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/2024-2025/93 CO.DPSS.POLC.No.S908/02-14-003/2024-25 |
04.12.2024 | Department of Payment and Settlement Systems | Amendment to Framework for Facilitating Small Value Digital Payments in Offline Mode | The Chairman / Managing Director / Chief Executive Officer Authorised Payment System Operators and Participants (Banks and Non-banks) |
| RBI/2024-2025/92 DOR. AML.REC.50 /14.06.001/2024-25 |
04.12.2024 | Department of Regulation | Implementation of Section 51A of UAPA,1967: Updates to UNSC’s 1267/ 1989 ISIL (Da'esh) & Al-Qaida Sanctions List: Amendments in 03 Entries | The Chairpersons/ CEOs of all the Regulated Entities |
| RBI/2024-25/91 DoS.CO.PPG.SEC.12/11.01.005/2024-25 |
02.12.2024 | Department of Supervision | Inoperative Accounts / Unclaimed Deposits in banks | The Chairman / Managing Director / Chief Executive Officer All Commercial Banks (excluding Regional Rural banks) |
| RBI/2024-25/79 A.P. (DIR Series) Circular No. 18 | 04.10.2024 | Foreign Exchange Department | Due diligence in relation to non-resident guarantees availed by persons resident in India | |
| RBI/2021-2022/146 CO.DPSS.POLC.No.S1264/02-14-003/2021-2022 | 03.01.2022 | Department of Payment and Settlement Systems | Framework for Facilitating Small Value Digital Payments in Offline Mode | The Chairman / Managing Director / Chief Executive Officer Authorised Payment System Operators and Participants (Banks and Non-banks) |
| RBI/2014-2015/383 DNBR(PD).CC.No.009/03.10.42/2014-15 | 02.01.2015 | Department of Non Banking Regulation | Obligation of NBFCs under Prevention of Money laundering Act, 2002 - Client Due Diligence measures | All NBFCs |
భారతీయ రిజర్వ్ బ్యాంక్ మొబైల్ అప్లికేషన్ను ఇన్స్టాల్ చేయండి మరియు తాజా వార్తలకు త్వరిత యాక్సెస్ పొందండి!
పేజీ చివరిగా అప్డేట్ చేయబడిన తేదీ: డిసెంబర్ 04, 2024
