Allahabad HC Explains: Does Conversion Automatically Strip a Person of Scheduled Tribe Status?  ||  Delhi HC Rejects Vimal Elaichi Plea against FDA Notice to Shah Rukh Khan, Ajay Devgn, Tiger Shroff  ||  Calcutta HC Upholds Jail Term for Owner Over Unauthorised Construction under Roof-Repair Permit  ||  P&H HC: 'Judges Must Have Spine to Do Justice'; 76-Year-Old PMLA Accused Gets Bail on Ill-Health  ||  Punjab & Haryana HC: Bail Granted to Two More UGC NET Paper Leak Accused, Including Kingpin  ||  Kerala HC: Police Cover for Big TV Journalist Threatened over Muslim Scholar's Remarks  ||  SC: Electricity Dues over 2 Years Recoverable only if Shown Continuously as Outstanding  ||  Allahabad HC Criticises UP Govt for Using Goondas Act as a ‘Tool of Oppression’  ||  Gujarat HC: Complaint Made in Good Faith does not Amount to Defamation  ||  Allahabad HC: Bar Association Membership Disputes Are Private, Outside Writ Jurisdiction    

Applicability of Concentration of Credit/ Investment Norms- (Reserve Bank of India) (07 Apr 2016)

MANU/RMIC/0056/2016

Banking

The Reserve Bank of India exempted systemically important Non-Banking Financial Companies from the concentration of credit, investment norms. The exemption is limited to NBFCs that neither access public funds nor issue guarantees, directly or indirectly.

Relevant : Systemically Important NBFC Prudential Norms Directions, 2015 MANU/RMIC/0215/2015

Tags : SYSTEMICALLY IMPORTANT   NBFC   INVESTMENT  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved