A.P. (DIR Series) Circular No. 18 |
04.10.2024 |
Due diligence in relation to non-resident guarantees availed by persons resident in India |
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A.P. (DIR Series) Circular. No.17/2024-25 |
01.10.2024 |
Directions - Compounding of Contraventions under FEMA, 1999 |
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A.P. (DIR Series) Circular No. 16 |
06.09.2024 |
Liberalised Remittance Scheme (LRS) for Resident Individuals- Discontinuation of Reporting of monthly return |
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A.P. (DIR Series) Circular No. 15 |
10.07.2024 |
Remittances to International Financial Services Centres (IFSCs) under the Liberalised Remittance Scheme (LRS) |
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A.P. (DIR Series) Circular No. 14 |
08.07.2024 |
Export-Import Bank of India’s GOI-supported Line of Credit of USD 2.50 mn to the Government of Co-operative Republic of Guyana, for installation of Solar Photo Voltaic Power Plant at Cheddi Jagan International Airport |
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A.P. (DIR Series) Circular No. 13 |
03.07.2024 |
Release of foreign exchange for Miscellaneous Remittances |
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A.P. (DIR Series) Circular No. 12 |
03.07.2024 |
Online submission of Form A2: Removal of limits on amount of remittance |
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FED Circular No. 11 |
11.06.2024 |
International Trade Settlement in Indian Rupees (INR) – Opening of additional Current Account for settlement of trade transactions |
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A.P. (DIR Series) Circular No. 10 |
11.06.2024 |
Export-Import Bank of India (Exim Bank)’s Government of India -supported Line of Credit of USD 23.37 mn to the Government of the Co-operative Republic of Guyana (GO-GUY), for procurement of two Hindustan 228-201 aircraft from Hindustan Aeronautics Ltd. |
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A.P. (DIR Series) Circular No. 09 |
07.06.2024 |
Foreign Exchange Management (Overseas Investment) Directions, 2022 - Investments in Overseas Funds |
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A.P. (DIR Series) Circular No. 08 |
27.05.2024 |
Instructions on Money Changing Activities |
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A.P. (DIR Series) Circular No. 7 |
21.05.2024 |
Issuance of partly paid units to persons resident outside India by investment vehicles under Foreign Exchange Management (Non-debt Instruments) Rules, 2019 |
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A. P. (DIR Series) Circular No.05 |
08.05.2024 |
Margin for Derivative Contracts |
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A. P. (DIR Series) Circular No. 04 |
03.05.2024 |
Master Direction – Risk Management and Inter-Bank Dealings: Amendments |
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A.P. (DIR Series) Circular No. 03 |
26.04.2024 |
Limits for investment in debt and sale of Credit Default Swaps by Foreign Portfolio Investors (FPIs) |
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A.P. (DIR Series) Circular No.02 |
24.04.2024 |
Unauthorised foreign exchange transactions |
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A. P. (DIR Series) Circular No. 01 |
15.04.2024 |
Hedging of Gold Price Risk in Overseas Markets |
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A.P. (DIR Series) Circular No.15 |
05.03.2024 |
Money Transfer Service Scheme - Submission of Statement on CIMS |
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A.P. (DIR Series) Circular No.14 |
31.01.2024 |
Guidelines on import of gold by Tariff Rate Quota (TRQ) holders under the India-UAE CEPA as notified by–The International Financial Services Centres Authority (IFSCA) |
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A. P. (DIR Series) Circular No. 13 |
05.01.2024 |
Risk Management and Inter-Bank Dealings – Hedging of foreign exchange risk |
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A.P. (DIR Series) Circular No. 10 |
22.12.2023 |
Trade Credit for imports into India – Submission of return on issuance of bank guarantees for Trade Credits on the Centralised Information Management System (CIMS) |
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A.P. (DIR Series) Circular No.09 |
22.12.2023 |
Rupee Drawing Arrangement - Submission of statement/return on CIMS Portal |
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A.P. (DIR Series) Circular No. 12 |
22.12.2023 |
CIMS Project implementation - Discontinuation of submission in legacy XBRL |
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A.P. (DIR Series) Circular No.11 |
22.12.2023 |
Liberalised Remittance Scheme (LRS) for Resident Individuals- Reporting of monthly return and daily transactions |
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A.P. (DIR Series) Circular No. 07 |
10.11.2023 |
Guidelines on import of silver by Qualified Jewellers as notified by –The International Financial Services Centres Authority (IFSCA) |
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A. P. (DIR Series) Circular No. 19 |
12.12.2022 |
Hedging of Gold Price Risk in Overseas Markets |
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A.P.(DIR Series) Circular No.01 |
19.04.2022 |
Limits for investment in debt and sale of Credit Default Swaps by Foreign Portfolio Investors (FPIs) |
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A.P. (DIR Series) Circular No. 22 |
10.02.2022 |
‘Voluntary Retention Route’ (VRR) for Foreign Portfolio Investors (FPIs) investment in debt |
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A.P. (DIR Series) Circular No. 23 |
10.02.2022 |
Transactions in Credit Default Swap (CDS) by Foreign Portfolio Investors - Operational Instructions |
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A.P. (DIR Series) Circular No.18 |
16.11.2021 |
Regulations Review Authority (RRA 2.0) - Interim Recommendations - Withdrawal of Circular |
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A.P. (DIR Series) Circular No. 16 |
08.11.2021 |
Investment by Foreign Portfolio Investors (FPIs) in Debt - Review |
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A.P. (DIR Series) Circular No.06 |
04.06.2021 |
Payment of margins for transactions in Government Securities by Foreign Portfolio Investors |
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A.P.(DIR Series) Circular No. 05 |
31.05.2021 |
Investment by Foreign Portfolio Investors (FPI) in Government Securities: Medium Term Framework (MTF) |
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A.P.(DIR Series) Circular No. 04 |
12.05.2021 |
Sponsor Contribution to an AIF set up in Overseas Jurisdiction, including IFSCs |
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A.P. (DIR Series) Circular No. 14 |
31.03.2021 |
Investment by Foreign Portfolio Investors (FPI): Investment limits |
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A.P. (DIR Series) Circular No. 12 |
26.02.2021 |
Investment by Foreign Portfolio Investors (FPI) in Defaulted Bonds - Relaxations |
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A.P.(DIR Series) Circular No.32 |
22.05.2020 |
‘Voluntary Retention Route’ (VRR) for Foreign Portfolio Investors (FPIs) investment in debt - relaxations |
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A.P.(DIR Series) Circular No.31 |
18.05.2020 |
Risk Management and Inter-bank Dealings - Hedging of Foreign Exchange Risk-Date of Implementation |
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A.P. (DIR Series) Circular No. 30 |
15.04.2020 |
Investment by Foreign Portfolio Investors (FPI) in Government Securities: Medium Term Framework (MTF) |
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A.P.(DIR Series) Circular No. 29 |
07.04.2020 |
Risk Management and Inter-bank Dealings - Hedging of foreign exchange risk |
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A.P. (DIR Series) Circular No. 25 |
30.03.2020 |
‘Fully Accessible Route’ for Investment by Non-residents in Government Securities |
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A.P.(DIR Series) Circular No. 24 |
30.03.2020 |
Investment by Foreign Portfolio Investors (FPI): Investment limits |
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A.P. (DIR Series) Circular No.23 |
27.03.2020 |
Risk Management and Inter-bank Dealings- Participation of Banks in Offshore Non-deliverable Rupee Derivative Markets |
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A.P. (DIR Series) Circular No.19 |
23.01.2020 |
‘Voluntary Retention Route’ (VRR) for Foreign Portfolio Investors (FPIs) investment in debt - relaxations |
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A.P. (DIR Series) Circular No.18 |
23.01.2020 |
Investment by Foreign Portfolio Investors (FPI) in Debt |
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A.P. (DIR Series) Circular No.17 |
20.01.2020 |
Introduction of Rupee derivatives at International Financial Services Centres (IFSC) |
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A.P. (DIR Series) Circular No. 16 |
15.01.2020 |
Hedging of Commodity Price Risk and Freight Risk in Overseas Markets (Reserve Bank) Directions, 2018 - Amendment |
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A.P. (DIR Series) Circular No. 15 |
06.01.2020 |
Risk Management and Inter-bank Dealings- Permitting AD Cat-I banks to voluntarily undertake user and Inter-Bank transactions beyond onshore market hours |
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A.P. (DIR Series) Circular No.34 |
24.05.2019 |
‘Voluntary Retention Route’ (VRR) for Foreign Portfolio Investors (FPIs) investment in debt (Updated up to January 23, 2020) |
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A.P. (DIR Series) Circular No. 33 |
25.04.2019 |
Investment by Foreign Portfolio Investors (FPI) in Debt - Review |
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A.P. (DIR Series) Circular No. 26 |
27.03.2019 |
Investment by Foreign Portfolio Investors (FPI) in Government Securities Medium Term Framework |
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A.P. (DIR Series) Circular No. 21 |
01.03.2019 |
‘Voluntary Retention Route’ (VRR) for Foreign Portfolio Investors (FPIs) investment in debt |
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A.P. (DIR Series) Circular No. 22 |
01.03.2019 |
Hedging of exchange rate risk by Foreign Portfolio Investors (FPIs) under Voluntary Retention Route |
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A.P. (DIR Series) Circular No. 19 |
15.02.2019 |
Investment by Foreign Portfolio Investors (FPI) in Debt |
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A.P. (DIR Series) Circular No. 17 |
16.01.2019 |
External Commercial Borrowings (ECB) Policy - New ECB Framework |
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A.P. (DIR Series) Circular No. 31 |
15.06.2018 |
Investment by Foreign Portfolio Investors (FPI) in Debt - Review (Updated up to February 26, 2021) |
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A.P. (DIR Series) Circular No. 26 |
01.05.2018 |
Investment by Foreign Portfolio Investors (FPI) in Debt - Review |
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A.P.(DIR Series) Circular No. 22 |
06.04.2018 |
Investment by Foreign Portfolio Investors (FPI) in Government Securities - Medium Term Framework - Review |
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A.P. (DIR Series) Circular No. 19 |
12.03.2018 |
Hedging of Commodity Price Risk and Freight Risk in Overseas Markets (Reserve Bank) Directions |
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A.P. (DIR Series) Circular No. 14 |
12.12.2017 |
Investment by Foreign Portfolio Investors (FPI) in Government Securities Medium Term Framework - Review |
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A.P. (DIR Series) Circular No. 11 |
09.11.2017 |
Risk Management and Inter-Bank Dealings - Simplified Hedging Facility |
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A.P. (DIR Series) Circular No. 08 |
12.10.2017 |
Risk Management and Inter-Bank Dealings - Facilities for Hedging Trade Exposures invoiced in Indian Rupees |
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A.P. (DIR Series) Circular No. 09 |
12.10.2017 |
Exim Bank's Government of India supported Line of Credit of USD 318 million to the Government of Sri Lanka |
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A.P. (DIR Series) Circular No. 10 |
12.10.2017 |
Exim Bank's Government of India supported Line of Credit of USD 1 billion to the Government of Mongolia |
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A.P.(DIR Series) Circular No. 07 |
28.09.2017 |
Investment by Foreign Portfolio Investors (FPI) in Government Securities Medium Term Framework |
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A.P.(DIR Series) Circular No. 01 |
03.07.2017 |
Investment by Foreign Portfolio Investors (FPI) in Government Securities Medium Term Framework - Review |
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A.P.(DIR Series) Circular No. 43 |
31.03.2017 |
Investment by Foreign Portfolio Investors in Government Securities |
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A.P. (DIR Series) Circular No. 41 |
21.03.2017 |
Risk Management and Inter-bank Dealings: Operational flexibility for Indian subsidiaries of Non-resident Companies |
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A.P. (DIR Series) Circular No. 30 |
02.02.2017 |
Risk Management and Inter-bank Dealings: Permitting Non Resident Indians (NRIs) access to Exchange Traded Currency Derivatives (ETCD) market |
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A.P. (DIR Series) Circular No. 28 |
25.01.2017 |
Prohibition on Indian Party from making direct investment in countries identified by the Financial Action Task Force (FATF) as “Non Co-operative countries and territories” |
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A.P.(DIR Series) Circular No. 24 |
03.01.2017 |
Exchange facility to foreign citizens |
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A.P. (DIR Series) Circular No.23 |
27.12.2016 |
Purchase and sale of securities other than shares or convertible debentures of an Indian company by a person resident outside India |
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A.P. (DIR Series) Circular No.19 |
17.11.2016 |
Investment by Foreign Portfolio Investors (FPI) in corporate debt securities |
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A.P. (DIR Series) Circular No. 04 |
30.09.2016 |
Investment by Foreign Portfolio Investors (FPI) in Government Securities |
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A.P.(DIR Series)Circular No.78 |
23.06.2016 |
Permitting writing of options against contracted exposures by Indian Residents |
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A.P. (DIR Series) Circular No.61 |
13.04.2016 |
Overseas Direct Investment - Submission of Annual Performance Report |
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A.P. (DIR Series) Circular No.62 |
13.04.2016 |
Overseas Direct Investment (ODI) - Rationalization and reporting of ODI Forms |
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A.P. (DIR Series) Circular No. 28 |
05.11.2015 |
Risk Management & Inter-Bank Dealings: Relaxation of facilities for residents for hedging of foreign currency borrowings |
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A.P.(DIR Series) Circular No. 90 |
31.03.2015 |
Risk Management and Inter-bank Dealings: Revised Guidelines relating |
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A.P.(DIR Series)Circular No. 91 |
31.03.2015 |
Risk Management and Inter-bank Dealings: Revised Position Limits for Foreign Portfolio Investors (FPIs) in the Exchange Traded Currency Derivatives (ETCD) market |
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A.P. (DIR Series)Circular No. 128 |
09.05.2014 |
External Commercial Borrowings (ECB) Policy: Re-schedulement of ECB - Simplification of procedure |
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A.P. (DIR Series)Circular No.118 |
07.04.2014 |
Foreign investment in India in Government Securities |
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A.P. (DIR Series) Circular No.108 |
24.02.2014 |
Exim Bank's Line of Credit of USD 10 million to the Government of the Republic of Nicaragua |
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A.P. (DIR Series) Circular No. 85 |
06.01.2014 |
External Commercial Borrowings (ECB) Policy - Liberalisation of definition of Infrastructure Sector |
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A.P.(DIR Series) Circular No. 27 |
16.08.2013 |
Exim Bank's Line of Credit to the Government of the Union of Comoros |
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A.P. (DIR Series) Circular No. 26 |
14.08.2013 |
Deferred Payment Protocols between Government of India and erstwhile USSR |
|
A.P. (DIR Series)Circular No. 12 |
15.07.2013 |
External Commercial Borrowings (ECB) Policy Repayment of Rupee loans and/or fresh Rupee capital expenditure - USD 10 billion Scheme |
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A.P.(DIR Series) Circular No. 49 |
07.11.2012 |
Money Transfer Service Scheme - List of Sub Agents |
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A.P. (DIR Series) Circular No. 50 |
07.11.2012 |
Memorandum of Instructions governing Money Changing Activities |
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A.P. (DIR Series) Circular No. 38 |
04.10.2012 |
Deferred Payment Protocols between Government of India and erstwhile USSR |
|
A.P.(DIR Series) Circular No. 11 |
31.07.2012 |
Foreign Exchange Management Act - Compounding of Contraventions under FEMA |
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A.P. (DIR Series) Circular No. 127 |
15.05.2012 |
Foreign investment in NBFC Sector under the FDI Scheme - Clarification |
|
A.P. (DIR Series) Circular No.123 |
10.05.2012 |
Risk Management and Inter Bank Dealings |
|
A.P. (DIR Series) Circular No. 92 |
13.03.2012 |
Opening of Diamond Dollar Accounts (DDAs) - Change in periodicity of the reporting |
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A.P.(DIR Series)Circular No. 43 |
04.11.2011 |
Foreign Direct Investment - Transfer of Shares |
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A.P. (DIR Series)Circular No.35 |
14.10.2011 |
Processing and Settlement of Export related receipts facilitated by Online Payment Gateways - Enhancement of the value of transaction |
|
A.P. (DIR Series)Circular No.33 |
12.10.2011 |
Memorandum of Instructions governing money changing activities |
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A.P. (DIR Series)Circular No. 31 |
03.10.2011 |
Appointment of Agents / Franchisees by Authorised Dealer Category-I banks, Authorised Dealer Category-II and Full Fledged Money Changers- Revised guidelines |
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A.P.(DIR Series)Circular No. 22 |
19.09.2011 |
Anti-Money Laundering (AML) standards/Combating the Financing of Terrorism (CFT) Standards - Cross Border Inward Remittance under Money Transfer Service Scheme |
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A.P.(DIR Series)Circular No. 21 |
19.09.2011 |
Anti-Money Laundering (AML) standards/Combating the Financing of Terrorism (CFT) Standards - Money changing activities |
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