Notifications - ஆர்பிஐ - Reserve Bank of India
Notifications
RBI/2025-26/75 DOR.AML.REC.46 /14.01.001/2025-26 August 14, 2025 Reserve Bank of India (Know Your Customer (KYC)) (2nd Amendment) Directions, 2025 Reserve Bank had issued Reserve Bank of India (Know Your Customer (KYC)) Directions, 2016 (hereinafter referred to as Master Direction) in compliance of the provisions of the PML Act, 2002 and the Rules made thereunder. There is a need to further amend the same based on a review of the extant instructions.
RBI/2025-26/75 DOR.AML.REC.46 /14.01.001/2025-26 August 14, 2025 Reserve Bank of India (Know Your Customer (KYC)) (2nd Amendment) Directions, 2025 Reserve Bank had issued Reserve Bank of India (Know Your Customer (KYC)) Directions, 2016 (hereinafter referred to as Master Direction) in compliance of the provisions of the PML Act, 2002 and the Rules made thereunder. There is a need to further amend the same based on a review of the extant instructions.
RBI/2025-26/74 DoR.MCS.REC.47/01.01.028/2025-26 August 14, 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 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)
RBI/2025-26/74 DoR.MCS.REC.47/01.01.028/2025-26 August 14, 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 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)
RBI/2025-26/73 CO.DPSS.RLPD.No.S536/04-07-001/2025-2026 August 13, 2025 The Chairman / Managing Director / Chief Executive Officer of Banks participating in Cheque Truncation System/ National Payment Corporation of India Dear Sir / Madam, Introduction of Continuous Clearing and Settlement on Realisation in Cheque Truncation System
RBI/2025-26/73 CO.DPSS.RLPD.No.S536/04-07-001/2025-2026 August 13, 2025 The Chairman / Managing Director / Chief Executive Officer of Banks participating in Cheque Truncation System/ National Payment Corporation of India Dear Sir / Madam, Introduction of Continuous Clearing and Settlement on Realisation in Cheque Truncation System
RBI/2025-26/72 A.P. (DIR Series) Circular No. 09 August 12, 2025 To, All Authorised Dealer Category-I banks Madam / Sir Investment in Government Securities by Persons Resident Outside India through Special Rupee Vostro account
RBI/2025-26/72 A.P. (DIR Series) Circular No. 09 August 12, 2025 To, All Authorised Dealer Category-I banks Madam / Sir Investment in Government Securities by Persons Resident Outside India through Special Rupee Vostro account
கடைசியாக புதுப்பிக்கப்பட்ட பக்கம்:
கடைசியாக புதுப்பிக்கப்பட்ட பக்கம்: ஆகஸ்ட் 14, 2025