RBI/2025-26/61 DOR.LIC.REC.36/16.13.218/2025-26 June 20, 2025 All Small Finance Banks Madam/ Dear Sir, Review of Priority Sector Lending norms - Small Finance Banks Please refer to the ‘Guidelines for Licensing of Small Finance Banks in Private Sector’ dated November 27, 2014 and the ‘Guidelines for ‘on-tap’ Licensing of Small Finance Banks in Private Sector’ released by Reserve Bank on December 5, 2019. In terms of paragraph II (9) of the aforesaid Licensing Guidelines, a small finance bank (SFB) is required to extend 75 per cent of its Adjusted Net Bank Credit (ANBC) to the sectors eligible for classification as priority sector lending (PSL) by the Reserve Bank. Further, while 40 per cent of its ANBC should be allocated to different sub-sectors under PSL as per the extant PSL prescriptions, the bank can allocate the balance 35 per cent to any one or more sub-sectors under the PSL where it has competitive advantage.

RBI/2025-26/60 DOR. AML.REC. 35 /14.06.001/2025-26 June 19, 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: Addition of 01 Entry

RBI/2025-26/59 DOR.STR.REC.34/21.04.048/2025-26 June 19, 2025 Reserve Bank of India (Project Finance) Directions, 2025

RBI/2025-26/58 DOR.AML.REC.33/14.06.001/2025-26 June 16, 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: Removal of 01 Entry

RBI/2025-26/57 CO.DGBA.GBD.No.S168/31-12-011/2025-2026 June 16, 2025 All Agency Banks Madam /Dear Sir, Review of instructions issued vide Master Circular on Conduct of Government Business by Agency Banks - Payment of Agency Commission

RBI/2025-26/55 A.P. (DIR Series) Circular No. 07 June 13, 2025 All Authorised Dealer Category-I banks Madam / Sir, Import of Shipping Vessel - Relaxation Attention of Authorised Dealer (AD) Category - I banks is invited to Para C.1 of Master Direction – Import of Goods and Services (MD-Imports) dated January 01, 2016.

RBI/2025-26/54 IDMD.RD.S390/10.18.060/2025-26 June 12, 2025 All Market Participants Madam/Sir, Stripping/Reconstitution in State Government Securities

RBI/2025-26/53 DOR.AML.REC. 31/14.01.001/2025-26 June 12, 2025 The Chairpersons/ CEOs of all the Regulated Entities Dear Sir/ Madam, Updation/ Periodic Updation of KYC – Revised Instructions Please refer to instructions on updation/ periodic updation of KYC as contained in paragraph 38 of Master Direction - Know Your Customer (KYC) Direction, 2016 dated February 25, 2016 (as amended from time to time).

RBI/2025-26/52 DOR.SOG(LEG).REC/ 32/ 09.08.024/2025-26 June 12, 2025 All Commercial Banks (including RRBs) and all Co-operative Banks Madam/ Dear Sir Inoperative Accounts/ Unclaimed Deposits in Banks - Revised Instructions (Amendment) 2025 As per instructions, issued vide circular DOR.SOG(LEG).REC/64/ 09.08.024/2023-24 dated January 1, 2024 (hereinafter called the extant instructions), the credit balance in any deposit account maintained with banks, which have not been operated upon for ten years or more, or any amount remaining unclaimed for ten years or more, as mentioned in paragraph 3(iii) of the “Depositor Education and Awareness” (DEA) Fund Scheme, 2014, are required to be transferred by banks to DEA Fund maintained by the Reserve Bank of India. There is a need to enable Business Correspondents to facilitate updation of KYC.

RBI/2025-26/51 DOR.AML.REC. 30/14.01.001/2025-26 June 12, 2025 Reserve Bank of India (Know Your Customer (KYC)) (Amendment) Directions, 2025