On a review of the current and evolving liquidity conditions, it has been decided to conduct a Variable Rate Reverse Repo (VRRR) auction on Thursday, August 28, 2025, as under: Sl. No. Notified Amount (₹ crore) Tenor (day) Window Timing Date of Reversal 1 75,000 1 9:30 AM to 10:00 AM August 29, 2025 (Friday)

The result of the auction of State Government Securities held on August 26, 2025, is as under: (Amount in ₹ Crore) ASSAM SGS 2031* GOA SGS 2037 GUJARAT SGS 2034 HARYANA SGS 2039 Notified Amount 450 100 2000 1000 Tenor 6 -Years 12 -Years 9 -Years 14 -Years Competitive Bids Received (i) No. 2 19 75 85 (ii) Amount 200 730 4935 4204.45 Cut-off Yield (%) 7.13 7.40 7.25 7.52 Cut off Price (₹) 100 100 100 100 Competitive Bids Accepted

Sr. No. State/ UT Amount to be raised (₹ Crore) Amount Accepted (₹ Crore) Cut off Price (₹)/ Yield (%) Tenor (Year) 1. Assam* 450 204.029 7.13 06 2. Goa 100 100 7.40 12 3. Gujarat 2000 2000 7.25 09 4. Haryana 1000 1000 7.52 14 1000 1000 106.22/7.4409 Re-issue of 8.44% Haryana SDL 2034, issued on March 06, 2019 5. Himachal Pradesh 500 500 7.27 10 1000 1000 7.56 15 6. Jammu and Kashmir 300 300 7.82 17 7. Kerala# 2000 988.007 7.52 08

(Amount in ₹ Crore, Rate in Per cent) MONEY MARKETS@ Volume (One Leg) Weighted Average Rate Range A. Overnight Segment (I+II+III+IV) 6,70,429.03 5.39 2.00-6.40 I. Call Money 18,313.38 5.45 4.00-5.50 II. Triparty Repo 4,36,906.95 5.39 5.10-5.47 III. Market Repo 2,11,600.35 5.39 2.00-5.65 IV. Repo in Corporate Bond 3,608.35 5.60 5.53-6.40

Government of India (GoI) has announced the sale (re-issue) of two dated securities for a notified amount of ₹32,000 crore as per the following details: Sr No Security Date of Repayment Notified Amount (₹ Crore) GoI specific Notification Auction Date Settlement Date 1 6.68% GS 2040 Jul 07, 2040 16,000 F.No.4(1)-B(W&M)/2025 dated August 25, 2025 August 29, 2025 (Friday) September 01, 2025 (Monday) 2 6.90% GS 2065 Apr 15, 2065 16,000 Total 32,000

The Reserve Bank of India (RBl) has, by an order dated August 21, 2025, imposed a monetary penalty of ₹2 lakh (Rupees Two Lakh only) on The Anand Mercantile Co-operative Bank Ltd., Anand, Gujarat (the bank) for non-compliance with certain directions issued by RBI on ‘Guidelines for Managing Risk in Outsourcing of Financial Services by Co-operative Banks’ and 

The Reserve Bank of India (RBI) has, by an order dated August 19, 2025, imposed a monetary penalty of ₹1.50 lakh (Rupees One Lakh Fifty Thousand only) on The Bellary District Co-operative Central Bank Limited, Karnataka (the bank) for contravention of provisions of Sections 19 and 20 rea

The Reserve Bank of India (RBI) has, by an order August 19, 2025, imposed a monetary penalty of ₹1 lakh (Rupees One Lakh only) on The Dharmapuri District Central Co-operative Bank Ltd., Tamil Nadu (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 August 19, 2025, imposed a monetary penalty of ₹50,000/- (Rupees Fifty Thousand only) on The Kalaburagi and Yadgir District Co-operative Central Bank Limited, Karnataka (the bank) for non-compliance with certain

The Reserve Bank of India (RBI) has, by an order dated August 19, 2025, imposed a monetary penalty of ₹50,000 (Rupees Fifty Thousand only) on The Bharat Co-operative Bank Limited, Bengaluru, Karnataka (the bank) for non-compliance with specific directions issued by RBI under ‘Supervisory Action Framework (SAF)’. 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.