Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Revised - Computation, Dissemination of RBI Reference Rate- (Reserve Bank of India) (21 Apr 2016)

MANU/RPRL/0119/2016

Commercial

The Reserve Bank of India notified revisions to the methodology adopted for computing the daily Reference Rate for spot US Dollar against Indian Rupee. At present the Bank determines the rate through a polling process involving rates obtained from select banks.

Under the revised system, the rate will be computed on the basis of the Volume Weighted Average of the actual market transactions that take place during a randomly selected 15 minute window between 11.30 am and 12.30 pm every weekday. Transaction data from electronic trading platforms will then be utilised for calculating the Reference Rate. Rates for Euro, Pound Sterling and Japanese Yen will continue to be computed by cross-referencing their valuation with the USD-INR.

The new system will come into effect on 2 May 2016.

Tags : REFERENCE RATE   USD   WEIGHTED AVERAGE   LIBOR  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved