On 10-12-2025, the Securities and Exchange Board of India issued a notification on Relaxation on geo- tagging requirement in India for Non- Resident Indians (‘NRIs’) while undertaking re-KYC.
All you need to know:
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The requirement of physical location being in India will be relaxed for NRI clients to undertake due diligence through digital mode.
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The App will now have the features of random action initiation for client response to establish that the interactions are not pre-recorded along with time stamping and geo-location tagging.
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The requirement of physical location of client being in India during digital on boarding will also be relaxed for undertaking re-KYC for existing clients.
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The App will also ensure that the GPS location captured by the intermediary matched with the latitude and longitude of country given in Proof of Address given by the client.
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The app will prevent connections from spoofed IP address.