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| Reserve Bank of India (All India Financial Institutions (AIFIs) – Prudential Norms on Capital Adequacy) Fifth Amendment Directions, 2026 | 221 kb |
| Reserve Bank of India (Payments Banks – Prudential Norms on Capital Adequacy) Third Amendment Directions, 2026 | 220 kb |
| Reserve Bank of India (Small Finance Banks – Prudential Norms on Capital Adequacy) Sixth Amendment Directions, 2026 | 221 kb |
| Reserve Bank of India (Commercial Banks – Prudential Norms on Capital Adequacy) Twelfth Amendment Directions, 2026 | 223 kb |
| Reserve Bank of India (Commercial Banks – Miscellaneous) Amendment Directions, 2026 | 194 kb |
| Reserve Bank of India (Commercial Banks – Forthcoming Instructions) Amendment Directions, 2026 | 908 kb |
| Reserve Bank of India (Commercial Banks – Credit Valuation Adjustment Framework) Directions, 2026 | 568 kb |
| Penal Interest on shortfall in CRR and SLR requirements - Change in Bank Rate | 224 kb |
| Liquidity Adjustment Facility - Change in rates | 378 kb |
| Standing Liquidity Facility for Primary Dealers | 324 kb |
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| Master Direction on Note Sorting Machines | 262 kb |
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| Non-Resident Deposits - Comprehensive Single Return (NRD-CSR)(R012): Submission under CIMS Sankalan Portal | 389 kb |
| Online submission of Form A2: Removal of limits on amount of remittance | 278 kb |
| Reserve Bank of India (Local Area Banks - Acquisition and Holding of Shares or Voting Rights) Amendment Directions, 2026 | 327 kb |
| Reserve Bank of India (Payments Banks - Acquisition and Holding of Shares or Voting Rights) Amendment Directions, 2026 | 332 kb |
| Reserve Bank of India (Small Finance Banks - Acquisition and Holding of Shares or Voting Rights) Amendment Directions, 2026 | 327 kb |
| Reserve Bank of India (Commercial Banks - Acquisition and Holding of Shares or Voting Rights) Amendment Directions, 2026 | 328 kb |
| Consolidation/ Review of instructions issued on currency management matters – Withdrawal of Circulars/ Guidelines | 433 kb |
| Cassette - Swaps in ATMs | 153 kb |
| Master Circular - Credit Facilities to Scheduled Castes (SCs) & Scheduled Tribes (STs) | 258 kb |
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| Implementation of Section 51A of UAPA, 1967: Updates to UNSC’s 1267/ 1989 ISIL (Da'esh) & Al-Qaida Sanctions List: Amendment of 1 Entry | 292 kb |
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| Foreign Exchange Management (Export and Import of Goods and Services) (Amendment) Regulations, 2026 | 153 kb |
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| Designation of terrorist organisation under clause (a) of sub-section (1) of section 35 of the Unlawful Activities (Prevention) Act, 1967 and listed in the First Schedule of the Act | 203 kb |
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| Exim Bank’s GOI-supported Line of Credit (LOC) for ₹ 4,850 crores the Government of Maldives, for financing various developmental projects in Maldives | 263 kb |