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CCIL now approved counterparty for electronic IRS transactions- (Reserve Bank of India) (05 May 2016)

MANU/RMIC/0073/2016

Banking

The Reserve Bank of India notified the Clearing Corporation of India Ltd. as an approved counterparty for interest rate swap transactions undertaken on electronic trading platforms. The guidelines are effective from 1 June 2016.

Thus far, only scheduled banks have been able to conduct transactions on electronic platforms for interest rate swaps, with the other party being either the RBI or an agency within its purview.

Tags : INTEREST RATE SWAP   CCIL   APPROVED COUNTERPARTY  

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