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:

A microsite https://indiancurrency.rbi.org.in for banknotes has been launched today by the Reserve Bank of India. The microsite provides members of the public, a platform to access information on banknotes such as details of the design and security features through a 360-degree view of the banknotes, multimedia (video, audio and animation), interactive games etc. with simple and efficient navigation. The microsite also has a dedicated section for information on exchange of banknotes. The new microsite replaces the earlier microsite https://paisaboltahai.rbi.org.in.

The Reserve Bank of India has today released the data on Overseas Direct Investment, both under Automatic Route and the Approval Route, for the month of August 2025.

Auction Results 91-Day 182-Day 364-Day I. Notified Amount 10,000 6,000 5,000 II. Competitive Bids Received (i) Number 109 87 72 (ii) Amount 27,611.100 14,244.020 13,659.750 III. Cut-off price / Yield 98.6461 97.2753 94.6491 (YTM: 5.5050%) (YTM: 5.6174%) (YTM: 5.6689%)

Tenor 2-day Notified Amount (in ₹ crore) 50,000 Total amount of offers received (in ₹ crore) 20,175 Amount accepted (in ₹ crore) 20,175 Cut off Rate (%) 5.49 Weighted Average Rate (%) 5.49 Partial Acceptance Percentage of offers received at cut off rate NA

I. T-Bill 91-Day 182-Day 364-Day II. Total Face Value Notified ₹10,000 Crore ₹6,000 Crore ₹5,000 Crore III. Cut-off Price and Implicit Yield at Cut-Off Price 98.6461 (YTM:5.5050%) 97.2753 (YTM: 5.6174%) 94.6491 (YTM: 5.6689%)

On a review of the current and evolving liquidity conditions, it has been decided to conduct a Variable Rate Reverse Repo (VRRR) auction on Wednesday, September 10, 2025, as under: Sl. No. Notified Amount (₹ crore) Tenor (day) Window Timing Date of Reversal 1 50,000 2 12:45 PM to 1:15 PM September 12, 2025 (Friday)

(Amount in ₹ Crore, Rate in Per cent) MONEY MARKETS@ Volume (One Leg) Weighted Average Rate Range A. Overnight Segment (I+II+III+IV) 6,47,888.66 5.30 4.75-6.40 I. Call Money 19,721.84 5.35 4.75-5.45 II. Triparty Repo 4,30,170.75 5.28 5.00-5.34 III. Market Repo 1,95,504.52 5.33 4.75-5.90 IV. Repo in Corporate Bond 2,491.55 5.52 5.41-6.40

The Reserve Bank of India issued Directions under Section 35A read with Section 56 of the Banking Regulation Act, 1949 to National Mercantile Co-operative Bank Ltd., Lucknow vide Directive No. LKO.DOS.SED.No.S875/10-03-759/2022-2023 dated March 09, 2023, for a period of six months up to close of business on September 10, 2023, as modified from time to time, which were last extended up to close of business on September 10, 2025 vide Directive DOR.MON/D-12/12-28-015/2025-2026 dated May 30, 2025. The Reserve Bank of India is satisfied that in the public interest, it is necessary to further extend the period of operation of the Directive beyond close of business on September 10, 2025

The Reserve Bank of India (RBI) has, by an order dated September 02, 2025, imposed a monetary penalty of ₹1.60 lakh (Rupees One Lakh Sixty Thousand only) on The Manipur Women’s Co-operative Bank Ltd. (the bank) for non-compliance with the certain directions issued by RBI on ‘Exposure Norms and Statutory/Other

The Reserve Bank of India (RBI) has, by an order dated September 02, 2025, imposed a monetary penalty of ₹ 7.50 lakh (Rupees Seven Lakh Fifty Thousand only) on Tripura State Co-operative Bank Ltd. (the bank) for non-compliance with certain directions issued by RBI

The Reserve Bank of India today released the data showing daily merchant and Inter-Bank transactions in foreign exchange for the period August 04, 2025 – August 08, 2025 All Figures are in USD Millions Position Date MERCHANT INTER BANK FCY / INR FCY / FCY FCY / INR FCY / FCY Spot Forward Forward Cancel Spot Forward Forward Cancel Spot Swap Forward Spot Swap Forward Purchases 04-08-2025 3,663 1,733 1,192 400 476 280 20,555 28,795 2,144 7,044 2,560 251 05-08-2025 4,514 1,287 685 228 133 95 16,248 35,207 3,913 5,535 1,978 219 06-08-2025 4,128 1,804 1,504 391 305 240 16,399 27,319 2,940 6,346 2,369 239 07-08-2025 4,256 1,922 929 434 294 264 15,050 24,083 3,501 6,975 1,911 1,429 08-08-2025 4,129 1,138 970 350 184 110 14,822 26,181 2,037 5,844 2,873 526 Sales

The Reserve Bank of India today released the data showing daily merchant and Inter-Bank transactions in foreign exchange for the period July 28, 2025 – August 01, 2025 All Figures are in USD

The Reserve Bank of India today released the data showing daily merchant and Inter-Bank transactions in foreign exchange for the period July 21, 2025 – July 25, 2025

The Reserve Bank of India today released the data showing daily merchant and Inter-Bank transactions in foreign exchange for the period July 14, 2025 – July 18, 2025 All Figures are in USD Millions Position Date MERCHANT INTER BANK FCY / INR FCY / FCY FCY / INR FCY / FCY Spot Forward Forward Cancel Spot Forward Forward Cancel Spot Swap Forward Spot Swap Forward Purchases

The Reserve Bank of India (RBI) has, by an order dated September 03, 2025, imposed a monetary penalty of ₹2.10 lakh (Rupees Two Lakh Ten Thousand only) on Raigad District Central Co-op Bank Ltd, Maharashtra (the bank), for contravention of provisions of Section 20 of the Banking Regulation Act,1949 (BR Act). 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 BR Act.

The Reserve Bank of India (RBI) has, by an order dated September 03, 2025, imposed a monetary penalty of ₹5.50 lakh (Rupees Five Lakh Fifty Thousand only) on The District Co-operative Central Bank Ltd, Bidar, Karnataka (the bank) for contravention of provisions of Sections 20 and 31 read with Section 56 of the Banking Regulation Act, 1949 (BR Act). 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 BR Act.

The Reserve Bank of India (RBI) has, by an order dated September 03, 2025, imposed a monetary penalty of ₹1.00 lakh (Rupees One Lakh only) on The Ottapalam Co-operative Urban Bank Ltd., Palakkad, Kerala (the bank) for non-compliance with specific directions issued by RBI under ‘Supervisory Action Framework (SAF)’ and non-compliance with certain directions issued by RBI on 'Master Direction - Credit Card and Debit Card - lssuance and Conduct Directions, 2022’. 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.