 | Frauds – Future approach towards monitoring of frauds in NBFCs | |  77 kb |
| PMLA,2002 - Obligation of NBFCs | | 84 kb |
| Accounting for taxes on income- Accounting Standard 22- Treatment of deferred tax assets (DTA) and deferred tax liabilities (DTL) for computation of capital | | 10 kb |
| Section 45-IA, 45K and 45L of the RBI Act – Grant of CoR – Requirement of minimum NOF of Rs. 200 lakh for all deposit taking NBFCs | | 15 kb |
| Regulation of SCs/RCs-submission of returns and audited balance sheet by SCs/RCs | | 49 kb |
| Frauds – Future approach towards monitoring of frauds in NBFCs | | 139 kb |
| Regulatory Framework for Mortgage Guarantee Company | | 377 kb |
| Guidelines on Fair Practices Code for Non-Banking Financial Companies | | 9 kb |
| Future approach towards monitoring of frauds in NBFCs | | 123 kb |
| Guidelines on Corporate Governance for NBFCs | | 49 kb |
| Guidelines on declaration of Net Asset Value of Security Receipts issued by Securitisation Company/ Reconstruction Company | | 7 kb |
| Complaints about excessive interest charged by NBFCs | | 49 kb |
| Guidelines on Corporate Governance | | 68 kb |
| Amendments to NBFC Regulations - Ceiling on rate of interest | | 58 kb |
| Misuse of Bank Finance for hoarding – Status and Action | | 50 kb |
| Submission of returns by Mutual Benefit Financial Companies (MBFCs) and Mutual Benefit Companies (MBCs) | | 47 kb |
| Financial Regulation of Systemically Important NBFCs and Banks’ Relationship with them – for NBFCs’ | | 96 kb |
| Re-classification of NBFCs | | 46 kb |
| Distribution of Mutual Fund products by NBFCs | | 51 kb |
| Issue of Co-branded Credit Cards | | 51 kb |
| Financial Regulation of Systemically Important NBFCs and Banks’ Relationship with them | | 103 kb |
| Mid-Term Review of Annual Policy Statement for the Year 2006-07- Financial Regulation of Systemically Important NBFCs and Banks' Relationship with them | | 149 kb |
| Prior Public Notice about change in control / management | | 39 kb |
| Amendment to NBFC regulations - Certificate of Registration (CoR) issued under Section 45-IA of the RBI Act, 1934 – Continuation of business of NBFI - Submission of Statutory Auditors Certificate - Clarification | | 51 kb |
| Guidelines on Fair Practices Code for Non-Banking Financial Companies | | 49 kb |
| The Securitisation Companies and Reconstruction Companies (Reserve Bank) Guidelines and Directions, 2003 | | 46 kb |
| Amendments to Non-Banking Financial Companies Prudential Norms (Reserve Bank) Directions, 1998 - Treatment of security deposit for computation of risk weight adjusted value of assets | | 63 kb |
| Census of Non deposit accepting NBFCs-Forms on RBI website | | 41 kb |
| Monthly Returns - NBFCs not accepting/holding Public Deposits | | 39 kb |
| NBFCs not accepting/ holding public deposits and having assets size of Rs. 100 crore and above - format of monthly returns revised | | 45 kb |
| PMLA, 2002 - Obligations of NBFCs | | 77 kb |
| Maintenance of directed investments by RNBCs- Clarification | | 38 kb |
| Maintenance of directed investments by RNBCs | | 60 kb |
| Prior Public Notice about change in control/management | | 41 kb |
| Rotation of partners of the statutory auditors audit firm - with public deposits/deposits of Rs 50 crore and above | | 37 kb |
| NBFCs not Accepting/Holding Public Deposits to submit Monthly Returns | | 44 kb |
| Master Circular- Exemptions from the provisions of RBI Act, 1934 | | 95 kb |
| Master Circular - Non-Banking Financial Companies Auditor’s Report (Reserve Bank) Directions, 1998 | | 13 kb |
| Master Circular - Regulations relating to Maintenance of Liquid Assets by NBFCs/RNBCs | | 15 kb |
| Master Circular - NBFC's - Acceptance of Public Deposits | | 142 kb |
| Master Circular - Miscellaneous Non - Banking Companies [RBI Directions 1977] | | 122 kb |
| Master Circular - Residuary Non - Banking Companies [RBI Directions 1987] | | 115 kb |
| Master Circular - Non-Banking Financial Companies Prudential Norms (Reserve Bank) Directions, 1998 | | 117 kb |
| NBFCs/RNBCs - Instructions relating to Government Securities Transactions relaxed | | 4 kb |
| NBFCs/MNBCs/RNBCs - KYC Guidelines/Anti-Money Laundering Standards | | 38 kb |
| Cover for ‘public deposits’ | | 27 kb |
| Banks permitted to Finance NBFCs against Second Hand Assets | | 37 kb |
| Quarterly Return on important financial parameters of Non-Banking Financial Companies (NBFCs) not accepting/holding public deposits and having assets size of Rs.500 crore and above | | 3959 kb |
| Premature Repayment of Public Deposits by NBFCs/RNBCs/MNBCs | | 14 kb |
| Issue of credit card | | 6 kb |
| Amendment to Prudential Norms for NBFCs/RNBCs | | 13 kb |
| Collection of interest on SLR securities | | 6 kb |
| Non-Banking Financial Companies, Miscellaneous Non-Banking Companies and Residuary Non-Banking Companies - Interest rate on NRI deposits | | 27 kb |
| Entry of NBFCs into Insurance Business | | 7 kb |