserve Bank of India (hereinafter called the Reserve Bank) hereby issues the following Directions. A reference is invited to the Foreign E
ऑग 09, 2021
Draft Foreign Exchange Management (Non-debt Instruments - Overseas Investment) Rules, 2021
CHAPTER I PRELIMINARY 1. Short Title and Commencement (i) These rules shall be called the Foreign Exchange Management (Non-debt Instruments - Overseas Investment) Rules, 2021. (ii) Save as otherwise provided in these rules, they shall come into force from the date of their publication in the Official Gazette. (iii) These rules shall not apply to any investment made outside India by a unit set up in an “International Financial Services Centre (IFSC)”. 2. Definitions In
CHAPTER I PRELIMINARY 1. Short Title and Commencement (i) These rules shall be called the Foreign Exchange Management (Non-debt Instruments - Overseas Investment) Rules, 2021. (ii) Save as otherwise provided in these rules, they shall come into force from the date of their publication in the Official Gazette. (iii) These rules shall not apply to any investment made outside India by a unit set up in an “International Financial Services Centre (IFSC)”. 2. Definitions In
फेब्रु 16, 2021
Reserve Bank of India (Credit Derivatives) Directions, 2021 – Draft
RESERVE BANK OF INDIA FINANCIAL MARKETS REGULATION DEPARTMENT 9TH FLOOR, CENTRAL OFFICE BUILDING, FORT MUMBAI 400 001 Reserve Bank of India (Credit Derivatives) Directions, 2021 – Draft In exercise of the powers conferred under section 45W of the Reserve Bank of India Act, 1934 (hereinafter called the Act) read with section 45U of the Act and in supersession of Circular No. IDMD.PCD.No.10/14.03.04/2012-13 dated January 07, 2013, the Reserve Bank of India (hereinafter
RESERVE BANK OF INDIA FINANCIAL MARKETS REGULATION DEPARTMENT 9TH FLOOR, CENTRAL OFFICE BUILDING, FORT MUMBAI 400 001 Reserve Bank of India (Credit Derivatives) Directions, 2021 – Draft In exercise of the powers conferred under section 45W of the Reserve Bank of India Act, 1934 (hereinafter called the Act) read with section 45U of the Act and in supersession of Circular No. IDMD.PCD.No.10/14.03.04/2012-13 dated January 07, 2013, the Reserve Bank of India (hereinafter
डिसें 04, 2020
Draft Reserve Bank of India (Market-makers in OTC Derivatives) Directions, 2020
FINANCIAL MARKETS REGULATION DEPARTMENT Notification No. FMRD.FMD.XX/2020-21 dated December XX, 2020 Draft Reserve Bank of India (Market-makers in OTC Derivatives) Directions, 2020 In exercise of the powers conferred under section 45W of the Reserve Bank of India Act, 1934 (hereinafter called the Act) read with section 45U of the Act and in suppression of Directions no. DBOD.No.BP.BC.86/21.04.157/2006-07 dated April 20, 2007, the Reserve Bank of India (hereinafter cal
FINANCIAL MARKETS REGULATION DEPARTMENT Notification No. FMRD.FMD.XX/2020-21 dated December XX, 2020 Draft Reserve Bank of India (Market-makers in OTC Derivatives) Directions, 2020 In exercise of the powers conferred under section 45W of the Reserve Bank of India Act, 1934 (hereinafter called the Act) read with section 45U of the Act and in suppression of Directions no. DBOD.No.BP.BC.86/21.04.157/2006-07 dated April 20, 2007, the Reserve Bank of India (hereinafter cal
सप्टें 15, 2020
Draft Rupee Interest Rate Derivatives (Reserve Bank) Directions, 2020
FINANCIAL MARKETS REGULATION DEPARTMENT Notification No. FMRD.DIRD.XX /2020 dated June XX, 2020 Draft Rupee Interest Rate Derivatives (Reserve Bank) Directions, 2020 In exercise of the powers conferred under section 45W of the Reserve Bank of India Act, 1934 (hereinafter called the Act) read with section 45U of the Act and in supersession of Directions No. FMRD.DIRD.19/14.03.046/2018-19 dated June 26, 2019 and FMRD.DIRD.6/14.03.001/2017-18 dated March 01, 2018, the Re
FINANCIAL MARKETS REGULATION DEPARTMENT Notification No. FMRD.DIRD.XX /2020 dated June XX, 2020 Draft Rupee Interest Rate Derivatives (Reserve Bank) Directions, 2020 In exercise of the powers conferred under section 45W of the Reserve Bank of India Act, 1934 (hereinafter called the Act) read with section 45U of the Act and in supersession of Directions No. FMRD.DIRD.19/14.03.046/2018-19 dated June 26, 2019 and FMRD.DIRD.6/14.03.001/2017-18 dated March 01, 2018, the Re
सप्टें 07, 2020
Variation Margin (Reserve Bank) Directions, 2020 - Draft
RESERVE BANK OF INDIA FINANCIAL MARKETS REGULATION DEPARTMENT 9TH FLOOR, CENTRAL OFFICE BUILDING, FORT MUMBAI 400 001 Variation Margin (Reserve Bank) Directions, 2020 - Draft In exercise of the powers conferred under section 45W of the Reserve Bank of India Act, 1934 (hereinafter called the Act) read with section 45U of the Act, the Reserve Bank of India (hereinafter called the Reserve Bank) hereby issues the following Directions. A reference is also invited to the Fo
RESERVE BANK OF INDIA FINANCIAL MARKETS REGULATION DEPARTMENT 9TH FLOOR, CENTRAL OFFICE BUILDING, FORT MUMBAI 400 001 Variation Margin (Reserve Bank) Directions, 2020 - Draft In exercise of the powers conferred under section 45W of the Reserve Bank of India Act, 1934 (hereinafter called the Act) read with section 45U of the Act, the Reserve Bank of India (hereinafter called the Reserve Bank) hereby issues the following Directions. A reference is also invited to the Fo
एप्रि 03, 2019
Draft Rupee Interest Rate Derivatives (Reserve Bank) Directions, 2019
FINANCIAL MARKETS REGULATION DEPARTMENT Notification No. FMRD.DIRD.XX /2019 dated April XX, 2019 Draft Rupee Interest Rate Derivatives (Reserve Bank) Directions, 2019 The Reserve Bank of India (hereinafter called the Reserve Bank) having considered it necessary in public interest and to regulate the financial system of the country to its advantage, in exercise of the powers conferred under section 45W of the Reserve Bank of India Act, 1934 (RBI Act) and of all the pow
FINANCIAL MARKETS REGULATION DEPARTMENT Notification No. FMRD.DIRD.XX /2019 dated April XX, 2019 Draft Rupee Interest Rate Derivatives (Reserve Bank) Directions, 2019 The Reserve Bank of India (hereinafter called the Reserve Bank) having considered it necessary in public interest and to regulate the financial system of the country to its advantage, in exercise of the powers conferred under section 45W of the Reserve Bank of India Act, 1934 (RBI Act) and of all the pow
डिसें 05, 2018
Non-resident Participation in Rupee Interest Rate Derivatives Markets (Reserve Bank) Directions, 2018
RESERVE BANK OF INDIA FINANCIAL MARKETS REGULATION DEPARTMENT 1ST FLOOR, CENTRAL OFFICE, FORT MUMBAI 400 001 Notification No. FMRD.DIRD. /CGM (TRS)-2018 dated December 05, 2018 Non-resident Participation in Rupee Interest Rate Derivatives Markets (Reserve Bank) Directions, 2018 The Reserve Bank of India (hereinafter called ‘the Reserve Bank”) having considered it necessary in public interest and to regulate the financial system of the country to its advantage, in exer
RESERVE BANK OF INDIA FINANCIAL MARKETS REGULATION DEPARTMENT 1ST FLOOR, CENTRAL OFFICE, FORT MUMBAI 400 001 Notification No. FMRD.DIRD. /CGM (TRS)-2018 dated December 05, 2018 Non-resident Participation in Rupee Interest Rate Derivatives Markets (Reserve Bank) Directions, 2018 The Reserve Bank of India (hereinafter called ‘the Reserve Bank”) having considered it necessary in public interest and to regulate the financial system of the country to its advantage, in exer
सप्टें 28, 2018
Reserve Bank of India (Prohibition of Market Abuse) Directions, 2018 - Draft
RESERVE BANK OF INDIA FINANCIAL MARKETS REGULATION DEPARTMENT 1ST FLOOR, MAIN BUILDING, CENTRAL OFFICE, FORT MUMBAI-400 001 Reserve Bank of India (Prohibition of Market Abuse) Directions, 2018 - Draft Whereas under the Reserve Bank of India Act, 1934, (the RBI Act), the Reserve Bank of India (the Bank) is authorised to determine the benchmark policy rate through its Monetary Policy Committee; and Whereas the object of monetary policy and fixation of the policy rate is
RESERVE BANK OF INDIA FINANCIAL MARKETS REGULATION DEPARTMENT 1ST FLOOR, MAIN BUILDING, CENTRAL OFFICE, FORT MUMBAI-400 001 Reserve Bank of India (Prohibition of Market Abuse) Directions, 2018 - Draft Whereas under the Reserve Bank of India Act, 1934, (the RBI Act), the Reserve Bank of India (the Bank) is authorised to determine the benchmark policy rate through its Monetary Policy Committee; and Whereas the object of monetary policy and fixation of the policy rate is
जून 20, 2018
Draft Directions on requirement of Legal Entity Identifier Code for participation in non-derivative markets
RBI/2017-18/ --- FMRD.FMID. No. /11.01.007/2017-18 June 20, 2018 To All eligible market participants Dear Sir/Madam Draft Directions on requirement of Legal Entity Identifier Code for participation in non-derivative markets Please refer to Paragraph 8 of the Statement on Developmental and Regulatory Policies, First Bi-monthly Monetary Policy Statement for 2018-19, dated April 05, 2018, wherein, it was proposed to implement the Legal Entity Identifier (LEI) mechanism f
RBI/2017-18/ --- FMRD.FMID. No. /11.01.007/2017-18 June 20, 2018 To All eligible market participants Dear Sir/Madam Draft Directions on requirement of Legal Entity Identifier Code for participation in non-derivative markets Please refer to Paragraph 8 of the Statement on Developmental and Regulatory Policies, First Bi-monthly Monetary Policy Statement for 2018-19, dated April 05, 2018, wherein, it was proposed to implement the Legal Entity Identifier (LEI) mechanism f
मार्च 01, 2018
Repurchase transactions (Repo) (Reserve Bank) Directions, 2018- Draft
RESERVE BANK OF INDIA FINANCIAL MARKETS REGULATION DEPARTMENT 1ST FLOOR, CENTRAL OFFICE, FORT MUMBAI 400 001 FMRD.DIRD./CGM (TRS)-2018 dated March 1, 2018 Repurchase transactions (Repo) (Reserve Bank) Directions, 2018- Draft The Reserve Bank of India having considered it necessary in public interest and to regulate the financial system of the country to its advantage, in exercise of the powers conferred under section 45W of the Reserve Bank of India Act, 1934 (RBI Act
RESERVE BANK OF INDIA FINANCIAL MARKETS REGULATION DEPARTMENT 1ST FLOOR, CENTRAL OFFICE, FORT MUMBAI 400 001 FMRD.DIRD./CGM (TRS)-2018 dated March 1, 2018 Repurchase transactions (Repo) (Reserve Bank) Directions, 2018- Draft The Reserve Bank of India having considered it necessary in public interest and to regulate the financial system of the country to its advantage, in exercise of the powers conferred under section 45W of the Reserve Bank of India Act, 1934 (RBI Act
जाने 12, 2018
Hedging of Commodity Price Risk and Freight Risk in Overseas Markets (Reserve Bank) Directions
RESERVE BANK OF INDIA FINANCIAL MARKETS REGULATION DEPARTMENT 1st FLOOR, CENTRAL OFFICE, FORT MUMBAI 400 001 FMRD.FMD. --- /CGM (TRS) - 2018 dated January __, 2018 Hedging of Commodity Price Risk and Freight Risk in Overseas Markets (Reserve Bank) Directions, __ The Reserve Bank of India having considered it necessary in public interest, in exercise of the powers conferred by clause (h) of sub-section (2) of section 47 of the Foreign Exchange Management Act (FEMA), 19
RESERVE BANK OF INDIA FINANCIAL MARKETS REGULATION DEPARTMENT 1st FLOOR, CENTRAL OFFICE, FORT MUMBAI 400 001 FMRD.FMD. --- /CGM (TRS) - 2018 dated January __, 2018 Hedging of Commodity Price Risk and Freight Risk in Overseas Markets (Reserve Bank) Directions, __ The Reserve Bank of India having considered it necessary in public interest, in exercise of the powers conferred by clause (h) of sub-section (2) of section 47 of the Foreign Exchange Management Act (FEMA), 19
एप्रि 11, 2017
Draft Tri-Party Repo (Reserve Bank) Directions, 2017
RESERVE BANK OF INDIA FINANCIAL MARKETS REGULATION DEPARTMENT 1st FLOOR, CENTRAL OFFICE, FORT MUMBAI 400 001 FMRD.DIRD./CGM(TRS) - 2017 dated April 11, 2017 Draft Tri-Party Repo (Reserve Bank) Directions, 2017 The Reserve Bank of India having considered it necessary in public interest and to regulate the financial system of the country to its advantage, in exercise of the powers conferred by section 45W of the Reserve Bank of India Act, 1934 and of all the powers enab
RESERVE BANK OF INDIA FINANCIAL MARKETS REGULATION DEPARTMENT 1st FLOOR, CENTRAL OFFICE, FORT MUMBAI 400 001 FMRD.DIRD./CGM(TRS) - 2017 dated April 11, 2017 Draft Tri-Party Repo (Reserve Bank) Directions, 2017 The Reserve Bank of India having considered it necessary in public interest and to regulate the financial system of the country to its advantage, in exercise of the powers conferred by section 45W of the Reserve Bank of India Act, 1934 and of all the powers enab
फेब्रु 02, 2017
Reserve Bank Commercial Paper Directions, 2017
DRAFT DIRECTIONS RESERVE BANK OF INDIA FINANCIAL MARKETS REGULATION DEPARTMENT 1st FLOOR, CENTRAL OFFICE FORT MUMBAI 400 001 FMRD.DIRD./CGM(TRS) - 2017 dated February 2, 2017 Reserve Bank Commercial Paper Directions, 2017 Whereas the Reserve Bank of India, in exercise of the powers conferred by Sections 45J, 45K, 45L of the Reserve Bank of India Act, 1934, and of all the powers enabling it in this behalf, notified the Non-Banking Companies (Acceptance of Deposits thro
DRAFT DIRECTIONS RESERVE BANK OF INDIA FINANCIAL MARKETS REGULATION DEPARTMENT 1st FLOOR, CENTRAL OFFICE FORT MUMBAI 400 001 FMRD.DIRD./CGM(TRS) - 2017 dated February 2, 2017 Reserve Bank Commercial Paper Directions, 2017 Whereas the Reserve Bank of India, in exercise of the powers conferred by Sections 45J, 45K, 45L of the Reserve Bank of India Act, 1934, and of all the powers enabling it in this behalf, notified the Non-Banking Companies (Acceptance of Deposits thro
नोव्हें 04, 2016
Centralized Hedging Facility for Indian subsidiaries of Non-resident Companies
1. Purpose To provide greater flexibility for hedging the currency risk arising out of current account transactions of Indian subsidiaries of Multi-National Companies (MNCs) by the parent or any non-resident group entity. 2. Users Non-resident parent or its centralised treasury or any other related entity hedging on behalf of the Indian subsidiary. 3. Products All FCY-INR derivatives, OTC as well exchange traded that the Indian subsidiary is eligible to undertake. 4.
1. Purpose To provide greater flexibility for hedging the currency risk arising out of current account transactions of Indian subsidiaries of Multi-National Companies (MNCs) by the parent or any non-resident group entity. 2. Users Non-resident parent or its centralised treasury or any other related entity hedging on behalf of the Indian subsidiary. 3. Products All FCY-INR derivatives, OTC as well exchange traded that the Indian subsidiary is eligible to undertake. 4.
मे 16, 2016
Investment by Foreign Portfolio Investors (FPI) in Corporate Debt Securities
Draft Circular RBI/2015-16/…. A.P. (DIR Series) Circular No. … ..…, 2016 To, All Category – I Authorised Dealer banks Madam / Sir, Investment by Foreign Portfolio Investors (FPI) in Corporate Debt Securities Attention of Authorised Dealers Category – I (AD Category - I) banks is invited to paragraph 1 of Schedule 5 to the Foreign Exchange Management (Transfer or Issue of Security by a Person Resident outside India) Regulations, 2000 notified vide Notification No. FEMA
Draft Circular RBI/2015-16/…. A.P. (DIR Series) Circular No. … ..…, 2016 To, All Category – I Authorised Dealer banks Madam / Sir, Investment by Foreign Portfolio Investors (FPI) in Corporate Debt Securities Attention of Authorised Dealers Category – I (AD Category - I) banks is invited to paragraph 1 of Schedule 5 to the Foreign Exchange Management (Transfer or Issue of Security by a Person Resident outside India) Regulations, 2000 notified vide Notification No. FEMA
एप्रि 07, 2016
Proposal to ease documentation requirements on residents for hedging of currency risk arising out of trade transactions under the Contracted Exposure route
Under the extant regulatory framework under FEMA, 1999 and Regulations1 thereunder, the various routes available to residents intending to hedge currency risk are as follows: Exposure based on underlying contracts Probable Exposures based on Past Performance Special Dispensation for SMEs and Individuals Under (i), the Contracted Exposure route, clients have to submit evidence of underlying foreign currency exposure to AD Cat-I banks at the time of booking the derivati
Under the extant regulatory framework under FEMA, 1999 and Regulations1 thereunder, the various routes available to residents intending to hedge currency risk are as follows: Exposure based on underlying contracts Probable Exposures based on Past Performance Special Dispensation for SMEs and Individuals Under (i), the Contracted Exposure route, clients have to submit evidence of underlying foreign currency exposure to AD Cat-I banks at the time of booking the derivati
जून 25, 2015
Draft Guidelines on Writing of plain vanilla European Call and Put currency options by resident exporters and importers of goods and services
Under the existing regulatory framework, persons resident in India are permitted to buy plain vanilla European call or put options to hedge foreign currency exposures in accordance with Schedule I of Notification No. FEMA/25/RB‐2000 dated May 3, 2000 as amended from time to time from any AD Category‐I bank who has been accorded onetime approval by the Reserve Bank to run a FCY-INR options book. Writing of options by the users, on a standalone basis, is not permitted.
Under the existing regulatory framework, persons resident in India are permitted to buy plain vanilla European call or put options to hedge foreign currency exposures in accordance with Schedule I of Notification No. FEMA/25/RB‐2000 dated May 3, 2000 as amended from time to time from any AD Category‐I bank who has been accorded onetime approval by the Reserve Bank to run a FCY-INR options book. Writing of options by the users, on a standalone basis, is not permitted.
मे 04, 2011
Proposed Guidelines on Authorisation of Primary Dealers (PDs) in India
Introduction The system of PDs in the Government Securities (G-Sec) market was introduced in 1995 to strengthen the infrastructure in the G-Sec market, improve secondary market trading system, which would contribute to price discovery, enhance liquidity and turnover and encourage voluntary holding of G-Sec amongst a wider investor base and make PDs an effective conduit for conducting open market operations (OMO). The current guidelines to authorise PDs in the Indian G
Introduction The system of PDs in the Government Securities (G-Sec) market was introduced in 1995 to strengthen the infrastructure in the G-Sec market, improve secondary market trading system, which would contribute to price discovery, enhance liquidity and turnover and encourage voluntary holding of G-Sec amongst a wider investor base and make PDs an effective conduit for conducting open market operations (OMO). The current guidelines to authorise PDs in the Indian G
नोव्हें 14, 2008
Guidelines for accounting for Repo / Reverse repo transactions
To All RBI regulated entities (Commercial Banks, Co-operative Banks, Primary Dealers, Financial Institutions, RRBs and NBFCs) Dear Sir, Guidelines for accounting for Repo / Reverse repo transactions Please refer to our Circular IDMC.3810/11.08.10/2002-03 dated March 24, 2003 setting out uniform guidelines for accounting of repo/reverse repo transactions. These guidelines captured the character of repo/reverse repo transaction as outright sale and outright purchase as
To All RBI regulated entities (Commercial Banks, Co-operative Banks, Primary Dealers, Financial Institutions, RRBs and NBFCs) Dear Sir, Guidelines for accounting for Repo / Reverse repo transactions Please refer to our Circular IDMC.3810/11.08.10/2002-03 dated March 24, 2003 setting out uniform guidelines for accounting of repo/reverse repo transactions. These guidelines captured the character of repo/reverse repo transaction as outright sale and outright purchase as
डिसें 11, 2006
Draft comprehensive guidelines on derivatives
1. Definition of a Derivative A derivative is a financial instrument: (a) whose value changes in response to the change in a specified interest rate, security price, commodity price, foreign exchange rate, index of prices or rates, a credit rating or credit index, or similar variable (sometimes called the 'underlying'); (b) that requires no initial net investment or little initial net investment relative to other types of contracts that have a similar response to chan
1. Definition of a Derivative A derivative is a financial instrument: (a) whose value changes in response to the change in a specified interest rate, security price, commodity price, foreign exchange rate, index of prices or rates, a credit rating or credit index, or similar variable (sometimes called the 'underlying'); (b) that requires no initial net investment or little initial net investment relative to other types of contracts that have a similar response to chan
डिसें 29, 2005
Draft Guidelines for banks for undertaking PD business
As announced in the Annual Policy Statement for the year 2005-06, it has now been decided that permitted structure of PD business will be expanded to include banks, which fulfill certain minimum criteria subject to safeguards. Accordingly, banks are eligible to apply for Primary Dealership, subject to the following guidelines. 2. The following categories of banks would be eligible to apply for PD license. (RBI's approval would be subject to compliance with all other r
As announced in the Annual Policy Statement for the year 2005-06, it has now been decided that permitted structure of PD business will be expanded to include banks, which fulfill certain minimum criteria subject to safeguards. Accordingly, banks are eligible to apply for Primary Dealership, subject to the following guidelines. 2. The following categories of banks would be eligible to apply for PD license. (RBI's approval would be subject to compliance with all other r
मार्च 13, 2003
Introduction of Foreign currency-Rupee Options
Reserve Bank of IndiaExchange Control DepartmentIntroduction of Foreign currency-Rupee OptionsA draft circular on " Foreign currency-Rupee Options " is annexed herewith. Authorised Dealers may forward their comments to the Chief General Manager, Exchange Control Department. Forex Markets Division, Reserve Bank of India, Central Office, Mumbai 400 001, by FAX (022- 22611427), by 20th March 2003.A.RajalakshmiAsst. General ManagerDraft Circular for Comments Reserve Bank
Reserve Bank of IndiaExchange Control DepartmentIntroduction of Foreign currency-Rupee OptionsA draft circular on " Foreign currency-Rupee Options " is annexed herewith. Authorised Dealers may forward their comments to the Chief General Manager, Exchange Control Department. Forex Markets Division, Reserve Bank of India, Central Office, Mumbai 400 001, by FAX (022- 22611427), by 20th March 2003.A.RajalakshmiAsst. General ManagerDraft Circular for Comments Reserve Bank
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