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ଜୁନ 06, 2025
new
Foreign Exchange Management (Foreign Currency Accounts by a Person Resident in India) (Sixth Amendment) Regulations, 2025

RESERVE BANK OF INDIA (FOREIGN EXCHANGE DEPARTMENT) CENTRAL OFFICE MUMBAI 400 001 Notification No. FEMA 10 (R)(6)/2025-RB April 29, 2025 Foreign Exchange Management (Foreign Currency Accounts by a Person Resident in India) (Sixth 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 amendment in the Foreign Exchange Management (Foreign Currency Accounts by a Person Resident in India) Regulations, 2015 [Notification No. FEMA 10(R)/2015-RB dated January 2

RESERVE BANK OF INDIA (FOREIGN EXCHANGE DEPARTMENT) CENTRAL OFFICE MUMBAI 400 001 Notification No. FEMA 10 (R)(6)/2025-RB April 29, 2025 Foreign Exchange Management (Foreign Currency Accounts by a Person Resident in India) (Sixth 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 amendment in the Foreign Exchange Management (Foreign Currency Accounts by a Person Resident in India) Regulations, 2015 [Notification No. FEMA 10(R)/2015-RB dated January 2

ଜୁନ 06, 2025
new
Maintenance of Cash Reserve Ratio (CRR)

RBI/2025-26/46 DoR.RET.REC.23/12.01.001/2025-26 June 06, 2025 All banks, Madam / Sir, Maintenance of Cash Reserve Ratio (CRR) Please refer to our circular DoR.RET.REC.52/12.01.001/2024-25 dated December 06, 2024 and relative notification on the captioned subject. 2. As announced in the Governor’s Statement dated June 06, 2025, it has been decided to reduce the Cash Reserve Ratio (CRR) of all banks by 100 basis points in four equal tranches of 25 basis points each to 3.0 per cent of net demand and time Liabilities (NDTL). Accordingly, banks are required to maintain the CRR at 3.75 per cent

RBI/2025-26/46 DoR.RET.REC.23/12.01.001/2025-26 June 06, 2025 All banks, Madam / Sir, Maintenance of Cash Reserve Ratio (CRR) Please refer to our circular DoR.RET.REC.52/12.01.001/2024-25 dated December 06, 2024 and relative notification on the captioned subject. 2. As announced in the Governor’s Statement dated June 06, 2025, it has been decided to reduce the Cash Reserve Ratio (CRR) of all banks by 100 basis points in four equal tranches of 25 basis points each to 3.0 per cent of net demand and time Liabilities (NDTL). Accordingly, banks are required to maintain the CRR at 3.75 per cent

ଜୁନ 06, 2025
new
Penal Interest on shortfall in CRR and SLR requirements-Change in Bank Rate

RBI/2025-26/ DoR.RET.REC.22 /12.01.001/2025-26 June 06, 2025 All banks, Madam / Sir, Penal Interest on shortfall in CRR and SLR requirements - Change in Bank Rate Please refer to Chapter VIII of Master Direction - Reserve Bank of India [Cash Reserve Ratio (CRR) and Statutory Liquidity Ratio (SLR)] Directions – 2021 as well as our circular DoR.RET.REC.16/12.01.001/2025-26 dated April 09, 2025 on the captioned subject.

RBI/2025-26/ DoR.RET.REC.22 /12.01.001/2025-26 June 06, 2025 All banks, Madam / Sir, Penal Interest on shortfall in CRR and SLR requirements - Change in Bank Rate Please refer to Chapter VIII of Master Direction - Reserve Bank of India [Cash Reserve Ratio (CRR) and Statutory Liquidity Ratio (SLR)] Directions – 2021 as well as our circular DoR.RET.REC.16/12.01.001/2025-26 dated April 09, 2025 on the captioned subject.

ଜୁନ 06, 2025
new
Review of Qualifying Assets Criteria

DoR.FIN.REC. 25/03.10.038/2025-26 June 06, 2025 All Non-Banking Financial Companies - Microfinance Institutions Dear Sir/ Madam, Review of Qualifying asset criteria Please refer to paragraph 8.1 of the Master Direction - Reserve Bank of India (Regulatory Framework for Microfinance Loans) Directions, 2022 dated March 14, 2022 which prescribes Qualifying Assets Criteria for Non-Banking

DoR.FIN.REC. 25/03.10.038/2025-26 June 06, 2025 All Non-Banking Financial Companies - Microfinance Institutions Dear Sir/ Madam, Review of Qualifying asset criteria Please refer to paragraph 8.1 of the Master Direction - Reserve Bank of India (Regulatory Framework for Microfinance Loans) Directions, 2022 dated March 14, 2022 which prescribes Qualifying Assets Criteria for Non-Banking

ଜୁନ 06, 2025
new
Standing Liquidity Facility for Primary Dealers

RBI / 2025-26 / 43 REF. No.MPD.BC. 400/07.01.279/2025-26 June 6, 2025 All Primary Dealers, Standing Liquidity Facility for Primary Dealers

RBI / 2025-26 / 43 REF. No.MPD.BC. 400/07.01.279/2025-26 June 6, 2025 All Primary Dealers, Standing Liquidity Facility for Primary Dealers

ଜୁନ 06, 2025
new
Liquidity Adjustment Facility - Change in rates

RBI/2025-26/42 FMOD.MAOG.No.152/01.01.001/2025-26 June 06, 2025 All Liquidity Adjustment Facility (LAF) participants Madam/Sir, Liquidity Adjustment Facility - Change in rates

RBI/2025-26/42 FMOD.MAOG.No.152/01.01.001/2025-26 June 06, 2025 All Liquidity Adjustment Facility (LAF) participants Madam/Sir, Liquidity Adjustment Facility - Change in rates

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ପେଜ୍ ଅନ୍ତିମ ଅପଡେଟ୍ ହୋଇଛି: ଜୁନ 06, 2025