Supreme Court: Anti-Suit Injunction Cannot Rest on Speculation of Unenforceable Foreign Decree  ||  SC: High Court’s Location doesn't Become Arbitration Seat Merely by Appointing Arbitrator  ||  SC Disapproves PIL Challenging Inter-Se Evaluation of Tender Bids  ||  Delhi HC: Bail Grant or Cancellation Cannot Depend on Monetary Settlement With Complainant  ||  Kerala HC Directs Bar Council to Publish List of Advocates Practising Without AIBE Clearance, CoP  ||  Rajasthan HC: Candidate Cannot Blame E-Mitra for Failing to Correct Caste Category Within Deadline  ||  Patna HC: Mere FIR Registration cannot Justify Cancellation of PDS Licence  ||  Calcutta HC: NEET Medical Board Cannot Reassess Disability Percentage of PwBD Candidates  ||  Madras HC: MLAs Cannot Challenge Assembly Vote Later if They Raised No Objection During Voting  ||  Karnataka HC Upholds DRDO Land Acquisition, Citing Primacy of National Security    

Loans and Advances-Regulatory Restrictions-NBFCs- (Reserve Bank of India) (19 Apr 2022)

MANU/RMIC/0073/2022

Banking

1. In terms of para 3.2.2 (c) and para 3.2.3 (b) & (c) of the circular on Scale Based Regulation (SBR): A Revised Regulatory Framework for NBFCs issued on October 22, 2021, certain regulatory restrictions on lending were introduced in respect of NBFCs placed in different layers. Detailed guidelines have been issued in this respect.

2. These guidelines shall be effective from October 01, 2022.

Tags : GUIDELINES   NBFC  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved