మాస్టర్ డైరెక్షన్లు - ఆర్బిఐ నియంత్రణ - ఆర్బిఐ - Reserve Bank of India
మాస్టర్ డైరెక్షన్లు
ఆగ 01, 2019
Master Direction – Priority Sector Lending – Small Finance Banks – Targets and Classification
RBI/FIDD/2019-20/70 Master Direction FIDD.CO.Plan.BC No.08/04.09.01/2019-20 July 29, 2019 (Updated as on March 12, 2020) The Chairman/Managing Director/ Chief Executive Officer [All Small Finance Banks)] Dear Sir/ Madam, Master Direction – Priority Sector Lending – Small Finance Banks – Targets and Classification The Master Direction enclosed incorporates the updated guidelines/ instructions/ circulars on the subject. The Direction will be updated from time to time as
RBI/FIDD/2019-20/70 Master Direction FIDD.CO.Plan.BC No.08/04.09.01/2019-20 July 29, 2019 (Updated as on March 12, 2020) The Chairman/Managing Director/ Chief Executive Officer [All Small Finance Banks)] Dear Sir/ Madam, Master Direction – Priority Sector Lending – Small Finance Banks – Targets and Classification The Master Direction enclosed incorporates the updated guidelines/ instructions/ circulars on the subject. The Direction will be updated from time to time as
జులై 01, 2019
Master Direction on Levy of Penal Interest for Delayed Reporting / Wrong Reporting / Non-Reporting of Currency Chest Transactions and Inclusion of Ineligible Amounts in Currency Chest Balances
RBI/2019-20/68 Master Direction DCM (CC) No.G-4/03.35.01/2019-20 July 01, 2019 (Updated as on October 03, 2019) 1. The Chairman & Managing Director/Chief Executive Officer (All Banks having Currency Chests) 2. The Director of Treasuries (State Governments) Madam / Dear Sir Master Direction on Levy of Penal Interest for Delayed Reporting / Wrong Reporting / Non-Reporting of Currency Chest Transactions and Inclusion of Ineligible Amounts in Currency Chest Balances I
RBI/2019-20/68 Master Direction DCM (CC) No.G-4/03.35.01/2019-20 July 01, 2019 (Updated as on October 03, 2019) 1. The Chairman & Managing Director/Chief Executive Officer (All Banks having Currency Chests) 2. The Director of Treasuries (State Governments) Madam / Dear Sir Master Direction on Levy of Penal Interest for Delayed Reporting / Wrong Reporting / Non-Reporting of Currency Chest Transactions and Inclusion of Ineligible Amounts in Currency Chest Balances I
జులై 01, 2019
Master Direction on Currency Distribution & Exchange Scheme (CDES) based on performance in rendering customer service to the members of public
RBI/2019-20/69 Master Direction DCM (CC) No.G-6/03.41.01/2019-20 July 01, 2019 (Updated as on January 6, 2020) The Chairman and Managing Director / Chief Executive Officers, All Banks Madam / Dear Sir, Master Direction on Currency Distribution & Exchange Scheme (CDES) based on performance in rendering customer service to the members of public In terms of the Preamble, under Section 45 of the RBI Act, 1934 and 35 A of the Banking Regulation Act, 1949, the Bank issu
RBI/2019-20/69 Master Direction DCM (CC) No.G-6/03.41.01/2019-20 July 01, 2019 (Updated as on January 6, 2020) The Chairman and Managing Director / Chief Executive Officers, All Banks Madam / Dear Sir, Master Direction on Currency Distribution & Exchange Scheme (CDES) based on performance in rendering customer service to the members of public In terms of the Preamble, under Section 45 of the RBI Act, 1934 and 35 A of the Banking Regulation Act, 1949, the Bank issu
అక్టో 17, 2018
Master Direction – Reserve Bank of India (Relief Measures by Banks in Areas affected by Natural Calamities) Directions 2018
RBI/FIDD/2018-19/64 Master Direction FIDD.CO.FSD.BC No.9/05.10.001/2018-19 October 17, 2018 The Chairman/Managing Director/Chief Executive Officer All scheduled commercial banks (including Small Finance Banks and excluding Regional Rural Banks) Madam / Sir, Master Direction – Reserve Bank of India (Relief Measures by Banks in Areas affected by Natural Calamities) Directions 2018 – SCBs Please refer to our ‘Master Direction FIDD.No.FSD.BC.8/05.10.001/2017-18 dated July
RBI/FIDD/2018-19/64 Master Direction FIDD.CO.FSD.BC No.9/05.10.001/2018-19 October 17, 2018 The Chairman/Managing Director/Chief Executive Officer All scheduled commercial banks (including Small Finance Banks and excluding Regional Rural Banks) Madam / Sir, Master Direction – Reserve Bank of India (Relief Measures by Banks in Areas affected by Natural Calamities) Directions 2018 – SCBs Please refer to our ‘Master Direction FIDD.No.FSD.BC.8/05.10.001/2017-18 dated July
అక్టో 17, 2018
Master Direction – Reserve Bank of India (Relief Measures by Banks in Areas affected by Natural Calamities) Directions 2018
RBI/FIDD/2018-19/65 Master Direction FIDD.CO.FSD.BC No.10/05.10.001/2018-19 October 17, 2018 The Chairman All Regional Rural Banks Madam / Sir, Master Direction – Reserve Bank of India (Relief Measures by Banks in Areas affected by Natural Calamities) Directions 2018 – RRBs The Master Direction on relief measures by banks in areas affected by Natural Calamities was first issued to Scheduled Commercial Banks in 2016. 2. The guidelines applicable to Regional Rural Banks
RBI/FIDD/2018-19/65 Master Direction FIDD.CO.FSD.BC No.10/05.10.001/2018-19 October 17, 2018 The Chairman All Regional Rural Banks Madam / Sir, Master Direction – Reserve Bank of India (Relief Measures by Banks in Areas affected by Natural Calamities) Directions 2018 – RRBs The Master Direction on relief measures by banks in areas affected by Natural Calamities was first issued to Scheduled Commercial Banks in 2016. 2. The guidelines applicable to Regional Rural Banks
జులై 05, 2018
Master Direction on Levy of Penal Interest for Delayed Reporting / Wrong Reporting / Non-Reporting of Currency Chest Transactions and Inclusion of Ineligible Amounts in Currency Chest Balances
RBI/DCM/2018-19/62 Master Direction DCM (CC) No. G - 5/03.35.01/2018-19 July 3, 2018 1. The Chairman & Managing Director/Chief Executive Officer (All Banks having Currency Chests) 2. The Director of Treasuries (State Governments) Madam / Dear Sir Master Direction on Levy of Penal Interest for Delayed Reporting / Wrong Reporting / Non-Reporting of Currency Chest Transactions and Inclusion of Ineligible Amounts in Currency Chest Balances In terms of the Preamble, un
RBI/DCM/2018-19/62 Master Direction DCM (CC) No. G - 5/03.35.01/2018-19 July 3, 2018 1. The Chairman & Managing Director/Chief Executive Officer (All Banks having Currency Chests) 2. The Director of Treasuries (State Governments) Madam / Dear Sir Master Direction on Levy of Penal Interest for Delayed Reporting / Wrong Reporting / Non-Reporting of Currency Chest Transactions and Inclusion of Ineligible Amounts in Currency Chest Balances In terms of the Preamble, un
జులై 05, 2018
Master Direction on Currency Distribution & Exchange Scheme (CDES) based on performance in rendering customer service to the members of public
RBI/DCM/2018-19/63 Master Direction DCM (CC) No.G-3/03.41.01/2018-19 July 3, 2018 The Chairman and Managing Director / Chief Executive Officers, All Banks Madam / Dear Sir, Master Direction on Currency Distribution & Exchange Scheme (CDES) based on performance in rendering customer service to the members of public In terms of the Preamble, under Section 45 of the RBI Act, 1934 and 35 A of the Banking Regulation Act, 1949, the Bank issues guidelines / instructions
RBI/DCM/2018-19/63 Master Direction DCM (CC) No.G-3/03.41.01/2018-19 July 3, 2018 The Chairman and Managing Director / Chief Executive Officers, All Banks Madam / Dear Sir, Master Direction on Currency Distribution & Exchange Scheme (CDES) based on performance in rendering customer service to the members of public In terms of the Preamble, under Section 45 of the RBI Act, 1934 and 35 A of the Banking Regulation Act, 1949, the Bank issues guidelines / instructions
జూన్ 14, 2018
మీ వినియోగదారుని తెలుసుకోండి (Know Your Customer, K Y C) మార్గదర్శకాలు, 2016 – సమగ్ర మార్గదర్శకాలు
RBI/DBR/2015-16/18 Master Direction DBR.AML.BC.No.81/14.01.001/2015-16 ఫిబ్రవరి 25, 2016 (ఏప్రిల్ 20, 2018 వరకు నవీకరించబడినది) మీ వినియోగదారుని తెలుసుకోండి (Know Your Customer, K Y C) మార్గదర్శకాలు, 2016 – సమగ్ర మార్గదర్శకాలు ప్రివెన్షన్ ఆఫ్ మనీ-లాండరింగ్ చట్టం, 2002 (పి ఎమ్ ఎల్, PML మరియు ప్రివెన్షన్ ఆఫ్ మనీ-లాండరింగ్ (మైంటెనెన్స్ ఆఫ్ రికార్డ్స్) నిబంధనలు, 2005 అనుసారం, నియంత్రిత సంస్థలు (రెగ్యులేటెడ్ ఎంటిటీస్, ఆర్ ఇలు, R Es) ఏదేని లావాదేవీ జరిపేముందు, ఖాతా సంబంధ
RBI/DBR/2015-16/18 Master Direction DBR.AML.BC.No.81/14.01.001/2015-16 ఫిబ్రవరి 25, 2016 (ఏప్రిల్ 20, 2018 వరకు నవీకరించబడినది) మీ వినియోగదారుని తెలుసుకోండి (Know Your Customer, K Y C) మార్గదర్శకాలు, 2016 – సమగ్ర మార్గదర్శకాలు ప్రివెన్షన్ ఆఫ్ మనీ-లాండరింగ్ చట్టం, 2002 (పి ఎమ్ ఎల్, PML మరియు ప్రివెన్షన్ ఆఫ్ మనీ-లాండరింగ్ (మైంటెనెన్స్ ఆఫ్ రికార్డ్స్) నిబంధనలు, 2005 అనుసారం, నియంత్రిత సంస్థలు (రెగ్యులేటెడ్ ఎంటిటీస్, ఆర్ ఇలు, R Es) ఏదేని లావాదేవీ జరిపేముందు, ఖాతా సంబంధ
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అక్టో 12, 2017
మాస్టర్ డైరెక్షన్ - లావాదేవీలను నివేదించకుండా, తప్పుగా/ఆలస్యంగా నివేదించినప్పుడు మరియు అనర్హమైన మొత్తాలను కరెన్సీ చెస్ట్ నిల్వలలో కలపడం కారణంగా కరెన్సీ చెస్ట్ ఫై అపరాధ వడ్డీ విధింపు
ఆర్.బి.ఐ/డిసిఎం/2017-18/59 మాస్టర్ డైరెక్షన్ DCM (CC) No.G - 2/03.35.01/2017-18 అక్టోబర్ 12, 2017 1 అధ్యక్షుడు మరియు నిర్వాహక సంచాలకుడు / ముఖ్య కార్య నిర్వహణ అధికారి (కరెన్సీ చెస్ట్ కలిగిన అన్ని బ్యాంకులు) 2. డైరెక్టర్ ఆఫ్ ట్రెజరీస్ (రాష్ట్ర ప్రభుత్వాలు) మేడం / డియర్ సర్, మాస్టర్ డైరెక్షన్ - లావాదేవీలను నివేదించకుండా, తప్పుగా/ఆలస్యంగా నివేదించినప్పుడు మరియు అనర్హమైన మొత్తాలను కరెన్సీ చెస్ట్ నిల్వలలో కలపడం కారణంగా కరెన్సీ చెస్ట్ ఫై అపరాధ వడ్డీ విధింపు భారతీయ రిజర్వు బ్
ఆర్.బి.ఐ/డిసిఎం/2017-18/59 మాస్టర్ డైరెక్షన్ DCM (CC) No.G - 2/03.35.01/2017-18 అక్టోబర్ 12, 2017 1 అధ్యక్షుడు మరియు నిర్వాహక సంచాలకుడు / ముఖ్య కార్య నిర్వహణ అధికారి (కరెన్సీ చెస్ట్ కలిగిన అన్ని బ్యాంకులు) 2. డైరెక్టర్ ఆఫ్ ట్రెజరీస్ (రాష్ట్ర ప్రభుత్వాలు) మేడం / డియర్ సర్, మాస్టర్ డైరెక్షన్ - లావాదేవీలను నివేదించకుండా, తప్పుగా/ఆలస్యంగా నివేదించినప్పుడు మరియు అనర్హమైన మొత్తాలను కరెన్సీ చెస్ట్ నిల్వలలో కలపడం కారణంగా కరెన్సీ చెస్ట్ ఫై అపరాధ వడ్డీ విధింపు భారతీయ రిజర్వు బ్
జులై 24, 2017
Master Direction - Lending to Micro, Small & Medium Enterprises (MSME) Sector
RBI/FIDD/2017-2018/56 Master Direction FIDD.MSME & NFS.12/06.02.31/2017-18 July 24, 2017 (Updated as on July 29, 2022) (Updated as on April 25, 2018) The Chairman / Managing Director / Chief Executive Officer All Scheduled Commercial Banks (excluding Regional Rural Banks) Madam/Dear Sir, Master Direction - Lending to Micro, Small & Medium Enterprises (MSME) Sector The Reserve Bank of India has, from time to time, issued a number of instructions / guidelines to
RBI/FIDD/2017-2018/56 Master Direction FIDD.MSME & NFS.12/06.02.31/2017-18 July 24, 2017 (Updated as on July 29, 2022) (Updated as on April 25, 2018) The Chairman / Managing Director / Chief Executive Officer All Scheduled Commercial Banks (excluding Regional Rural Banks) Madam/Dear Sir, Master Direction - Lending to Micro, Small & Medium Enterprises (MSME) Sector The Reserve Bank of India has, from time to time, issued a number of instructions / guidelines to
జులై 07, 2017
Master Direction - Regional Rural Banks - Priority Sector Lending - Targets and Classification
RBI/FIDD/2016-17/34 Master Direction FIDD.CO.Plan.2/04.09.01/2016-17 July 7, 2016 (Updated as on June 18, 2019) The Chairman All Regional Rural Banks Dear Sir/ Madam, MASTER DIRECTION-REGIONAL RURAL BANKS-PRIORITY SECTOR LENDING- TARGETS AND CLASSIFICATION The guidelines for priority sector lending by Regional Rural Banks were revised by the Reserve Bank of India vide circular dated December 3, 2015. The Master Direction enclosed incorporates the updated guidelines/ i
RBI/FIDD/2016-17/34 Master Direction FIDD.CO.Plan.2/04.09.01/2016-17 July 7, 2016 (Updated as on June 18, 2019) The Chairman All Regional Rural Banks Dear Sir/ Madam, MASTER DIRECTION-REGIONAL RURAL BANKS-PRIORITY SECTOR LENDING- TARGETS AND CLASSIFICATION The guidelines for priority sector lending by Regional Rural Banks were revised by the Reserve Bank of India vide circular dated December 3, 2015. The Master Direction enclosed incorporates the updated guidelines/ i
ఆగ 25, 2016
Master Direction - Non-Banking Financial Companies Acceptance of Public Deposits (Reserve Bank) Directions, 2016
RBI/DNBR/2016-17/38 Master Direction DNBR.PD.002/03.10.119/2016-17 August 25, 2016 (Updated as on May 02, 2022) (Updated as on February 22, 2019) (Updated as on October 05, 2018) (Updated as on May 31, 2018) (Updated as on August 14, 2017) Master Direction - Non-Banking Financial Companies Acceptance of Public Deposits (Reserve Bank) Directions, 2016. The Reserve Bank of India (the Bank), having considered it necessary in the public interest and being satisfied that f
RBI/DNBR/2016-17/38 Master Direction DNBR.PD.002/03.10.119/2016-17 August 25, 2016 (Updated as on May 02, 2022) (Updated as on February 22, 2019) (Updated as on October 05, 2018) (Updated as on May 31, 2018) (Updated as on August 14, 2017) Master Direction - Non-Banking Financial Companies Acceptance of Public Deposits (Reserve Bank) Directions, 2016. The Reserve Bank of India (the Bank), having considered it necessary in the public interest and being satisfied that f
ఆగ 25, 2016
Master Direction - Miscellaneous Non-Banking Companies (Reserve Bank) Directions, 2016
RBI/DNBR/2016-17/41 Master Direction DNBR. PD. 005/03.10.119/2016-17 August 25, 2016 Master Direction - Miscellaneous Non-Banking Companies (Reserve Bank) Directions, 2016 The Reserve Bank of India (the Bank), having considered it necessary in the public interest and being satisfied that for the purpose of enabling the Bank to regulate the credit system to the advantage of the country, it is necessary to give the directions set out below, in exercise of the powers con
RBI/DNBR/2016-17/41 Master Direction DNBR. PD. 005/03.10.119/2016-17 August 25, 2016 Master Direction - Miscellaneous Non-Banking Companies (Reserve Bank) Directions, 2016 The Reserve Bank of India (the Bank), having considered it necessary in the public interest and being satisfied that for the purpose of enabling the Bank to regulate the credit system to the advantage of the country, it is necessary to give the directions set out below, in exercise of the powers con
ఆగ 25, 2016
Master Direction - Residuary Non-Banking Companies (Reserve Bank) Directions, 2016
RBI/DNBR/2016-17/43 Master Direction DNBR. PD.006/13.10.119/2016-17 August 25, 2016 (Updated as on February 22, 2019) Master Direction - Residuary Non-Banking Companies (Reserve Bank) Directions, 2016 The Reserve Bank of India (the Bank), having considered it necessary in the public interest and being satisfied that for the purpose of enabling the Bank to regulate the credit system to the advantage of the country, it is necessary to give the directions set out below,
RBI/DNBR/2016-17/43 Master Direction DNBR. PD.006/13.10.119/2016-17 August 25, 2016 (Updated as on February 22, 2019) Master Direction - Residuary Non-Banking Companies (Reserve Bank) Directions, 2016 The Reserve Bank of India (the Bank), having considered it necessary in the public interest and being satisfied that for the purpose of enabling the Bank to regulate the credit system to the advantage of the country, it is necessary to give the directions set out below,
జులై 21, 2016
Master Direction - Lending to Micro, Small & Medium Enterprises (MSME) Sector
RBI/FIDD/2016-17/37 Master Direction FIDD.MSME & NFS.3/06.02.31/2016-17 July 21, 2016 The Chairman/Managing Director/Chief Executive Officer All Scheduled Commercial Banks (excluding Regional Rural Banks) Dear Sir / Madam Master Direction - Lending to Micro, Small & Medium Enterprises (MSME) Sector As you are aware, the Reserve Bank of India has, from time to time, issued a number of guidelines / instructions / circulars / directives to banks in the matters re
RBI/FIDD/2016-17/37 Master Direction FIDD.MSME & NFS.3/06.02.31/2016-17 July 21, 2016 The Chairman/Managing Director/Chief Executive Officer All Scheduled Commercial Banks (excluding Regional Rural Banks) Dear Sir / Madam Master Direction - Lending to Micro, Small & Medium Enterprises (MSME) Sector As you are aware, the Reserve Bank of India has, from time to time, issued a number of guidelines / instructions / circulars / directives to banks in the matters re
జులై 21, 2016
Master Direction - Lending to Micro, Small & Medium Enterprises (MSME) Sector
RBI/FIDD/2017-2018/55 Master Direction FIDD.CO.FSD.BC No.8/05.10.001/2017-18 July 03, 2017 The Chairman/Managing Director/Chief Executive Officer All scheduled commercial banks (including Small Finance Banks and excluding Regional Rural Banks) Madam / Sir, Master Direction – Reserve Bank of India (Relief Measures by banks in areas affected by Natural Calamities) Directions 2017 Please refer to our ‘Master Direction FIDD.No.FSD.BC.2/05.10.001/2016-17 dated July 1, 2016
RBI/FIDD/2017-2018/55 Master Direction FIDD.CO.FSD.BC No.8/05.10.001/2017-18 July 03, 2017 The Chairman/Managing Director/Chief Executive Officer All scheduled commercial banks (including Small Finance Banks and excluding Regional Rural Banks) Madam / Sir, Master Direction – Reserve Bank of India (Relief Measures by banks in areas affected by Natural Calamities) Directions 2017 Please refer to our ‘Master Direction FIDD.No.FSD.BC.2/05.10.001/2016-17 dated July 1, 2016
జులై 20, 2016
Master Direction on Levy of Penal Interest for Delayed Reporting/Wrong Reporting/Non-Reporting of Currency Chest Transactions and Inclusion of Ineligible Amounts in Currency Chest Balances
RBI/DCM/2016-17/35 Master Direction DCM(CC) No.G -2/03.35.01/2016-17 July 20, 2016 1. The Chairman & Managing Director/Chief Executive Officer (All Banks having Currency Chests) 2. The Director of Treasuries (State Governments) Dear Sir/Madam Master Direction on Levy of Penal Interest for Delayed Reporting/Wrong Reporting/Non-Reporting of Currency Chest Transactions and Inclusion of Ineligible Amounts in Currency Chest Balances In terms of the Preamble, under Sect
RBI/DCM/2016-17/35 Master Direction DCM(CC) No.G -2/03.35.01/2016-17 July 20, 2016 1. The Chairman & Managing Director/Chief Executive Officer (All Banks having Currency Chests) 2. The Director of Treasuries (State Governments) Dear Sir/Madam Master Direction on Levy of Penal Interest for Delayed Reporting/Wrong Reporting/Non-Reporting of Currency Chest Transactions and Inclusion of Ineligible Amounts in Currency Chest Balances In terms of the Preamble, under Sect
జులై 20, 2016
ప్రజలకు వినియోగదారుని సేవను అందించడం లో పనితీరు ఆధారంగా మాస్టర్ డైరెక్షన్ - కరెన్సీ పంపిణీ మరియు మార్పిడి పథకం సమీక్ష (CDES)
ఆర్బిఐ/DCM/2016-17/36 మాస్టర్ డైరెక్షన్ DCM (CC) No.G-4/03.41.01/2016-17 జూలై 20, 2016 అధ్యక్షుడు & నిర్వాహక సంచాలకులు/ ముఖ్య కార్యనిర్వాణ అధికారి అన్ని బ్యాంకులు మేడం / డియర్ సర్, ప్రజలకు వినియోగదారుని సేవను అందించడం లో పనితీరు ఆధారంగా మాస్టర్ డైరెక్షన్ - కరెన్సీ పంపిణీ మరియు మార్పిడి పథకం సమీక్ష (CDES) భారతీయ రిజర్వు బ్యాంకు చట్టం, 1934, సెక్షన్ 45 మరియు ప్రవేశిక మరియు బ్యాంకింగ్ నియంత్రణ చట్టం, 1949, సెక్షన్ 35A ప్రకారం, మా శుభ్రమైన నోట్ల విధానం (క్లీన్ నోట్ ప
ఆర్బిఐ/DCM/2016-17/36 మాస్టర్ డైరెక్షన్ DCM (CC) No.G-4/03.41.01/2016-17 జూలై 20, 2016 అధ్యక్షుడు & నిర్వాహక సంచాలకులు/ ముఖ్య కార్యనిర్వాణ అధికారి అన్ని బ్యాంకులు మేడం / డియర్ సర్, ప్రజలకు వినియోగదారుని సేవను అందించడం లో పనితీరు ఆధారంగా మాస్టర్ డైరెక్షన్ - కరెన్సీ పంపిణీ మరియు మార్పిడి పథకం సమీక్ష (CDES) భారతీయ రిజర్వు బ్యాంకు చట్టం, 1934, సెక్షన్ 45 మరియు ప్రవేశిక మరియు బ్యాంకింగ్ నియంత్రణ చట్టం, 1949, సెక్షన్ 35A ప్రకారం, మా శుభ్రమైన నోట్ల విధానం (క్లీన్ నోట్ ప
జులై 07, 2016
Master Direction - Priority Sector Lending – Targets and Classification
RBI/FIDD/2016-17/33 Master Direction FIDD.CO.Plan.1/04.09.01/2016-17 July 7, 2016 (Updated as on December 05, 2019) (Updated as on December 04, 2018) (Updated as on August 01, 2018) (Updated as on April 16, 2018) (Updated as on December 22, 2016) (Updated as on July 28, 2016) The Chairman / Managing Director/ Chief Executive Officer [All Scheduled Commercial Banks, (excluding Regional Rural Banks and Small Finance Banks)] Dear Sir/ Madam, MASTER DIRECTION-PRIORITY SEC
RBI/FIDD/2016-17/33 Master Direction FIDD.CO.Plan.1/04.09.01/2016-17 July 7, 2016 (Updated as on December 05, 2019) (Updated as on December 04, 2018) (Updated as on August 01, 2018) (Updated as on April 16, 2018) (Updated as on December 22, 2016) (Updated as on July 28, 2016) The Chairman / Managing Director/ Chief Executive Officer [All Scheduled Commercial Banks, (excluding Regional Rural Banks and Small Finance Banks)] Dear Sir/ Madam, MASTER DIRECTION-PRIORITY SEC
జులై 01, 2016
Master Direction - Reserve Bank of India (Relief Measures by Banks in Areas Affected by Natural Calamities) Directions, 2016
RBI/FIDD/2016-17/27 Master Direction FIDD No.FSD.BC.2/05.10.001/2016-17 July 1, 2016 Master Direction - Reserve Bank of India (Relief Measures by Banks in Areas Affected by Natural Calamities) Directions, 2016 In exercise of the powers conferred by Sections 21 and 35 A of the Banking Regulation Act, 1949, the Reserve Bank of India being satisfied that it is necessary and expedient in the public interest so to do, hereby, issues the Directions hereinafter specified. CH
RBI/FIDD/2016-17/27 Master Direction FIDD No.FSD.BC.2/05.10.001/2016-17 July 1, 2016 Master Direction - Reserve Bank of India (Relief Measures by Banks in Areas Affected by Natural Calamities) Directions, 2016 In exercise of the powers conferred by Sections 21 and 35 A of the Banking Regulation Act, 1949, the Reserve Bank of India being satisfied that it is necessary and expedient in the public interest so to do, hereby, issues the Directions hereinafter specified. CH
భారతీయ రిజర్వ్ బ్యాంక్ మొబైల్ అప్లికేషన్ను ఇన్స్టాల్ చేయండి మరియు తాజా వార్తలకు త్వరిత యాక్సెస్ పొందండి!
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