RBI/2026-27/17
DOR.STR.REC.22/21-04-048/2026-27 April 27, 2026 Reserve Bank of India (Non-Banking Financial Companies– Undertaking of Financial Services) –Amendment Directions, 2026 Please refer to Reserve Bank of India (Non-Banking Financial Companies– Undertaking of Financial Services) Directions, 2025 (hereinafter referred to as ‘the Directions’). 2. On a review, and in exercise of the powers conferred by the Sections 45JA, Section 45K, 45L, and 45M of the Reserve Bank of India Act, 1934, Section 3 read with Section 31A and Section 6 of Factoring Regulation Act, 2011 and Section 30, 30A, 32 and 33 of NHB Act, the Reserve Bank being satisfied that it is necessary and expedient in the public interest so to do, hereby issues the Amendment Directions hereinafter specified. 3. The Amendment Directions modifies the Directions as under: (1) Following shall be added to Annex I: “2. AgriSURE - Agri Fund for Start Ups & Rural Enterprises” 4. The above amendment shall come into force with immediate effect. (Vaibhav Chaturvedi)
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