Instructions on ‘Limiting Liability of Customers in Unauthorised Electronic Banking Transactions’ for Commercial Banks (other than Small Finance Banks, Payments Banks, Regional Rural Banks, and Local Area Banks) have been consolidated in the Reserve Bank of India (Commercial Banks - Responsible Business Conduct) Directions, 2025. Upon a review, it has been decided to issue revised instructions on the subject. Accordingly, the draft “Reserve Bank of India (Commercial Banks - Responsible Business Conduct) Third Amendment Directions, 2026” has been issued for public comments. Additional comments or any attachments may also be submitted by email at mcsdorfeedback@rbi.org.in. Last date for submission of comments is April 6, 2026. Draft Directions |