RBI/2025-26/194 A.P. (DIR Series) Circular No. 20 January 16, 2026 All Authorised Dealers, Madam / Sir, Export and Import of Goods and Services The Reserve Bank has comprehensively reviewed the regulations and directions governing export and import of goods and services, under FEMA, 1999, in consultation with stakeholders, and issued Foreign Exchange Management (Export

Notification No. FEMA 23(R)/2026-RB January 13, 2026 Foreign Exchange Management (Export and Import of Goods and Services) Regulations, 2026 In exercise of the powers conferred by Section 7, Section 8, sub-section (6) of Section 10 and sub-section (2) of Section 47 of the Foreign Exchange Management Act, 1999 (42 of 1999) and in supersession of the Foreign Exchange Management (Export of Goods & Services) Regulations, 2015 (Notification No. FEMA 23(R)/2015-RB dated January 12, 2016), except in respect of things done or omitted to be done before such supersession, Reserve Bank of

RESERVE BANK OF INDIA (FOREIGN EXCHANGE DEPARTMENT) CENTRAL OFFICE MUMBAI 400 001 No. FEMA 8(R)/2026-RB January 6, 2026 Foreign Exchange Management (Guarantees) Regulations, 2026

RBI/2025-26/192 A.P. (DIR Series) Circular No. 19 January 12, 2026 All Authorised Dealer Category I Banks, Madam / Sir, Foreign Exchange Management (Guarantees) Regulations, 2026

RBI/2025-26/140 A.P. (DIR Series) Circular No.18 December 8, 2025 To All Authorised Persons Madam / Sir, Export and Import of Indian Currency to or from Nepal and Bhutan

RESERVE BANK OF INDIA (Foreign Exchange Department) (Central Office) Mumbai – 400001 Notification No. FEMA 6 (R)/(4)/2025-RB November 28, 2025 Foreign Exchange Management (Export and Import of Currency) (Amendment) Regulations, 2025

RBI/2025-26/102 A.P. (DIR Series) Circular No.17 December 03, 2025 To All Authorised Persons Madam/Dear Sir,

RBI/2025-26/99 A.P. (DIR Series) Circular No. 16 November 28, 2025 All Authorised Persons Madam / Sir, Compliance with Know Your Customer (KYC) norms Attention of Authorised Persons is invited to instructions contained in Section I and Section VI of ‘Master Direction – Money Changing Activities’; Para 27(4) of ‘Master Direction – Overseas Investment’; Para 6.5 of ‘Master Direction – Other Remittance Facilities’; and Para 3.2.b and 8(i) of ‘Master Direction – Money Transfer Service Scheme (MTSS)’ on compliance with KYC norms.

RBI/FED/2025-26/98 A.P. (DIR Series) Circular. No 15/2025-26 November 24, 2025 To, All Authorised Persons Madam / Sir, Amendments to Directions - Compounding of Contraventions under FEMA, 1999 Attention of Authorised Persons is invited to Master Directions on compounding of contraventions under FEMA, 1999, dated April 22, 2025. 2. In order to streamline the receipt of compounding

RESERVE BANK OF INDIA FOREIGN EXCHANGE DEPARTMENT CENTRAL OFFICE Mumbai 400 001 Notification No. FEMA 23(R)/(7)/2025-RB November 13, 2025 Foreign Exchange Management (Export of Goods and Services) (Second Amendment) Regulations, 2025 In exercise of the powers conferred by Section 7, Section 8 and sub-section (2) of section 47 of the Foreign Exchange Management Act, 1999 (42 of 1999), the Reserve Bank of India makes the following amendments to the Foreign Exchange Management (Export of Goods & Services) Regulations, 2015 [Notification No. FEMA 23(R)/2015-RB dated January 12, 2016] (hereinafter referred to as 'the Principal Regulations'), namely:

RESERVE BANK OF INDIA FOREIGN EXCHANGE DEPARTMENT CENTRAL OFFICE MUMBAI - 400 001 Notification No. FEMA 10(R)(7)/2025-RB October 06, 2025 Foreign Exchange Management (Foreign Currency Accounts by a person resident in India) (Seventh Amendment) Regulations, 2025 In exercise of the powers conferred by Section 9 and clause (e) of sub-section (2) of section 47 of the Foreign Exchange Management Act, 1999 (42 of 1999), the Reserve Bank of India makes the following amendments to the Foreign Exchange Management (Foreign Currency Accounts by a person resident in India) Regulations, 2015 [Notification No. FEMA 10(R)/2015-RB dated January 21, 2016] (hereinafter referred to as 'the principal regulations'), namely:

RESERVE BANK OF INDIA FOREIGN EXCHANGE DEPARTMENT CENTRAL OFFICE MUMBAI - 400 001 Notification No. FEMA 3(R)(4)/2025-RB October 06, 2025 Foreign Exchange Management (Borrowing and Lending) (Amendment) Regulations, 2025 In exercise of the powers conferred by sub-section (2) of Section 6 and Section 47 of the Foreign Exchange Management Act, 1999 (42 of 1999), the Reserve Bank of India hereby makes the following amendments to the Foreign Exchange Management (Borrowing and Lending) Regulations, 2018 (Notification No. FEMA.3(R)/2018-RB dated December 17, 2018) (hereinafter referred to as 'the Principal Regulations'), namely:

RBI/2025-26/91 A.P. (DIR Series) Circular No. 14 October 03, 2025 To, All Authorised Dealer Category-I banks Madam / Sir, International Trade Settlement in Indian Rupees (INR)

RBI/2025-26/90 A.P. (DIR Series) Circular No. 13 October 03, 2025 To, All Authorised Dealer Category-I banks Madam / Sir Investment in Corporate Debt Securities by Persons Resident Outside India through Special Rupee Vostro account

RBI/2025-26/89 A.P. (DIR Series) Circular No.12 October 01, 2025 All Authorised Dealer Category-I Banks Madam / Sir, Export Data Processing and Monitoring System (EDPMS) & Import Data Processing and Monitoring System (IDPMS) – reconciliation of export /import entries – Review of Guidelines

RBI/2025-26/88 A.P. (DIR Series) Circular No. 11 October 01, 2025 All Authorised Dealer Category-I Banks Madam / Sir, Merchanting Trade Transactions (MTT) – Review of time period for outlay of foreign exchange

RESERVE BANK OF INDIA (Financial Markets Regulation Department) (CENTRAL OFFICE) NOTIFICATION MUMBAI, the 29th September, 2025 Foreign Exchange Management (Debt Instruments) (Fourth Amendment) Regulations, 2025 No. FEMA.396(4)/2025-RB. — In exercise of the powers conferred by clause (a) of sub-section (2) of section 6 and section 47 of the Foreign Exchange Management Act, 1999 (42 of 1999), the Reserve Bank of India hereby makes the following amendments to the Foreign Exchange Management (Debt Instruments) Regulations, 2019 (Notification No. FEMA.396/2019-RB dated October 17, 2019) (hereinafter referred to as 'the Principal Regulation'), namely:-

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/2025-2026/71 A.P. (DIR Series) Circular No.08 August 05, 2025 To All Category-I Authorised Dealer Banks Madam/Sir International Trade Settlement in Indian Rupees (INR)

RESERVE BANK OF INDIA FOREIGN EXCHANGE DEPARTMENT CENTRAL OFFICE Mumbai 400001 Notification No. FEMA 23(R)/(6)/2025-RB June 24, 2025 Foreign Exchange Management (Export of Goods & Services) (Amendment) Regulations, 2025