The following State Governments have offered to sell stock by way of auction, for an aggregate amount of ₹18,400 Crore (Face Value). Sr. No. State/ UT Amount to be raised (₹ Crore) Tenor (Year) Type of Auction 1. Assam 1500 20 Yield 2. Goa 100 10 Yield 3. Haryana 1000 14 Yield

The Reserve Bank of India (RBI) has, by an order dated September 10, 2025, imposed a monetary penalty of ₹21 lakh (Rupees Twenty One Lakh only) on PhonePe Limited (formerly known as PhonePe Private Limited) (the company) for non-compliance with certain directions issued by RBI on ‘Prepaid Payment lnstruments (PPIs)’. This penalty has been imposed

Reserve Bank of India announces the auction of Government of India Treasury Bills as per the following details: Sr. No. Treasury Bill Notified Amount (₹ crore) Auction Date Settlement Date 1 91-Day 10,000 September 17, 2025 (Wednesday) September 18, 2025 (Thursday) 2 182-Day 6,000 3 364-Day 5,000 Total 21,000

1. Reserve Bank of India - Liabilities and Assets* (₹ Crore) Item 2024 2025 Variation Sep. 06 Aug. 29 Sep. 05 Week Year 1 2 3 4 5 4 Loans and Advances 4.1 Central Government - 0 0 0 0 4.2 State Governments 35426 19623 44070 24447 8644 * Data are provisional; difference, if any, is due to rounding off.

The Certificate of Registration issued to the following Non-Banking Financial Companies (NBFC) has been restored after considering the orders passed by the Appellate Authority/Courts. The NBFCs are advised to adhere to the applicable provisions of the RBI Act, 1934, and guidelines/directions issued by the RBI including reporting requirements.

The Reserve Bank of India, in exercise of powers conferred on it under Section 45-IA (6) of the Reserve Bank of India Act, 1934, has cancelled the Certificate of Registration of the following companies.

The following nine Non-Banking Financial Companies (NBFC) have surrendered the Certificate of Registration (CoR) granted to them by the Reserve Bank of India (RBI). The RBI, in exercise of powers conferred on it under Section 45-IA (6) of the Reserve Bank of India Act, 1934, has therefore cancelled their CoR.

Auction Results 6.01% GS 2030 7.24% GS 2055 I. Notified Amount 15,000 13,000 II. Competitive Bids Received (i) Number 232 330 (ii) Amount 41,028.600 54,217.273

6.01% GS 2030 7.24% GS 2055 I. Notified Amount ₹15,000 crore ₹13,000 crore II. Cut off Price (₹) / Implicit Yield at cut-off 98.84/6.2889% 100.04/7.2360% III. Amount accepted in the auction ₹15,000 crore ₹13,000 crore IV. Devolvement on Primary Dealers NIL NIL

Tenor 3-day Notified Amount (in ₹ crore) 1,50,000 Total amount of offers received (in ₹ crore) 1,50,804 Amount accepted (in ₹ crore) 1,50,015 Cut off Rate (%) 5.49

In the underwriting auction conducted on September 12, 2025, for Additional Competitive Underwriting (ACU) of the undernoted Government securities, the Reserve Bank of India has set the cut-off rates for underwriting commission payable to Primary Dealers as given below:

(Amount in ₹ crore, Rate in Per cent) MONEY MARKETS@ Volume (One Leg) Weighted Average Rate Range A. Overnight Segment (I+II+III+IV) 6,42,613.69 5.31 4.75-6.43 I. Call Money 21,901.38 5.35 4.75-5.40 II. Triparty Repo 4,27,106.90 5.30 5.12-5.37 III. Market Repo 1,91,331.86 5.34 5.00-6.00 IV. Repo in Corporate Bond 2,273.55 5.54 5.45-6.43 B. Term Segment I. Notice Money** 259.34 5.24 5.00-5.40 II. Term Money@@ 490.00 - 5.40-5.90 III. Triparty Repo 887.75 5.34 5.00-5.45 IV. Market Repo 1,724.59 5.57 5.40-5.70

On a review of the current and evolving liquidity conditions, it has been decided to conduct a Variable Rate Reverse Repo (VRRR) auction on Friday, September 12, 2025, as under: Sl. No. Notified Amount (₹ crore) Tenor (day) Window Timing Date of Reversal 1 1,50,000 3 9:30 AM to 10:00 AM September 15, 2025 (Monday)

The Reserve Bank of India (RBI) has, by an order dated September 08, 2025, imposed a monetary penalty of ₹50,000/- (Rupees Fifty Thousand only) on Sikkim State Co-operative Bank Ltd. (the bank) for non-compliance with certain directions issued by RBI on ‘Know Your Customer (KYC)’. This penalty has been imposed in exercise of powers conferred on RBI under the provisions of Section 47A(1)(c) read with Sections 46(4)(i) and 56 of the Banking Regulation Act, 1949.

The Reserve Bank of India (RBl) has, by an order dated September 08, 2025, imposed a monetary penalty of ₹3 lakh (Rupees Three Lakh only) on Progressive Mercantile Co-operative Bank Limited, Dist. Ahmedabad, Gujarat (the bank) for non-compliance with the certain directions issued by RBI on ‘Inspection & Audit Systems in Primary (Urban) Co- operative Banks’, ‘Know Your Customer’ and ‘Customer Protection - Limiting Liability of Customers of Co-operative Banks in Unauthorized Electronic Banking Transactions’. This penalty has been imposed in exercise of powers conferred on RBI under the provisions of Section 47A(1)(c) read with Sections 46(4)(i) and 56 of the Banking Regulation Act, 1949.

Government of India has announced the sale (re-issue) of Government Securities, as detailed below, through auctions to be held on September 12, 2025 (Friday).

The Reserve Bank of India, vide directive CO.DOS.SED.No.S8240/12-22-493/2022-2023 dated March 09, 2023, had placed Pune Sahakari Bank Ltd., Shivajinagar, Pune, Maharashtra under Directions from the close of business on March 10, 2023, for a period of six months. The validity of the directions was extended from time-to-time, the last being up to close of business on September 10, 2025.

(Amount in ₹ Crore, Rate in Per cent) MONEY MARKETS@ Volume (One Leg) Weighted Average Rate Range A. Overnight Segment (I+II+III+IV) 6,40,321.17 5.30 4.75-6.30 I. Call Money 17,269.96 5.34 4.75-5.40 II. Triparty Repo 4,24,339.35 5.29 5.10-5.45 III. Market Repo 1,94,849.31 5.31 5.00-5.70 IV. Repo in Corporate Bond 3,862.55 5.56 5.39-6.30

In terms of GOI notification F. No. 4(7)-B(W&M)/2019 dated September 30, 2019 (SGB 2019-20 Series-X -Issue date March 11, 2020) on Sovereign Gold Bond Scheme, premature redemption of Gold Bond may be permitted after fifth year from the date of issue of such Gold Bond on the date on which interest is payable. Accordingly, the next due date of premature redemption of the above tranche shall be on September 11, 2025.

Government of India announces the conversion/switch of its securities through auction for an aggregate amount of ₹30,000 crore (face value). The security-wise details of the conversion/switch are given as under: