Notifications

RBI/2025-26/101 CO.DPSS.POLC.No. S-955/02-30-010/2025-26 November 28, 2025 All Payment System Providers and Payment System Participants Madam / Sir, Compliance with Know Your Customer (KYC) norms The Reserve Bank has, today, repealed the RBI Master Direction DBR.AML.BC.No.81/14.01.001/2015-16 dated February 25, 2016 (as updated from time to time) with immediate effect.

RBI/2025-26/100 DOR.RRC.REC.302/33-01-010/2025-26 November 28, 2025 Consolidation of Regulations – Withdrawal of circulars Please refer to the press release issued on November 28, 2025 announcing the release of 244 Master Directions consolidating the instructions currently administered by the Department of Regulation (DoR) of the Reserve Bank of India.

RBI/2025-26/99 A.P. (DIR Series) Circular No. 16 November 28, 2025 All Authorised Persons Madam / Sir, Compliance with Know Your Customer (KYC) norms Attention of Authorised Persons is invited to instructions contained in Section I and Section VI of ‘Master Direction – Money Changing Activities’; Para 27(4) of ‘Master Direction – Overseas Investment’; Para 6.5 of ‘Master Direction – Other Remittance Facilities’; and Para 3.2.b and 8(i) of ‘Master Direction – Money Transfer Service Scheme (MTSS)’ on compliance with KYC norms.

RBI/FED/2025-26/98 A.P. (DIR Series) Circular. No 15/2025-26 November 24, 2025 To, All Authorised Persons Madam / Sir, Amendments to Directions - Compounding of Contraventions under FEMA, 1999 Attention of Authorised Persons is invited to Master Directions on compounding of contraventions under FEMA, 1999, dated April 22, 2025. 2. In order to streamline the receipt of compounding

RESERVE BANK OF INDIA FOREIGN EXCHANGE DEPARTMENT CENTRAL OFFICE Mumbai 400 001 Notification No. FEMA 23(R)/(7)/2025-RB November 13, 2025 Foreign Exchange Management (Export of Goods and Services) (Second Amendment) Regulations, 2025 In exercise of the powers conferred by Section 7, Section 8 and sub-section (2) of section 47 of the Foreign Exchange Management Act, 1999 (42 of 1999), the Reserve Bank of India makes the following amendments to the Foreign Exchange Management (Export of Goods & Services) Regulations, 2015 [Notification No. FEMA 23(R)/2015-RB dated January 12, 2016] (hereinafter referred to as 'the Principal Regulations'), namely:

RBI/2025-26/97 DOR. AML.REC. 61 /14.06.001/2025-26 November 14, 2025 The Chairpersons/ CEOs of all the Regulated Entities Madam/Dear Sir, Implementation of Section 51A of UAPA,1967: Updates to UNSC’s 1267/ 1989 ISIL (Da'esh) & Al-Qaida Sanctions List: Delisting of 02 Entries Please refer to paragraph 51 of the RBI Master Direction on Know Your Customer dated February 25, 2016 as amended on August 14, 2025 (MD on KYC), in terms of which “Regulated Entities (REs) shall ensure that in terms of Section 51A of the Unlawful Activities (Prevention) (UAPA) Act, 1967 and amendments thereto, they do not have any account in the name of individuals/entities appearing in the lists of individuals and entities, suspected of having terrorist links, which are approved by and periodically circulated by the United Nations Security Council (UNSC).”

RBI/2025-26/96 DOR.STR.REC.60/21.04.048/2025-26 November 14, 2025 Reserve Bank of India (Trade Relief Measures) Directions, 2025 Chapter I: Preliminary Preamble 1. Reserve Bank is statutorily mandated to operate the credit system of the country to its advantage. In this endeavour, and with a view to mitigating the burden of debt servicing brought about by trade disruptions caused by global headwinds and to ensure the continuity of viable businesses, Reserve Bank being satisfied that it is necessary and expedient in the public interest to do so, issues these Directions hereinafter specified.