On 4-12-2025, the Reserve Bank of India issued 6 Amendment Directions to repeal ‘Guidelines on Enhancing Credit Supply for Large Borrowers through Market Mechanism’.
The main objective is to recalibrate prudential requirements in the wake of strengthening of regulatory framework and supervisory oversight, and improvement in bank balance sheets.
Background:
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The Reserve Bank of India issued the draft ‘Guidelines on Enhancing Credit Supply for Large Borrowers through Market Mechanism (Repeal Circular), 2025 on 1-10-2025.
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The Repeal Circular was examined and these directions have been issued to repeal the extant instructions which subsequently consolidated in:
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Reserve Bank of India (Commercial Banks — Concentration Risk Management) Directions, 2025;
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Reserve Bank of India (Small Finance Banks — Concentration Risk Management) Directions, 2025.
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Hence, the Reserve Bank of India has issued the following 6 amendment directions to amend the extant instructions:
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Reserve Bank of India (Commercial Banks — Concentration Risk Management) Amendment Directions, 2025;
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Reserve Bank of India (Small Finance Banks — Concentration Risk Management) Amendment Directions, 2025;
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Reserve Bank of India (Commercial Banks — Income Recognition, Asset Classification and Provisioning) Amendment Directions, 2025;
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Reserve Bank of India (Small Finance Banks — Income Recognition, Asset Classification and Provisioning) Amendment Directions, 2025;
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Reserve Bank of India (Commercial Banks — Prudential Norms on Capital Adequacy) Amendment Directions, 2025;
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Reserve Bank of India (Small Finance Banks — Prudential Norms on Capital Adequacy) Amendment Directions, 2025.