Notifications

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.

RBI/2024-25/95 DOR.MCS.REC.59/01.01.003/2025-26 October 28, 2025 Reserve Bank of India (Nomination Facility in Deposit Accounts, Safe Deposit Lockers and Articles kept in Safe Custody with the Banks) Directions, 2025 I. Introduction The nomination facility is intended to facilitate expeditious settlement of claims by banks upon death of a deceased customer and to minimise hardship faced by the family members. The Government of India

RBI/2025-26/94 DOR. AML.REC. 58 /14.06.001/2025-26 October 24, 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: Amendments to 01 Entry

RBI/2025-26/93 DOR. AML.REC. 57/14.06.001/2025-26 October 23, 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: Amendments to 01 Entry

RESERVE BANK OF INDIA FOREIGN EXCHANGE DEPARTMENT CENTRAL OFFICE MUMBAI - 400 001 Notification No. FEMA 10(R)(7)/2025-RB October 06, 2025 Foreign Exchange Management (Foreign Currency Accounts by a person resident in India) (Seventh Amendment) Regulations, 2025 In exercise of the powers conferred by Section 9 and clause (e) of 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 (Foreign Currency Accounts by a person resident in India) Regulations, 2015 [Notification No. FEMA 10(R)/2015-RB dated January 21, 2016] (hereinafter referred to as 'the principal regulations'), namely:

RESERVE BANK OF INDIA FOREIGN EXCHANGE DEPARTMENT CENTRAL OFFICE MUMBAI - 400 001 Notification No. FEMA 3(R)(4)/2025-RB October 06, 2025 Foreign Exchange Management (Borrowing and Lending) (Amendment) Regulations, 2025 In exercise of the powers conferred by sub-section (2) of Section 6 and Section 47 of the Foreign Exchange Management Act, 1999 (42 of 1999), the Reserve Bank of India hereby makes the following amendments to the Foreign Exchange Management (Borrowing and Lending) Regulations, 2018 (Notification No. FEMA.3(R)/2018-RB dated December 17, 2018) (hereinafter referred to as 'the Principal Regulations'), namely:

RBI/2025-26/92 DOR.AML.REC.56/14.06.001/2025-26 October 09, 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: Amendment of 02 Entries

EXECUTIVE DIRECTOR Reserve Bank of India Mumbai Reserve Bank - Integrated Ombudsman Scheme, 2021 (RB-IOS, 2021) NOTIFICATION Ref. CO.CEPD.PRS.No.S684/13-55-001/2025-2026 October 07, 2025

RBI/2025-26/91 A.P. (DIR Series) Circular No. 14 October 03, 2025 To, All Authorised Dealer Category-I banks Madam / Sir, International Trade Settlement in Indian Rupees (INR)

RBI/2025-26/90 A.P. (DIR Series) Circular No. 13 October 03, 2025 To, All Authorised Dealer Category-I banks Madam / Sir Investment in Corporate Debt Securities by Persons Resident Outside India through Special Rupee Vostro account

RBI/2025-26/89 A.P. (DIR Series) Circular No.12 October 01, 2025 All Authorised Dealer Category-I Banks Madam / Sir, Export Data Processing and Monitoring System (EDPMS) & Import Data Processing and Monitoring System (IDPMS) – reconciliation of export /import entries – Review of Guidelines

RBI/2025-26/88 A.P. (DIR Series) Circular No. 11 October 01, 2025 All Authorised Dealer Category-I Banks Madam / Sir, Merchanting Trade Transactions (MTT) – Review of time period for outlay of foreign exchange

RBI/2025-26/87 DOR.CAP.REC.No.55/21.01.002/2025-26 September 29, 2025 All Payments Banks Reserve Bank of India (Basel III Capital Regulations - Perpetual Debt Instruments (PDI) in Additional Tier 1 Capital – Eligible Limit for Instruments Denominated in Foreign Currency/Rupee Denominated Bonds Overseas) Directions, 2025

RBI/2025-26/86 DOR.CAP.REC.No.54/21.01.002/2025-26 September 29, 2025 All Small Finance Banks Reserve Bank of India (Basel III Capital Regulations - Perpetual Debt Instruments (PDI) in Additional Tier 1 Capital – Eligible Limit for Instruments Denominated in Foreign Currency/Rupee Denominated Bonds Overseas) Directions, 2025

RBI/2025-26/85 DOR.CAP.REC.No.53/21.01.002/2025-26 September 29, 2025 All Scheduled Commercial Banks (Excluding Small Finance Banks, Payments Banks and Regional Rural Banks) Reserve Bank of India (Basel III Capital Regulations - Perpetual Debt Instruments (PDI) in Additional Tier 1 Capital – Eligible Limit for Instruments Denominated in Foreign Currency/Rupee Denominated Bonds Overseas) Directions, 2025

RBI/2025-26/84 DOR.CRE.REC.52/21.01.023/2025-26 September 29, 2025 Reserve Bank of India (Lending Against Gold and Silver Collateral) – (1st Amendment) Directions, 2025 Reserve Bank had issued Reserve Bank of India (Lending Against Gold and Silver Collateral) Directions, 2025 (hereinafter referred to as “the Directions”). Upon a review based on market feedback, certain amendments are envisaged with a view to clarifying certain aspects.

RBI/2025-26/83 DOR.CRE.REC.51/13.03.00/2025-26 September 29, 2025 Reserve Bank of India (Interest Rate on Advances) (Amendment Directions), 2025 Please refer to the Reserve Bank of India (Interest Rate on Advances) Directions, 2016 (‘Directions’) and the Circular on Reset of Floating Interest Rate on Equated Monthly Instalments (EMI) based Personal Loans dated August 18, 2023 (‘Circular’), read with FAQs issued on January 10, 2025 (‘FAQs’).

RESERVE BANK OF INDIA (Financial Markets Regulation Department) (CENTRAL OFFICE) NOTIFICATION MUMBAI, the 29th September, 2025 Foreign Exchange Management (Debt Instruments) (Fourth Amendment) Regulations, 2025 No. FEMA.396(4)/2025-RB. — In exercise of the powers conferred by clause (a) of sub-section (2) of section 6 and section 47 of the Foreign Exchange Management Act, 1999 (42 of 1999), the Reserve Bank of India hereby makes the following amendments to the Foreign Exchange Management (Debt Instruments) Regulations, 2019 (Notification No. FEMA.396/2019-RB dated October 17, 2019) (hereinafter referred to as 'the Principal Regulation'), namely:-

I. Introduction The nomination facility in deposit accounts, safe deposit lockers and articles in safe custody under the provisions of Sections 45ZA to ZF of the Banking Regulation Act, 1949 read with Section 56 of the Act ibid is intended to facilitate expeditious settlement of claims by banks upon death of a deceased customer and to minimise hardship caused to the family members. Further, in cases where nomination is not registered, the extant instructions require banks to adopt a simplified procedure for