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:

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.

The result of the auction of State Government Securities held on September 09, 2025, is as under: (Amount in ₹ Crore) BIHAR SGS 2030 BIHAR SGS 2034 BIHAR SGS 2036 GOA SGS 2036 Notified Amount 2000 2000 2000 100 Tenor 5 -Years 9 -Years 11 -Years 11 -Years Competitive Bids Received (i) No. 47 135 188 32 (ii) Amount 6400 10795.50 15038.10 1140 Cut-off Yield (%) 7.02 7.45 7.52 7.48 Cut off Price (₹) 100 100 100 100

Sr. No. State/UT Amount to be raised (₹ Crore) Amount Accepted (₹ Crore) Cut off Price (₹)/ Yield (%) Tenor (Year) 1. Bihar 2000 2000 7.02 05 2000 2000 7.45 09 2000 2000 7.52 11 2. Goa 100 100 7.48 11 3. Haryana 500 500 7.47 15 1000 1000 7.51 16

(Amount in ₹ Crore, Rate in Per cent) MONEY MARKETS@ Volume (One Leg) Weighted Average Rate Range A. Overnight Segment (I+II+III+IV) 0.00 - - I. Call Money 0.00 - - II. Triparty Repo 0.00 - - III. Market Repo 0.00 - - IV. Repo in Corporate Bond 0.00 - -

(Amount in ₹ Crore, Rate in Per cent) MONEY MARKETS@ Volume (One Leg) Weighted Average Rate Range A. Overnight Segment (I+II+III+IV) 0.00 - - I. Call Money 0.00 - - II. Triparty Repo 0.00 - - III. Market Repo 0.00 - - IV. Repo in Corporate Bond 0.00 - - B. Term Segment I. Notice Money** 0.00 - - II. Term Money@@ 0.00 - - III. Triparty Repo 0.00 - - IV. Market Repo 0.00 - - V. Repo in Corporate Bond 0.00 - -

(Amount in ₹ Crore, Rate in Per cent) MONEY MARKETS@ Volume (One Leg) Weighted Average Rate Range A. Overnight Segment (I+II+III+IV) 10,389.36 5.15 3.50-5.40 I. Call Money 1,214.90 4.99 4.75-5.00 II. Triparty Repo 8,892.45 5.21 5.00-5.40 III. Market Repo 282.01 3.98 3.50-5.25

(Amount in ₹ Crore, Rate in Per cent) MONEY MARKETS@ Volume (One Leg) Weighted Average Rate Range A. Overnight Segment (I+II+III+IV) 1,843.95 5.18 4.80-6.00 I. Call Money 92.40 5.00 4.90-5.00 II. Triparty Repo 1,601.55 5.15 4.80-6.00 III. Market Repo 0.00 - - IV. Repo in Corporate Bond 150.00 5.65 5.65-5.65

The Reserve Bank of India issued Directions under Section 35A read with Section 56 of the Banking Regulation Act, 1949 to Sikar Urban Co-operative Bank Ltd., Sikar, Rajasthan vide Directive DCBS.CO.BSD-I/D-2/12.27.215/2018-19 dated October 26, 2018, for a period of six months up to May 09, 2019 as modified from time to time, which were last extended up to September 09, 2025 vide Directive DOR.MON/D-11/12.27.215/2025-26 dated May 29, 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 September 09, 2025.

Government of India (GoI) has announced the sale (re-issue) of two dated securities for a notified amount of ₹28,000 crore as per the following details:

In terms of GOI notification F.No. 4(4)-B(W&M)/2020 dated April 13, 2020 (SGB 2020-21 Series-VI-Issue date September 08, 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 due date of premature redemption of the above tranche shall be on September 06, 2025 (September 07 and September 08 being holidays).

Reserve Bank of India announces the auction of Government of India Treasury Bills as per the following details:

1. Reserve Bank of India - Liabilities and Assets* (₹ Crore) Item 2024 2025 Variation Aug. 30 Aug. 22 Aug. 29 Week Year 1 2 3 4 5 4 Loans and Advances 4.1 Central Government - 0 0 0 0 4.2 State Governments 13381 27463 19623 -7840 6242 * Data are provisional; difference, if any, is due to rounding off.

The Reserve Bank of India (RBI) has, by an order dated September 02, 2025, imposed a monetary penalty of ₹5.50 lakh (Rupees Five Lakh Fifty Thousand only) on The Rohika Central Co-operative Bank Limited, Bihar (the bank) for contravention of provisions of Section 9 read with Section 56 of the Banking Regulation Act, 1949 (BR Act)