RBI/2025-26/221 A.P. (DIR Series) Circular No. 22 February 16, 2026 All Authorised Dealer Category I Banks, Madam / Sir, Foreign Exchange Management (Borrowing and Lending) (First Amendment) Regulations, 2026 The Reserve Bank of India had released draft amendment to Foreign Exchange Management (Borrowing and Lending) Regulations, 2018

RESERVE BANK OF INDIA FOREIGN EXCHANGE DEPARTMENT CENTRAL OFFICE Mumbai 400 001 Notification No. FEMA 3(R)(5)/2026-RB February 09, 2026 Foreign Exchange Management (Borrowing and Lending) (First Amendment) Regulations, 2026 In exercise of the powers conferred by sub-section (2) of section 6, sub-section (2) of section 47 of the Foreign Exchange Management Act, 1999 (42 of 1999), the Reserve Bank of India hereby makes the following amendments to the Foreign Exchange Management (Borrowing and Lending) Regulations, 2018 (Notification No. FEMA 3(R)/2018-RB dated December 17, 2018) (hereinafter referred to as the ‘Principal Regulations’), namely:

RBI/2025-26/194 A.P. (DIR Series) Circular No. 20 January 16, 2026 All Authorised Dealers, Madam / Sir, Export and Import of Goods and Services The Reserve Bank has comprehensively reviewed the regulations and directions governing export and import of goods and services, under FEMA, 1999, in consultation with stakeholders, and issued Foreign Exchange Management (Export

Notification No. FEMA 23(R)/2026-RB January 13, 2026 Foreign Exchange Management (Export and Import of Goods and Services) Regulations, 2026 In exercise of the powers conferred by Section 7, Section 8, sub-section (6) of Section 10 and sub-section (2) of Section 47 of the Foreign Exchange Management Act, 1999 (42 of 1999) and in supersession of the Foreign Exchange Management (Export of Goods & Services) Regulations, 2015 (Notification No. FEMA 23(R)/2015-RB dated January 12, 2016), except in respect of things done or omitted to be done before such supersession, Reserve Bank of

RESERVE BANK OF INDIA (FOREIGN EXCHANGE DEPARTMENT) CENTRAL OFFICE MUMBAI 400 001 No. FEMA 8(R)/2026-RB January 6, 2026 Foreign Exchange Management (Guarantees) Regulations, 2026

RBI/2025-26/192 A.P. (DIR Series) Circular No. 19 January 12, 2026 All Authorised Dealer Category I Banks, Madam / Sir, Foreign Exchange Management (Guarantees) Regulations, 2026

RBI/2025-26/140 A.P. (DIR Series) Circular No.18 December 8, 2025 To All Authorised Persons Madam / Sir, Export and Import of Indian Currency to or from Nepal and Bhutan

RESERVE BANK OF INDIA (Foreign Exchange Department) (Central Office) Mumbai – 400001 Notification No. FEMA 6 (R)/(4)/2025-RB November 28, 2025 Foreign Exchange Management (Export and Import of Currency) (Amendment) Regulations, 2025

RBI/2025-26/102 A.P. (DIR Series) Circular No.17 December 03, 2025 To All Authorised Persons Madam/Dear Sir,

RBI/2025-26/99 A.P. (DIR Series) Circular No. 16 November 28, 2025 All Authorised Persons Madam / Sir, Compliance with Know Your Customer (KYC) norms Attention of Authorised Persons is invited to instructions contained in Section I and Section VI of ‘Master Direction – Money Changing Activities’; Para 27(4) of ‘Master Direction – Overseas Investment’; Para 6.5 of ‘Master Direction – Other Remittance Facilities’; and Para 3.2.b and 8(i) of ‘Master Direction – Money Transfer Service Scheme (MTSS)’ on compliance with KYC norms.