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PDF - Reserve Bank of India (Relief Measures by Banks in Areas affected by Natural Calamities) Directions 2018 – SCBs Repeal Directions, 2026 ()
Reserve Bank of India (Relief Measures by Banks in Areas affected by Natural Calamities) Directions 2018 – SCBs Repeal Directions, 2026

RBI/2026-27/76
DOR.STR.REC.65/21-04-048/2026-27

April 29, 2026

Reserve Bank of India (Relief Measures by Banks in Areas affected by Natural Calamities) Directions 2018 – SCBs Repeal Directions, 2026

The Reserve Bank of India being satisfied that it is necessary and expedient in the public interest to do so, hereby repeals Master Direction – Reserve Bank of India (Relief Measures by Banks in Areas affected by Natural Calamities) Directions 2018 – SCBs dated October 17, 2018 (FIDD.CO.FSD.BC No.9/05.10.001/2018-19). The Directions shall be replaced with the following Directions issued on April 29, 2026, with effect from July 01, 2026.

  1. Reserve Bank of India (Commercial Banks – Resolution of Stressed Assets) Second Amendment Directions, 2026

  2. Reserve Bank of India (Commercial Banks – Income Recognition, Asset Classification and Provisioning) Amendment Directions, 2026

  3. Reserve Bank of India (Commercial Banks – Responsible Business Conduct) Directions, Amendment Directions, 2026

  4. Reserve Bank of India (Commercial Banks – Credit Risk Management) Third Amendment Directions, 2026

2. Notwithstanding such repeal, any action taken or purported to have been taken, or initiated under the repealed Directions shall continue to be governed by the provisions thereof. All approvals or acknowledgments granted under these repealed Directions shall be deemed as governed by these Directions. Further, the repeal of these Directions shall not in any way prejudicially affect:

(1) any right, obligation or liability acquired, accrued, or incurred thereunder;

(2) any, penalty, forfeiture, or punishment incurred in respect of any contravention committed thereunder; and

(3) any investigation, legal proceeding, or remedy in respect of any such right, privilege, obligation, liability, penalty, forfeiture, or punishment as aforesaid; and any such investigation, legal proceedings or remedy may be instituted, continued, or enforced and any such penalty, forfeiture, or punishment may be imposed as if those directions, instructions, or guidelines had not been repealed.

(Vaibhav Chaturvedi)
Chief General Manager


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