The Reserve Bank of India (RBI) has, by an order dated February 27, 2026, imposed a monetary penalty of ₹11.50 lakh (Rupees Eleven Lakh Fifty Thousand only) on Mahindra & Mahindra Financial Services Limited (the company) for non-compliance with certain directions issued by RBI on ‘Fair Practices Code’ and ‘Internal Ombudsman for Regulated Entities’. This penalty has been imposed in exercise of powers conferred on RBI under Section 58G(1)(b) read with Section 58B(5)(aa) of the Reserve Bank of India Act, 1934.

The value of exports and imports of services during January 2026 are presented in the following table.

Reserve Bank of India announces the auction of Government of India Treasury Bills as per the following details: Sr. No. Treasury Bill Notified Amount (₹ crore) Auction Date Settlement Date 1 91-Day 14,000 March 04, 2026 (Wednesday) March 05, 2026 (Thursday) 2 182-Day 12,000 3 364-Day 8,000 Total 34,000

The Reserve Bank has today released data on Money Supply for the fortnight ended February 15, 2026.

1. Reserve Bank of India - Liabilities and Assets* (₹ Crore) Item 2025 2026 Variation Feb. 21 Feb. 13 Feb. 20 Week Year 1 2 3 4 5 4 Loans and Advances 4.1 Central Government 0 0 0 0 0 4.2 State Governments 22112 21576 16953 -4622 -5159 * Data are provisional; difference, if any, is due to rounding off.

Today, the Reserve Bank released its web publication entitled ‘Quarterly Basic Statistical Return (BSR)-1 on Credit by Scheduled Commercial Banks (SCBs)1- December 20252 on its ‘Database on Indian Economy’ portal (https://data.rbi.org.in >Homepage > Publications). It captures various classificatory characteristics of bank credit such as occupation/activity/organisational sector of the borrower, types of accounts and their interest rates based on account-level reporting. Data reported by SCBs {excluding Regional Rural Banks (RRBs)} are presented across bank groups, population groups3 and States.

Today, the Reserve Bank released the web publication ‘Quarterly Basic Statistical Return (BSR)-2 on Deposits with Scheduled Commercial Banks – December 2025 ’ on its ‘Database on Indian Economy’ portal (https://data.rbi.org.in Homepage > Publications).

Data on sectoral deployment of bank credit for the month of January 2026, collected from 41 select scheduled commercial banks (SCBs) which together account for about 95 per cent of the total non-food credit by all SCBs, are set out in Statements I and II. On a year-on-year (y-o-y) basis, non-food bank credit grew by 14.4 per cent as on the fortnight ended January 31, 2026, compared to 11.3 per cent during the corresponding fortnight of the previous year (i.e., January 24, 2025).

Auction Results 6.48% GS 2035 I. Notified Amount 32,000 II. Competitive Bids Received (i) Number 388 (ii) Amount 81,040.000 III. Cut-off price / Yield 98.36 (YTM: 6.7134%) IV. Competitive Bids Accepted (i) Number 156 (ii) Amount 31,981.478

(Amount in ₹ crore) SCHEDULED COMMERCIAL BANKS (Including RRBs, SFBs and PBs) ALL SCHEDULED BANKS 21-Feb-2025# 31-Jan-2026 15-Feb-2026 21-Feb-2025# 31-Jan-2026 15-Feb-2026 I LIABILITIES TO THE BKG.SYSTEM (A) a) Demand & Time deposits from banks 272677.28 336474.48 345494.05 279042.72 344450.58 353928.33** b) Borrowings from banks 112778.14 81053.24 74299.22 112884.38 81307.96 74367.46 c) Other demand & time liabilities 36706.95 42057.26 36607.16 37065.37 42661.78 37201.53

6.48% GS 2035 I. Notified Amount ₹32,000 crore II. Cut off Price (₹) / Implicit Yield at cut-off 98.36 / 6.7134% III. Amount accepted in the auction ₹32,000 crore IV. Devolvement on Primary Dealers NIL

In the underwriting auction conducted on February 27, 2026, for Additional Competitive Underwriting (ACU) of the undernoted Government security, the Reserve Bank of India

(Amount in ₹ Crore, Rate in Per cent) MONEY MARKETS@ Volume (One Leg) Weighted Average Rate Range A. Overnight Segment (I+II+III+IV) 6,65,515.84 4.89 3.00-6.10 I. Call Money 13,132.07 5.08 4.50-5.20 II. Triparty Repo 4,64,277.75 4.90 4.80-5.02 III. Market Repo 1,83,308.92 4.87 3.00-5.22 IV. Repo in Corporate Bond 4,797.10 5.13 5.10-6.10

The following State Governments have offered to sell stock by way of auction, for an aggregate amount of ₹43,130 Crore (Face Value). Sr. No. State/UT Amount to be raised (₹ Crore) Additional Borrowing (Greenshoe) Option (₹ Crore) Tenor (Year) Type of Auction 1. Assam 1000 - 09 Yield 2. Chhattisgarh 1000 - 12 Yield 1000 - 17 Yield 3. Gujarat 1000 500 06 year and 06 months Yield 1000 500 10 Yield

The Reserve Bank of India (RBI) has, by an order dated February 23, 2026, imposed a monetary penalty of ₹1 lakh (Rupees One Lakh only) on The Mahbubnagar District Co-operative Central Bank Ltd., Telangana (the bank) for contravention of provisions of Section 20 read with Section 56 of the Banking Regulation Act, 1949 (BR Act). This penalty has been imposed in exercise of powers conferred on RBI under the provisions of Section 47A(1)(c) read with Sections 46(4)(i) and 56 of the BR Act.

The Reserve Bank of India (RBI) has, by an order dated February 23, 2026, imposed a monetary penalty of ₹50,000/- (Rupees Fifty Thousand only) on The Guntur Women Co-operative Urban Bank Limited, Andhra Pradesh (the bank) for non-compliance with certain directions issued by RBI on ‘Know Your Customer (KYC)’. This penalty has been imposed in exercise of powers conferred on RBI under the provisions of Section 47A(1)(c) read with Sections 46(4)(i) and 56 of the Banking Regulation Act.

The Reserve Bank of India (RBI) has, by an order dated February 23, 2026, imposed a monetary penalty of ₹2 lakh (Rupees Two Lakh only) on The Belagavi District Central Co-operative Bank Limited, Karnataka (the bank) for contravention of provisions of Section 20 read with Section 56 of the Banking Regulation Act, 1949 (BR Act) and non-compliance with certain directions issued by RBI on ‘Gold Loan – Bullet Repayment’ and ‘Exposure to Commercial Real Estate’. This penalty has been imposed in exercise of powers conferred on RBI under the provisions of Section 47A(1)(c) read with Sections 46(4)(i) and 56 of the BR Act.

The Reserve Bank of India (RBI) has, by an order dated February 23, 2026, imposed a monetary penalty of ₹50,000/- (Rupees Fifty Thousand only) on The Prakasapuram Co-operative Urban Bank Limited, Tamil Nadu (the bank) for non-compliance with certain directions issued by RBI on ‘Declaration of dividend by UCBs’. This penalty has been imposed in exercise of powers conferred on RBI under the provisions of Section 47A(1)(c) read with Sections 46(4)(i) and 56 of the Banking Regulation Act, 1949.

The Reserve Bank of India organised a Workshop on Digital / Cyber Frauds for the Executive Directors and Heads of Fraud Risk Management of 60 major banks on February 24 and 25, 2026 at the Reserve Bank’s Central Office, Mumbai.

The Reserve Bank of India (RBI) has, by an order dated February 13, 2026, imposed a monetary penalty of ₹3.10 Lakh (Rupees Three Lakh Ten Thousand only) on Vita Merchants’ Co-operative Bank Ltd., Vita, Maharashtra (the bank), for non-compliance with certain directions issued by RBI on ‘Exposure Norms and Statutory / Other Restrictions – UCBs’ and ‘Fair Lending Practice - Penal Charges in Loan Accounts’. This penalty has been imposed in exercise of powers conferred on RBI under the provisions of Section 47A(1)(c) read with Sections 46(4)(i) and 56 of the Banking Regulation Act, 1949.