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Official Website of Reserve Bank of India
index-to-rbi-circulars
circular-number | date-of-issue | index-to-rbi-circular-department | பொருள் | meant-for |
---|---|---|---|---|
RBI/2025-26/87 DOR.CAP.REC.No.55/21.01.002/2025-26 |
29.09.2025 | Department of Regulation | Reserve Bank of India (Basel III Capital Regulations - Perpetual Debt Instruments (PDI) in Additional Tier 1 Capital – Eligible Limit for Instruments Denominated in Foreign Currency/Rupee Denominated Bonds Overseas) Directions, 2025 | All Payments Banks |
RBI/2025-26/86 DOR.CAP.REC.No.54/21.01.002/2025-26 |
29.09.2025 | Department of Regulation | Reserve Bank of India (Basel III Capital Regulations - Perpetual Debt Instruments (PDI) in Additional Tier 1 Capital – Eligible Limit for Instruments Denominated in Foreign Currency/Rupee Denominated Bonds Overseas) Directions, 2025 | All Small Finance Banks |
RBI/2025-26/85 DOR.CAP.REC.No.53/21.01.002/2025-26 |
29.09.2025 | Department of Regulation | Reserve Bank of India (Basel III Capital Regulations - Perpetual Debt Instruments (PDI) in Additional Tier 1 Capital – Eligible Limit for Instruments Denominated in Foreign Currency/Rupee Denominated Bonds Overseas) Directions, 2025 | All Scheduled Commercial Banks (Excluding Small Finance Banks, Payments Banks and Regional Rural Banks) |
RBI/2025-26/84 DOR.CRE.REC.52/21.01.023/2025-26 |
29.09.2025 | Department of Regulation | Reserve Bank of India (Lending Against Gold and Silver Collateral) – (1st Amendment) Directions, 2025 | |
RBI/2025-26/83 DOR.CRE.REC.51/13.03.00/2025-26 |
29.09.2025 | Department of Regulation | Reserve Bank of India (Interest Rate on Advances) (Amendment Directions), 2025 | |
RBI/2025-26/82 DoR.MCS.REC.50/01.01.003/2025-26 | 26.09.2025 | Department of Regulation | Reserve Bank of India (Settlement of Claims in respect of Deceased Customers of Banks) Directions, 2025 | |
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/2025-2026/75 DOR.AML.REC.46 /14.01.001/2025-26 |
14.08.2025 | Department of Regulation | Reserve Bank of India (Know Your Customer (KYC)) (2nd Amendment) Directions, 2025 | |
RBI/2025-2026/74 DoR.MCS.REC.47/01.01.028/2025-26 |
14.08.2025 | Department of Regulation | Compliance with Hon’ble Supreme Court Order dated April 30, 2025 in the matter of Pragya Prasun and Ors. vs Union of India (W.P.(C) 289 of 2024) and Amar Jain vs Union of India & Ors. (W.P.(C) 49 of 2025) | All Banks All Non-Banking Financial Companies (including Housing Finance Companies) All All-India Financial Institutions All Credit Information Companies All Payment System Providers/ System Participants All Authorised Persons in Foreign Exchange |
RBI/2025-2026/140 DOR.STR.REC.45/13.07.010/2025-26 |
06.08.2025 | Department of Regulation | Reserve Bank of India (Non-Fund Based Credit Facilities) Directions, 2025 | Commercial Banks (including Regional Rural Banks and Local Area Banks); Primary (Urban) Co-operative Banks (UCBs)/ State Co-operative Banks (StCBs)/ Central Co-operative Banks (CCBs); All India Financial Institutions (AIFIs); Non-Banking Financial Companies (NBFCs) including Housing Finance Companies (HFCs) |
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