RBI/2026-27/295
DOR.MRG.REC.No.249/00-00-020/2026-27 October 19, 2026 Reserve Bank of India (Small Finance Banks - Miscellaneous) Amendment Directions, 2026 Please refer to Section C on ‘Limits for Non-Option Derivative Contracts’ of Chapter IV of the Reserve Bank of India (Small Finance Banks - Miscellaneous) Directions, 2025. 2. On a review, and in exercise of the powers conferred by section 35A of the Banking Regulation Act, 1949, and all other provisions / laws enabling the Reserve Bank of India (RBI) to issue instructions in this regard, the RBI being satisfied that it is necessary and expedient in the public interest so to do, hereby, issues the Amendment Directions hereinafter specified. 3. (i) These instructions shall be called the Reserve Bank of India (Small Finance Banks - Miscellaneous) Amendment Directions, 2026. (ii) The amended instructions shall come into effect immediately upon issuance. 4. Section C on ‘Limits for Non-Option Derivative Contracts’ of Chapter IV of the Reserve Bank of India (Small Finance Banks - Miscellaneous) Directions, 2025 (paragraph 37 of the Directions) stands deleted. (Sunil T S Nair)
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