Index to RBI Circulars - ஆர்பிஐ - Reserve Bank of India
index-to-rbi-circulars
| circular-number | date-of-issue | index-to-rbi-circular-department | பொருள் | meant-for |
|---|---|---|---|---|
| RBI/2025-2026/77 CO.DPSS.ODD.No.S604/06-08-024/2025-2026 |
05.09.2025 | Department of Payment and Settlement Systems | Returns – Department of Payment and Settlement Systems – Submission in CIMS | All SCBs (including RRBs), UCBs, StCBs, DCCBs, Payment Banks and Small Finance Banks |
| RBI/2025-26/76 DOR. AML.REC.48/14.06.001/2025-26 | 25.08.2025 | Department of Regulation | Implementation of Section 51A of UAPA, 1967: Updates to UNSC’s 1267/1989 ISIL (Da'esh) & Al-Qaida Sanctions List: Amendments to 05 Entries | The Chairpersons/ CEOs of all the Regulated Entities |
| RBI/2025-2026/75 DOR.AML.REC.46 /14.01.001/2025-26 |
14.08.2025 | Department of Regulation | Reserve Bank of India (Know Your Customer (KYC)) (2nd Amendment) Directions, 2025 | |
| RBI/2025-2026/74 DoR.MCS.REC.47/01.01.028/2025-26 |
14.08.2025 | Department of Regulation | Compliance with Hon’ble Supreme Court Order dated April 30, 2025 in the matter of Pragya Prasun and Ors. vs Union of India (W.P.(C) 289 of 2024) and Amar Jain vs Union of India & Ors. (W.P.(C) 49 of 2025) | All Banks All Non-Banking Financial Companies (including Housing Finance Companies) All All-India Financial Institutions All Credit Information Companies All Payment System Providers/ System Participants All Authorised Persons in Foreign Exchange |
| RBI/2025-2026/73 CO.DPSS.RLPD.No.S536/04-07-001/2025-2026 |
13.08.2025 | Department of Payment and Settlement Systems | Introduction of Continuous Clearing and Settlement on Realisation in Cheque Truncation System | The Chairman / Managing Director / Chief Executive Officer of Banks participating in Cheque Truncation System/ National Payment Corporation of India |
| RBI/2025-2026/72 A.P. (DIR Series) Circular No. 09 |
12.08.2025 | Financial Markets Regulation Department | Investment in Government Securities by Persons Resident Outside India through Special Rupee Vostro account | All Authorised Dealer Category-I banks |
| RBI/2025-2026/140 DOR.STR.REC.45/13.07.010/2025-26 |
06.08.2025 | Department of Regulation | Reserve Bank of India (Non-Fund Based Credit Facilities) Directions, 2025 | Commercial Banks (including Regional Rural Banks and Local Area Banks); Primary (Urban) Co-operative Banks (UCBs)/ State Co-operative Banks (StCBs)/ Central Co-operative Banks (CCBs); All India Financial Institutions (AIFIs); Non-Banking Financial Companies (NBFCs) including Housing Finance Companies (HFCs) |
| RBI/2025-2026/139 DOR.STR.REC.44 /13.07.010/2025-26 |
06.08.2025 | Department of Regulation | Reserve Bank of India (Co-Lending Arrangements) Directions, 2025 | Commercial Banks (excluding Small Finance Banks, Local Area Banks and Regional Rural Banks); All-India Financial Institutions; and, Non-Banking Financial Companies (including Housing Finance Companies). |
| RBI/2025-2026/71 A.P. (DIR Series) Circular No.08 |
05.08.2025 | Foreign Exchange Department | International Trade Settlement in Indian Rupees (INR) | All Category-I Authorised Dealer Banks |
| RBI/2025-2026/138 DOR.STR.REC.43/21.04.048/2025-26 |
29.07.2025 | Department of Regulation | Reserve Bank of India (Investment in AIF) Directions, 2025 | Commercial Banks (including Small Finance Banks, Local Area Banks and Regional Rural Banks), Primary (Urban) Co-operative Banks/ State Co-operative Banks/ Central Co-operative Banks, All-India Financial Institutions, Non-Banking Financial Companies (including Housing Finance Companies) |
இந்திய ரிசர்வ் வங்கி மொபைல் செயலியை நிறுவுங்கள் மற்றும் சமீபத்திய செய்திகளுக்கான விரைவான அணுகலை பெறுங்கள்!
