Index to RBI Circulars - ఆర్బిఐ - Reserve Bank of India
index-to-rbi-circulars
| circular-number | date-of-issue | index-to-rbi-circular-department | Subject | meant-for |
|---|---|---|---|---|
| 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/2025-2026/72 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/2025-2026/138 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) |
| 07.05.2025 | Policy Statement: Framework for Formulation of Regulations | |||
| RBI/2024-2025/126 FMRD.FMD.No.10/14.01.006/2024-25 |
07.01.2025 | Financial Markets Regulation Department | Master Direction - Reserve Bank of India (Non-resident Investment in Debt Instruments) Directions, 2025 (Updated as on August 12, 2025) | All Authorised Persons |
| 16.01.2023 | Department of Regulation | Guidelines on Acquisition and Holding of Shares or Voting Rights in Banking Companies | ||
| Notification No. FEMA. 395/2019-RB | 17.10.2019 | Foreign Exchange Department | Foreign Exchange Management (Mode of Payment and Reporting of Non-Debt Instruments) Regulations, 2019 (Amended upto January 15, 2025) | |
| RBI/DNBR/2018-19/66 Master Direction DNBR. PD (ARC) CC. No. 06/26.03.001/2018-19 | 25.10.2018 | Department of Non Banking Regulation | Master Direction - Fit and Proper Criteria for Sponsors - Asset Reconstruction Companies (Reserve Bank) Directions, 2018 | The Chairman / Managing Director / Chief Executive Officer All registered Asset Reconstruction Companies |
| RBI/DNBR/2016-2017/44 Master Direction DNBR.PD.007/03.10.119/2016-17 | 01.09.2016 | Department of Non Banking Supervision | Master Direction - Non-Banking Financial Company – Non-Systemically Important Non-Deposit taking Company (Reserve Bank) Directions, 2016 (Updated as on August 29, 2023) | |
| RBI/DNBR/2016-2017/45 Master Direction DNBR. PD. 008/03.10.119/2016-17 | 01.09.2016 | Department of Non Banking Supervision | Master Direction - Non-Banking Financial Company - Systemically Important Non-Deposit taking Company and Deposit taking Company (Reserve Bank) Directions, 2016 (Updated as on August 29, 2023) |
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