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డిసెం 22, 2023
Trade Credit for imports into India – Submission of return on issuance of bank guarantees for Trade Credits on the Centralised Information Management System (CIMS)

RBI/2023-24/96 A.P. (DIR Series) Circular No. 10 December 22, 2023 To All Category - I Authorised Dealer Banks Madam/Sir Trade Credit for imports into India – Submission of return on issuance of bank guarantees for Trade Credits on the Centralised Information Management System (CIMS) Attention of Authorised Dealer Category – I banks is invited to A.P. (DIR Series) Circular No. 75 November 19, 2013 read with A.P. (DIR Series) Circular No. 20 dated March 13, 2018 relating to Trade Credits for imports into India and submission of quarterly statement on issuance of guarantees therefor by AD banks on the eXtensible Business Reporting Language (XBRL) platform.

RBI/2023-24/96 A.P. (DIR Series) Circular No. 10 December 22, 2023 To All Category - I Authorised Dealer Banks Madam/Sir Trade Credit for imports into India – Submission of return on issuance of bank guarantees for Trade Credits on the Centralised Information Management System (CIMS) Attention of Authorised Dealer Category – I banks is invited to A.P. (DIR Series) Circular No. 75 November 19, 2013 read with A.P. (DIR Series) Circular No. 20 dated March 13, 2018 relating to Trade Credits for imports into India and submission of quarterly statement on issuance of guarantees therefor by AD banks on the eXtensible Business Reporting Language (XBRL) platform.

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జూన్ 09, 2022
Discontinuation of Return under Foreign Exchange Management Act, 1999
RBI/2022-23/69 A.P. (DIR Series) Circular No. 05 June 09, 2022 AD Category I banks Madam/ Sir, Discontinuation of Return under Foreign Exchange Management Act, 1999 Attention of Authorised Persons is invited to A.P. (DIR series) circular No 26, dated February 18, 2022, wherein Authorised Persons were advised about proposed discontinuation of the return “Details of guarantee availed and invoked from non-resident entities”. It was also advised that the date of discontin
RBI/2022-23/69 A.P. (DIR Series) Circular No. 05 June 09, 2022 AD Category I banks Madam/ Sir, Discontinuation of Return under Foreign Exchange Management Act, 1999 Attention of Authorised Persons is invited to A.P. (DIR series) circular No 26, dated February 18, 2022, wherein Authorised Persons were advised about proposed discontinuation of the return “Details of guarantee availed and invoked from non-resident entities”. It was also advised that the date of discontin
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జులై 07, 2016
Discontinuation of Reporting of Bank Guarantee on behalf of service importers
RBI/2016-17/8 A.P. (DIR Series) Circular No. 1 July 07, 2016 To All Category - I Authorised Dealer Banks Madam/Sir, Discontinuation of Reporting of Bank Guarantee on behalf of service importers Attention of Authorised Dealer Category-I (AD Category-I) banks is invited to para no. 5 of the Master Direction No.8 dated January 01, 2016 on ‘Other Remittance Facilities’ in terms of which, AD Category-I banks were permitted to issue guarantees in favour of a non-resident se
RBI/2016-17/8 A.P. (DIR Series) Circular No. 1 July 07, 2016 To All Category - I Authorised Dealer Banks Madam/Sir, Discontinuation of Reporting of Bank Guarantee on behalf of service importers Attention of Authorised Dealer Category-I (AD Category-I) banks is invited to para no. 5 of the Master Direction No.8 dated January 01, 2016 on ‘Other Remittance Facilities’ in terms of which, AD Category-I banks were permitted to issue guarantees in favour of a non-resident se
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జన 04, 2016
Updated: 24 May, 2022

Directions - Compounding of Contraventions under FEMA, 1999 dated October 01, 2024 (Supersedes Master Direction- Compounding of Contraventions under FEMA, 1999, (Updated as on May 24, 2022))

RBI/FED/2015-16/1 FED Master Direction No.4/2015-16 January 1, 2016 (Updated as on May 24, 2022) (Updated as on January 04, 2021) (Updated as on April 04, 2019) (Updated as on September 19, 2018) (Updated as on December 22, 2017) (Updated a

RBI/FED/2015-16/1 FED Master Direction No.4/2015-16 January 1, 2016 (Updated as on May 24, 2022) (Updated as on January 04, 2021) (Updated as on April 04, 2019) (Updated as on September 19, 2018) (Updated as on December 22, 2017) (Updated a

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జులై 16, 2015
Foreign Investment in India by Foreign Portfolio Investors
RBI/2015-16/131 A.P.(DIR Series) Circular No.6 July 16, 2015 To, All Authorised Persons Madam/ Sir, Foreign Investment in India by Foreign Portfolio Investors Attention of Authorized Dealer Category-I (AD Category-I) banks is invited to Schedule 5 to the Foreign Exchange Management (Transfer or Issue of Security by a Person Resident outside India) Regulations, 2000 notified vide Notification No. FEMA.20/2000- RB dated May 3, 2000, as amended from time to time and to A
RBI/2015-16/131 A.P.(DIR Series) Circular No.6 July 16, 2015 To, All Authorised Persons Madam/ Sir, Foreign Investment in India by Foreign Portfolio Investors Attention of Authorized Dealer Category-I (AD Category-I) banks is invited to Schedule 5 to the Foreign Exchange Management (Transfer or Issue of Security by a Person Resident outside India) Regulations, 2000 notified vide Notification No. FEMA.20/2000- RB dated May 3, 2000, as amended from time to time and to A
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జులై 01, 2015
Master Circular on Foreign Investment in India
RBI/2015-16/96 Master Circular No. 15/2015-16 July 01, 2015(Updated upto October 30, 2015) To, All Category - I Authorised Dealer banks Madam / Sir, Master Circular on Foreign Investment in India Foreign investment in India is governed by sub-section (3) of Section 6 of the Foreign Exchange Management Act, 1999 read with Notification No. FEMA 20/2000-RB dated May 3, 2000, as amended from time to time. The regulatory framework and instructions issued by the Reserve Ban
RBI/2015-16/96 Master Circular No. 15/2015-16 July 01, 2015(Updated upto October 30, 2015) To, All Category - I Authorised Dealer banks Madam / Sir, Master Circular on Foreign Investment in India Foreign investment in India is governed by sub-section (3) of Section 6 of the Foreign Exchange Management Act, 1999 read with Notification No. FEMA 20/2000-RB dated May 3, 2000, as amended from time to time. The regulatory framework and instructions issued by the Reserve Ban
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జులై 01, 2015
Master Circular on Memorandum of Instructions governing money changing activities
RBI/2015-16/92 Master Circular No.10/2015-16 July 01, 2015 (As updated on September 10, 2015) To, All Authorised Persons in Foreign Exchange Madam / Sir, Master Circular on Memorandum of Instructions governing money changing activities This Master Circular consolidates the existing instructions on the subject of “Memorandum of Instructions governing money changing activities” at one place. The list of underlying circulars/ notifications is set out in Appendix. 2. This
RBI/2015-16/92 Master Circular No.10/2015-16 July 01, 2015 (As updated on September 10, 2015) To, All Authorised Persons in Foreign Exchange Madam / Sir, Master Circular on Memorandum of Instructions governing money changing activities This Master Circular consolidates the existing instructions on the subject of “Memorandum of Instructions governing money changing activities” at one place. The list of underlying circulars/ notifications is set out in Appendix. 2. This
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జులై 01, 2015
Master Circular on Miscellaneous Remittances from India - Facilities for Residents
RBI/2015-16/91 Master Circular No.6/2015-16 July 1, 2015 To, All Authorised Persons in Foreign Exchange Madam / Sir, Master Circular on Miscellaneous Remittances from India – Facilities for Residents Miscellaneous remittance facilities for residents are allowed in terms of section 5 of the Foreign Exchange Management Act, 1999, read with Government of India Notification No. G.S.R 381(E) dated May 3, 2000, as amended from time to time. 2. This Master Circular consolida
RBI/2015-16/91 Master Circular No.6/2015-16 July 1, 2015 To, All Authorised Persons in Foreign Exchange Madam / Sir, Master Circular on Miscellaneous Remittances from India – Facilities for Residents Miscellaneous remittance facilities for residents are allowed in terms of section 5 of the Foreign Exchange Management Act, 1999, read with Government of India Notification No. G.S.R 381(E) dated May 3, 2000, as amended from time to time. 2. This Master Circular consolida
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జులై 01, 2015
Master Circular on Money Transfer Service Scheme

RBI/2015-16/88 Master Circular No.1/2015-16 July 1, 2015 To All Authorised Persons, who are Indian Agents under the Money Transfer Service Scheme Madam / Sir, Master Circular on Money Transfer Service Scheme Money Transfer Service Scheme (MTSS) is a quick and easy way of transferring personal remittances from abroad to beneficiaries in India. Only inward personal remittances into India such as remittances towards family maintenance and remittances favouring foreign to

RBI/2015-16/88 Master Circular No.1/2015-16 July 1, 2015 To All Authorised Persons, who are Indian Agents under the Money Transfer Service Scheme Madam / Sir, Master Circular on Money Transfer Service Scheme Money Transfer Service Scheme (MTSS) is a quick and easy way of transferring personal remittances from abroad to beneficiaries in India. Only inward personal remittances into India such as remittances towards family maintenance and remittances favouring foreign to

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జులై 01, 2015
Master Circular on Memorandum of Instructions for Opening and Maintenance of Rupee/ Foreign Currency Vostro Accounts of Non-resident Exchange Houses

RBI/2015-16/89 Master Circular No. 3/2015-16 July 01, 2015 To, All Authorised Dealer Category-I Banks Madam / Sir, Master Circular on Memorandum of Instructions for Opening and Maintenance of Rupee/ Foreign Currency Vostro Accounts of Non-resident Exchange Houses This Master Circular consolidates the existing instructions on the subject of “Memorandum of Instructions for Opening and Maintenance of Rupee/ Foreign Currency Vostro Accounts of Non-resident Exchange Houses

RBI/2015-16/89 Master Circular No. 3/2015-16 July 01, 2015 To, All Authorised Dealer Category-I Banks Madam / Sir, Master Circular on Memorandum of Instructions for Opening and Maintenance of Rupee/ Foreign Currency Vostro Accounts of Non-resident Exchange Houses This Master Circular consolidates the existing instructions on the subject of “Memorandum of Instructions for Opening and Maintenance of Rupee/ Foreign Currency Vostro Accounts of Non-resident Exchange Houses

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