Regulating Non-Banking

RBI/2025-26/241 DOR.MRG.REC.No.436/21-01-002/2025-26 March 10, 2026 Reserve Bank of India (All India Financial Institutions (AIFIs) - Prudential Norms on Capital Adequacy) Second Amendment Directions, 2026 Please refer to paragraph 77 on ‘Treatment of total counterparty credit risk’ of the Reserve Bank of India (All India Financial Institutions (AIFIs) - Prudential Norms on Capital Adequacy) Directions, 2025. It has been decided to amend these instructions to provide greater clarity and to largely align them with international standards.

RBI/2025-26/240 DOR.MRG.REC.No.435/21-01-002/2025-26 March 10, 2026 Reserve Bank of India (Payments Banks - Prudential Norms on Capital Adequacy) Amendment Directions, 2026 Please refer to paragraph 52 on ‘Treatment of total Counterparty Credit Risk’ of the Reserve Bank of India (Payments Banks - Prudential

RBI/2025-26/239 DOR.MRG.REC.No.434/21-01-002/2025-26 March 10, 2026 Reserve Bank of India (Small Finance Banks - Prudential Norms on Capital Adequacy) Third Amendment Directions, 2026 Please refer to paragraph 75 on ‘Treatment of total Counterparty Credit Risk

RBI/2025-26/238 DOR.MRG.REC.No.433/21-01-002/2025-26 March 10, 2026 Reserve Bank of India (Commercial Banks - Prudential Norms on Capital Adequacy) Third Amendment Directions, 2026 Please refer to paragraph 85 on ‘Treatment of total Counterparty Credit Risk’ of the Reserve Bank of India (Commercial Banks - Prudential Norms on Capital Adequacy) Directions, 2025. It has been decided to amend these Directions to provide greater clarity and to largely align them with international standards.

RBI/DOR/2025-26/237 DOR.ACC.REC.No.425/21.02.067/2025-26 March 10, 2026 Reserve Bank of India (Payment Banks – Prudential Norms on Declaration of Dividends) Repeal Directions, 2026 The Reserve Bank of India being satisfied that it is necessary and expedient in the public interest to do so, hereby repeals the

RBI/DOR/2025-26/236 DOR.ACC.REC.No.426/21.02.067/2025-26 March 10, 2026 Reserve Bank of India (Local Area Banks – Prudential Norms on Declaration of Dividends) Repeal Directions, 2026 The Reserve Bank of India being satisfied that it is necessary and expedient in the public interest to do so, hereby repeals the Reserve

RBI/DOR/2025-26/235 DOR.ACC.REC.No.424/21.02.067/2025-26 March 10, 2026 Reserve Bank of India (Small Finance Banks – Prudential Norms on Declaration of Dividends) Repeal Directions, 2026 The Reserve Bank of India being satisfied that it is necessary and expedient in the public interest to do so, hereby repeals the

RBI/DOR/2025-26/234 DOR.ACC.REC.No.423/21.02.067/2025-26 March 10, 2026 Reserve Bank of India (Commercial Banks – Prudential Norms on Declaration of Dividend and Remittance of Profit) Repeal Directions, 2026 The Reserve Bank of India being satisfied that it is necessary and expedient in the public interest to do so, hereby repeals the

RBI/DOR/2025-26/233 DOR.ACC.REC.No.432/21.02.067/2025-26 March 10, 2026 Reserve Bank of India (Setting Up of Wholly Owned Subsidiaries by Foreign Banks) Amendment Guidelines, 2026

RBI/2025-26/232 DOR.CAP.REC.No.422/21.01.002/2025-26 March 10, 2026 All Standalone Primary Dealers (SPDs) Dear Sir / Madam, Reserve Bank of India (Standalone Primary Dealers) Amendment Directions, 2026

RBI/2025-26/231 DOR.CAP.REC.No.421/21.01.002/2025-26 March 10, 2026 All Asset Reconstruction Companies (ARCs) Dear Sir / Madam, Reserve Bank of India (Asset Reconstruction Companies) Amendment Directions, 2026

RBI/2025-26/230 DOR.CAP.REC.No.420/21.01.002/2025-26 March 10, 2026 All Mortgage Guarantee Companies (MGCs) Dear Sir / Madam, Reserve Bank of India (Mortgage Guarantee Companies) Amendment Directions, 2026

RBI/2025-26/229 DOR.CAP.REC.No.419/21.01.002/2025-26 March 10, 2026 All Core Investment Companies (CICs) Dear Sir / Madam, Reserve Bank of India (Core Investment Companies) Amendment Directions, 2026

RBI/2025-26/228 DOR.CAP.REC.No.418/21.01.002/2025-26 March 10, 2026 All Housing Finance Companies (HFCs) Dear Sir / Madam, Reserve Bank of India (Housing Finance Companies) Amendment Directions, 2026 The Reserve Bank had issued

RBI/2025-26/227 DOR.CAP.REC.No.417/21.01.002/2025-26 March 10, 2026 All Non-Banking Financial Companies (NBFCs) Dear Sir / Madam, Reserve Bank of India (Non-Banking Financial Companies - Concentration Risk Management) Second Amendment Directions, 2026

RBI/2025-26/226 DOR.CAP.REC.No.416/21.01.002/2025-26 March 10, 2026 All Non-Banking Financial Companies (NBFCs) Dear Sir / Madam, Reserve Bank of India (Non-Banking Financial Companies – Prudential Norms on Capital Adequacy) Second Amendment Directions, 2026 The Reserve Bank had issued the Reserve Bank of India (Non-Banking Financial Companies – Prudential Norms on Capital Adequacy) Directions, 2025 (hereinafter referred as the ‘Master Direction’), on November 28, 2025

RBI/DoR/2025-26/224 DoR.GOV.REC.No.414/18.10.008/2025-26 February 26, 2026 Reserve Bank of India (Non-Banking Financial Companies – Miscellaneous) Amendment Directions, 2026 Please refer to the Reserve Bank of India (Non-Banking Financial Companies – Miscellaneous) Directions, 2025.

RBI/2025-26/210 DOR.STR.REC.413/21-07-001/2025-26 February 13, 2026 Reserve Bank of India (Non-Banking Financial Companies – Income Recognition, Asset Classification and Provisioning) Amendment Directions, 2026 Please refer to Reserve Bank of India (Non-Banking Financial Companies – Income Recognition, Asset Classification and Provisioning) Directions, 2025 (hereinafter referred to as ‘the Directions’).

RBI/2025-26/209 DOR.STR.REC.412/21-07-001/2025-26 February 13, 2026 Reserve Bank of India (Non-Banking Financial Companies – Credit Facilities) Amendment Directions, 2026 Please refer to Reserve Bank of India (Non-Banking Financial Companies – Income Recognition, Asset Classification and Provisioning) Amendment Directions, 2026.

RBI/2025-26/191 DOR.STR.REC.392/21-01-002/2025-26 January 09, 2026 Reserve Bank of India (All India Financial Institutions (AIFIs)- Prudential Norms on Capital Adequacy) Amendment Directions, 2026