Withdrawn Circulars - RBI - Reserve Bank of India
Withdrawn Circulars
RBI/2019-20/213IDMD.CDD.2730/14.04.050/2019-20 April 13, 2020 (Updated as on September 9, 2021) All Scheduled Commercial Banks (Excluding RRBs)Designated Post OfficesStock Holding Corporation of India Ltd. (SHCIL)BSE & NSEDepositories/Depository Participants Dear Sir/Madam, Sovereign Gold Bond Scheme of the Government of India (GoI)-Procedural Guidelines - Consolidated The Sovereign Gold Bond (SGB) Scheme was first launched by Government of India (GOI) on October
RBI/2019-20/213IDMD.CDD.2730/14.04.050/2019-20 April 13, 2020 (Updated as on September 9, 2021) All Scheduled Commercial Banks (Excluding RRBs)Designated Post OfficesStock Holding Corporation of India Ltd. (SHCIL)BSE & NSEDepositories/Depository Participants Dear Sir/Madam, Sovereign Gold Bond Scheme of the Government of India (GoI)-Procedural Guidelines - Consolidated The Sovereign Gold Bond (SGB) Scheme was first launched by Government of India (GOI) on October
RBI/2019-20/140 DPSS.CO.OD.No.1328/06.08.005/2019-20 January 10, 2020 The Chairman / Managing Director / Chief Executive Officer Authorised Payment System Operators / Banks Madam / Dear Sir Framework for imposing monetary penalty on authorised payment system operators / banks under the Payment and Settlement Systems Act, 2007 Please refer to the Reserve Bank of India (RBI) circular DPSS.CO.OD.No.1082/06.08.005/2016-17 dated October 20, 2016 advising the framework for
RBI/2019-20/140 DPSS.CO.OD.No.1328/06.08.005/2019-20 January 10, 2020 The Chairman / Managing Director / Chief Executive Officer Authorised Payment System Operators / Banks Madam / Dear Sir Framework for imposing monetary penalty on authorised payment system operators / banks under the Payment and Settlement Systems Act, 2007 Please refer to the Reserve Bank of India (RBI) circular DPSS.CO.OD.No.1082/06.08.005/2016-17 dated October 20, 2016 advising the framework for
RBI/2019-20/74 IDMD.CDD.No.891/14.04.050/2019-20 September 30, 2019 The Chairman & Managing DirectorAll Scheduled Commercial Banks(Excluding RRBs)Designated Post OfficesStock Holding Corporation of India ltd.(SHCIL)National Stock Exchange of India Ltd. & Bombay Stock Exchange Ltd. Dear Sir/Madam, Sovereign Gold Bond (SGB) Scheme 2019-20 - Series V/VI/VII/VIII/IX/X - Operational Guidelines This has reference to the GoI notification F.No.4(7)-B (W&M)/2019 da
RBI/2019-20/74 IDMD.CDD.No.891/14.04.050/2019-20 September 30, 2019 The Chairman & Managing DirectorAll Scheduled Commercial Banks(Excluding RRBs)Designated Post OfficesStock Holding Corporation of India ltd.(SHCIL)National Stock Exchange of India Ltd. & Bombay Stock Exchange Ltd. Dear Sir/Madam, Sovereign Gold Bond (SGB) Scheme 2019-20 - Series V/VI/VII/VIII/IX/X - Operational Guidelines This has reference to the GoI notification F.No.4(7)-B (W&M)/2019 da
RBI/2018-19/193 IDMD.CDD.No.3391/14.04.050/2018-19 May 30, 2019 The Chairman & Managing Director All Scheduled Commercial Banks (Excluding RRBs) Designated Post Offices Stock Holding Corporation of India ltd.(SHCIL) National Stock Exchange of India Ltd. & Bombay Stock Exchange Ltd. Dear Sir/Madam, Sovereign Gold Bond Scheme 2019-20 - Series I/II/III/IV - Operational Guidelines This has reference to the GoI notification F.No.4(7)-W&M/2019 dated May 30, 2019
RBI/2018-19/193 IDMD.CDD.No.3391/14.04.050/2018-19 May 30, 2019 The Chairman & Managing Director All Scheduled Commercial Banks (Excluding RRBs) Designated Post Offices Stock Holding Corporation of India ltd.(SHCIL) National Stock Exchange of India Ltd. & Bombay Stock Exchange Ltd. Dear Sir/Madam, Sovereign Gold Bond Scheme 2019-20 - Series I/II/III/IV - Operational Guidelines This has reference to the GoI notification F.No.4(7)-W&M/2019 dated May 30, 2019
RBI/2018-19/58 IDMD.CDD.No.822/14.04.050/2018-19 October 08, 2018 The Chairman & Managing Director All Scheduled Commercial Banks (Excluding RRBs) Designated Post Offices Stock Holding Corporation of India ltd.(SHCIL) National Stock Exchange of India Ltd. & Bombay Stock Exchange Ltd. Dear Sir/Madam, Sovereign Gold Bond Scheme 2018-19, Operational Guidelines This has reference to the GoI notification F.No.4(22)-W&M/2018 and RBI circular IDMD.CDD.No. /14.04.
RBI/2018-19/58 IDMD.CDD.No.822/14.04.050/2018-19 October 08, 2018 The Chairman & Managing Director All Scheduled Commercial Banks (Excluding RRBs) Designated Post Offices Stock Holding Corporation of India ltd.(SHCIL) National Stock Exchange of India Ltd. & Bombay Stock Exchange Ltd. Dear Sir/Madam, Sovereign Gold Bond Scheme 2018-19, Operational Guidelines This has reference to the GoI notification F.No.4(22)-W&M/2018 and RBI circular IDMD.CDD.No. /14.04.
RBI/2017-18/164 IDMD.CDD.No.2652/14.04.050/2017-18 April 13 2018 The Chairman & Managing Director All Scheduled Commercial Banks(Excluding RRBs)Designated Post OfficesStock Holding Corporation of India ltd.(SHCIL)National Stock Exchange of India Ltd. & Bombay Stock Exchange Ltd. Dear Sir/Madam, Sovereign Gold Bond Scheme 2018-19 Series-I, Operational Guidelines This has reference to the GoI notification F.No.4(8)-W&M/2018 and RBI circular IDMD.CDD.No.2651/
RBI/2017-18/164 IDMD.CDD.No.2652/14.04.050/2017-18 April 13 2018 The Chairman & Managing Director All Scheduled Commercial Banks(Excluding RRBs)Designated Post OfficesStock Holding Corporation of India ltd.(SHCIL)National Stock Exchange of India Ltd. & Bombay Stock Exchange Ltd. Dear Sir/Madam, Sovereign Gold Bond Scheme 2018-19 Series-I, Operational Guidelines This has reference to the GoI notification F.No.4(8)-W&M/2018 and RBI circular IDMD.CDD.No.2651/
RBI/2017-18/71 IDMD.CDD.No.929/14.04.050/2017-18 October 06, 2017 The Chairman & Managing Director All Scheduled Commercial Banks, (Excluding RRBs) Designated Post Offices Stock Holding Corporation of India Ltd. (SHCIL) National Stock Exchange of India Ltd. & Bombay Stock Exchange Ltd. Dear Sir/Madam, Sovereign Gold Bond Scheme Government of India has vide its Notification F.No. 4(25)-B/(W&M)/2017 dated October 06, 2017 announced that the Sovereign Gold Bo
RBI/2017-18/71 IDMD.CDD.No.929/14.04.050/2017-18 October 06, 2017 The Chairman & Managing Director All Scheduled Commercial Banks, (Excluding RRBs) Designated Post Offices Stock Holding Corporation of India Ltd. (SHCIL) National Stock Exchange of India Ltd. & Bombay Stock Exchange Ltd. Dear Sir/Madam, Sovereign Gold Bond Scheme Government of India has vide its Notification F.No. 4(25)-B/(W&M)/2017 dated October 06, 2017 announced that the Sovereign Gold Bo
RBI/2017-18/18 IDMD.CDD.No.29/14.04.050/2017-18 July 06, 2017 The Chairman & Managing DirectorAll Scheduled Commercial Banks(Excluding RRBs)Designated Post OfficesStock Holding Corporation of India ltd.(SHCIL)National Stock Exchange of India Ltd. & Bombay Stock Exchange Ltd. Dear Sir/Madam, Sovereign Gold Bonds, 2017-18 – Series II - Operational Guidelines This has reference to the GoI notification F.No.4(20)-B/(W&M)/2017 and RBI circular IDMD.CDD.No.28/14
RBI/2017-18/18 IDMD.CDD.No.29/14.04.050/2017-18 July 06, 2017 The Chairman & Managing DirectorAll Scheduled Commercial Banks(Excluding RRBs)Designated Post OfficesStock Holding Corporation of India ltd.(SHCIL)National Stock Exchange of India Ltd. & Bombay Stock Exchange Ltd. Dear Sir/Madam, Sovereign Gold Bonds, 2017-18 – Series II - Operational Guidelines This has reference to the GoI notification F.No.4(20)-B/(W&M)/2017 and RBI circular IDMD.CDD.No.28/14
RBI/IDMD/2017-18/54 IDMD.CDD No.8/13.01.299/2017-18 July 1, 2017 The Chairman / Managing Director Head Office (Government Accounts Department) State Bank of India All Nationalized banks (Excluding Punjab and Sind Bank & Andhra Bank) Axis Bank Ltd./ICICI Bank Ltd./HDFC Bank Ltd./ Stock Holding Corporation of India Ltd. (SHCIL) Dear Sir/Madam, Master Directions on Relief/Savings Bonds The rules and regulations applicable to Relief/Savings Bonds have been updated wit
RBI/IDMD/2017-18/54 IDMD.CDD No.8/13.01.299/2017-18 July 1, 2017 The Chairman / Managing Director Head Office (Government Accounts Department) State Bank of India All Nationalized banks (Excluding Punjab and Sind Bank & Andhra Bank) Axis Bank Ltd./ICICI Bank Ltd./HDFC Bank Ltd./ Stock Holding Corporation of India Ltd. (SHCIL) Dear Sir/Madam, Master Directions on Relief/Savings Bonds The rules and regulations applicable to Relief/Savings Bonds have been updated wit
RBI/2016-17/193 IDMD No.1569/14.04.050/2016-17 December 23, 2016 All Scheduled Commercial Banks (Excluding RRBs)Designated Post OfficesStock Holding Corporation of India Ltd. (SHCIL)BSE & NSEDepositories/Depository Participants Madam/Sir, Procedural Guidelines for Servicing the Sovereign Gold Bonds The Sovereign Gold Bond Scheme was launched by Government of India (GOI) on October 30, 2015. The Sovereign Gold Bonds (henceforth referred to as bonds) are issued by G
RBI/2016-17/193 IDMD No.1569/14.04.050/2016-17 December 23, 2016 All Scheduled Commercial Banks (Excluding RRBs)Designated Post OfficesStock Holding Corporation of India Ltd. (SHCIL)BSE & NSEDepositories/Depository Participants Madam/Sir, Procedural Guidelines for Servicing the Sovereign Gold Bonds The Sovereign Gold Bond Scheme was launched by Government of India (GOI) on October 30, 2015. The Sovereign Gold Bonds (henceforth referred to as bonds) are issued by G
RBI/2016-17/99 IDMD.CDD.No.894 /14.04.050/2016-17 October 20, 2016 The Chairman & Managing Director All Scheduled Commercial Banks, (Excluding RRBs) Designated Post Offices Stock Holding Corporation of India Ltd.(SHCIL) National Stock Exchange of India Ltd. & Bombay Stock Exchange Ltd. Dear Sir/Madam, Sovereign Gold Bonds 2016-17 Series III – Operational Guidelines This has reference to the GoI notification F.No.4(16)-W&M/2016 and RBI circular IDMD.CDD.No.
RBI/2016-17/99 IDMD.CDD.No.894 /14.04.050/2016-17 October 20, 2016 The Chairman & Managing Director All Scheduled Commercial Banks, (Excluding RRBs) Designated Post Offices Stock Holding Corporation of India Ltd.(SHCIL) National Stock Exchange of India Ltd. & Bombay Stock Exchange Ltd. Dear Sir/Madam, Sovereign Gold Bonds 2016-17 Series III – Operational Guidelines This has reference to the GoI notification F.No.4(16)-W&M/2016 and RBI circular IDMD.CDD.No.
RBI/2016-17/96 IDMD.CDD.No.892/14.04.050/2016-17 October 20, 2016 The Chairman & Managing Director All Scheduled Commercial Banks, (Excluding RRBs) Designated Post Offices Stock Holding Corporation of India Ltd.(SHCIL) National Stock Exchange of India Ltd. & Bombay Stock Exchange Ltd. Dear Sir/Madam, Sovereign Gold Bonds- Maximum Limit of Investment and Acceptance as Collateral- Clarification As you are aware, the Sovereign Gold Bond Scheme was notified by GOI
RBI/2016-17/96 IDMD.CDD.No.892/14.04.050/2016-17 October 20, 2016 The Chairman & Managing Director All Scheduled Commercial Banks, (Excluding RRBs) Designated Post Offices Stock Holding Corporation of India Ltd.(SHCIL) National Stock Exchange of India Ltd. & Bombay Stock Exchange Ltd. Dear Sir/Madam, Sovereign Gold Bonds- Maximum Limit of Investment and Acceptance as Collateral- Clarification As you are aware, the Sovereign Gold Bond Scheme was notified by GOI
RBI/2016-17/19 IDMD.CDD.No.112/14.04.050/2016-17 July 14, 2016 The Chairman & Managing Director All Scheduled Commercial Banks (Excluding RRBs) Designated Post Offices Stock Holding Corporation of India ltd.(SHCIL) National Stock Exchange of India Ltd. & Bombay Stock Exchange Dear Sir/Madam, Sovereign Gold Bonds, 2016-17 - Operational Guidelines This has reference to the GoI notification F.No.4(7)-W&M/2016 and RBI circular IDMD.CDD.No.2020/14.04.050/2016-1
RBI/2016-17/19 IDMD.CDD.No.112/14.04.050/2016-17 July 14, 2016 The Chairman & Managing Director All Scheduled Commercial Banks (Excluding RRBs) Designated Post Offices Stock Holding Corporation of India ltd.(SHCIL) National Stock Exchange of India Ltd. & Bombay Stock Exchange Dear Sir/Madam, Sovereign Gold Bonds, 2016-17 - Operational Guidelines This has reference to the GoI notification F.No.4(7)-W&M/2016 and RBI circular IDMD.CDD.No.2020/14.04.050/2016-1
Directions - Compounding of Contraventions under FEMA, 1999 dated October 01, 2024 (Supersedes Master Direction- Compounding of Contraventions under FEMA, 1999, (Updated as on May 24, 2022))
RBI/FED/2015-16/1 FED Master Direction No.4/2015-16 January 1, 2016 (Updated as on May 24, 2022) (Updated as on January 04, 2021) (Updated as on April 04, 2019) (Updated as on September 19, 2018) (Updated as on December 22, 2017) (Updated a
RBI/FED/2015-16/1 FED Master Direction No.4/2015-16 January 1, 2016 (Updated as on May 24, 2022) (Updated as on January 04, 2021) (Updated as on April 04, 2019) (Updated as on September 19, 2018) (Updated as on December 22, 2017) (Updated a
RBI/2015-16/222 IDMD.CDD.No.968/14.04.050/2015-16 November 4, 2015 The Chairman & Managing Director All Scheduled Commercial Banks (Excluding RRBs) Dear Sir/Madam, Sovereign Gold Bonds, 2015-16 - Operational Guidelines This has reference to the GoI notification F.No.4(19)-W&M/2014 and RBI circular IDMD.CDD.No.939/14.04.050/2015-16 dated October 30, 2015 on the Sovereign Gold Bonds, 2015-16. FAQs in this regard have been placed on our website (www.rbi.org.in).
RBI/2015-16/222 IDMD.CDD.No.968/14.04.050/2015-16 November 4, 2015 The Chairman & Managing Director All Scheduled Commercial Banks (Excluding RRBs) Dear Sir/Madam, Sovereign Gold Bonds, 2015-16 - Operational Guidelines This has reference to the GoI notification F.No.4(19)-W&M/2014 and RBI circular IDMD.CDD.No.939/14.04.050/2015-16 dated October 30, 2015 on the Sovereign Gold Bonds, 2015-16. FAQs in this regard have been placed on our website (www.rbi.org.in).
RBI/2014-15/321 DPSS.CO.AD.No.891/02.27.005/2014-15 November 27, 2014 All Payment System Providers, System Participantsand Prepaid Payment Instrument Issuers Madam/Dear Sir, Know Your Customer (KYC) Norms /Anti-Money Laundering (AML) Standards/ Combating of Financing of Terrorism (CFT)/Obligation of Payment System Operators under Prevention of Money Laundering Act (PMLA), 2002 Obligation of Payment System Operators – Amendment to Prevention of Money-Laundering (Mainte
RBI/2014-15/321 DPSS.CO.AD.No.891/02.27.005/2014-15 November 27, 2014 All Payment System Providers, System Participantsand Prepaid Payment Instrument Issuers Madam/Dear Sir, Know Your Customer (KYC) Norms /Anti-Money Laundering (AML) Standards/ Combating of Financing of Terrorism (CFT)/Obligation of Payment System Operators under Prevention of Money Laundering Act (PMLA), 2002 Obligation of Payment System Operators – Amendment to Prevention of Money-Laundering (Mainte
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