RBI/2023-24/12 DOR.SIG.FIN.REC 8/26.03.001/2023-24 April 03, 2023 All Asset Reconstruction Companies Dear Sir/Madam, Master Circular - Asset Reconstruction Companies In order to have all current instructions/ guidelines on the subject at one place, the Reserve Bank of India issues updated circulars/ guidelines. The instructions contained in The Asset Reconstruction Companies (Reserve Bank) Guidelines and Directions, 2003 (vide Notification No. DNBS.2/CGM(CSM)-2003, da

RBI/2022-23/03 DOR.SIG.FIN.REC 1/26.03.001/2022-23 April 01, 2022 (Updated as on October 14, 2022) (Updated as on August 12, 2022) All Asset Reconstruction Companies Dear Sir/Madam, Master Circular - Asset Reconstruction Companies In order to have all current instructions/guidelines on the subject at one place, the Reserve Bank of India issues updated circulars/guidelines. The instructions contained in The Asset Reconstruction Companies (Reserve Bank) Guidelines and D

RBI/2021-22/154 DOR.SIG.FIN.REC 84/26.03.001/2021-22 Febraury 10, 2022 All Asset Reconstruction Companies Dear Sir/Madam, Master Circular - Asset Reconstruction Companies In order to have all current instructions/guidelines on the subject at one place, the Reserve Bank of India issues updated circulars/guidelines. The instructions contained in The Asset Reconstruction Companies (Reserve Bank) Guidelines and Directions, 2003 (vide Notification No.DNBS.2/CGM(CSM)-2003,

RBI/2015-16/25 DNBR (PD) CC.No.048/03.10.119/2015-16 July 01, 2015 To All Core Investment Companies, Dear Sir/Madam, Master Circular– Regulatory Framework for Core Investment Companies (CICs) As you are aware, in order to have all current instructions on the subject at one place, the Reserve Bank of India issues updated circulars / notifications. The instructions related to the captioned subject contained in various circulars issued by RBI updated as on June 30, 2015

RBI/2015-16/26 DNBR (PD) CC.No.061/03.10.119/2015-16 July 01, 2015 (As amended up to August 04, 2015) To All Non-Banking Finance Companies (except Primary dealers), Dear Sir/Madam, Master Circular– Requirement for Obtaining Prior Approval ofRBI in Cases of Acquisition / Transfer of Control of NBFCs As you are aware, in order to have all current instructions on the subject at one place, the Reserve Bank of India issues updated circulars / notifications. The instruction

RBI/2015-16/23 DNBR (PD) CC.No.044/03.10.119/2015-16 July 01, 2015 (Updated as on April 11, 2016) To All Non-Systemically Important Non-Deposit taking NBFCs, Dear Sir/Madam, Master Circular – "Non-Systemically Important Non-Banking Financial (Non-Deposit Accepting or Holding) Companies Prudential Norms (Reserve Bank) Directions, 2015". As you are aware, in order to have all current instructions on the subject at one place, the Reserve Bank of India issues updated circ

RBI/2015-16/24 DNBR (PD) CC. No. 060/03.10.119/2015-16 July 01, 2015 To All Non-Banking Finance Companies, Dear Sir/Madam, Master Circular – Opening of Branch/Subsidiary/Joint Venture/ Representative office or Undertaking Investment Abroad by NBFCs As you are aware, in order to have all current instructions on the subject at one place, the Reserve Bank of India issues updated circulars / notifications. The instructions related to the captioned subject contained in var

RBI/2015-16/22 DNBR (PD) CC.No.045/03.10.119/2015-16 July 01, 2015(Updated as on April 11, 2016) To All Deposit Taking NBFCs and Residuary Non-Banking Companies, Dear Sir/Madam, Master Circular – “Non-Banking Financial (Deposit Accepting or Holding) Companies Prudential Norms (Reserve Bank) Directions, 2007” As you are aware, in order to have all current instructions on the subject at one place, the Reserve Bank of India issues updated circulars / notifications. The i

RBI/2015-16/21 DNBR (PD) CC. No.042/03.10.119/2015-16 July 01, 2015 To All Non-Banking Financial Companies (except Residuary Non-Banking Companies and Miscellaneous Non-Banking Companies), Dear Sir/Madam, Master Circular – “Non-Banking Financial Companies Acceptance of Public Deposits (Reserve Bank) Directions, 1998” As you are aware, in order to have all current instructions on the subject at one place, the Reserve Bank of India issues updated circulars / notificatio

RBI/2015-16/106 DNBR (PD) CC. No.062/03.10.119/2015-16 July 01, 2015 To All Standalone Primary Dealers, Dear Sir / Madam, Master Circular - Capital Adequacy Standards and Risk Management Guidelines for Standalone Primary Dealers The Reserve Bank of India (RBI) has, from time to time, issued guidelines/instructions to the standalone Primary Dealers (PDs) with regard to their Capital Adequacy Standards and Risk Management. The enclosed Master Circular incorporates all t