RBI/2026-27/279
A.P. (DIR Series) Circular No. 23 October 01, 2026 To
All Authorised Dealers in Foreign Exchange Madam / Sir Online submission of Form A2: Removal of limits on amount of remittance Attention of Authorised Dealers (ADs) Category I banks and AD – Category II entities is invited to paragraph 3 of A.P. (DIR Series) Circular No. 12 dated July 03, 2024, on the captioned subject, in terms of which they were advised to frame appropriate internal guidelines with the approval of their Board, for the purpose of facilitating outward forex remittances on the basis of online / physical submission of Form A2 and other related documents. 2. On a review, it has now been decided that Authorised Dealers shall frame appropriate internal guidelines with the approval of their Board or any Board Committee / Management Committee to which powers have been delegated by the Board, for the purpose mentioned in the aforesaid circular. 3. All other instructions issued vide A.P. (DIR Series) Circular No. 12 dated July 03, 2024, remain unchanged. Authorised Dealers may bring the contents of this circular to the notice of their constituents. 4. The directions contained in this circular have been issued under sections 10(4) and 11(1) of the Foreign Exchange Management Act, 1999 (42 of 1999) and are without prejudice to permissions/approvals, if any, required under any other law. Yours faithfully (N. Senthil Kumar)
Chief General Manager |