Notification No. FEMA 127 /2005- Dated January 5, 2005
Foreign Exchange Management (Borrowing or Lending in Foreign
Exchange) (Amendment) Regulations, 2005.
In exercise of the powers conferred by clause (d) of sub-section
3 of Section 6 of the Foreign Exchange Management Act, 1999 (Act 42 of 1999),
and in partial modification of its Notification No. FEMA 3/2000-RB dated May
3, 2000, the Reserve Bank of India makes the following amendments in the Foreign
Exchange Management (Borrowing or Lending in Foreign Exchange) Regulations,
2000, as amended from time to time, namely: -
Short title and Commencement:
i. These Regulations may be called the Foreign Exchange Management
(Borrowing or Lending in Foreign Exchange) (Amendment) Regulations, 2005.
ii. They shall be deemed to have come into force from March 24, 2004.*
Amendment of the Regulations
2.. In the Foreign Exchange Management (Borrowing or Lending
in Foreign Exchange ) Regulations, 2000
"In Regulation 4 , sub regulation 2, clause (ii) shall
be deleted and the subsequent clauses shall be renumbered as (ii) and (iii)
respectively."
F. R. Joseph
Chief General Manager
Foot Note
*1. This date has been mentioned since the directions
were issued to authorised dealers vide A.P. (DIR Series) Circular No.81 dated
March 24, 2004. This circular was issued to rationalise and monitor the total
overseas borrowings including External Commercial Borrowings of banks that are
authorised to deal in foreign exchange.
2. The Principal Regulations were published in the Official
Gazette vide G.S.R.386(E) dated May 5, 2000 in Part (II), Section 3, sub-section
(i) and subsequently amended vide G.S.R. No.674(E) dated August 5, 2000, G.S.R.No.476(E)
dated July 8, 2002, G.S.R.No.854(E) dated December 31, 2002, G.S.R.No.531(E)
dated July 9, 2003, G.S.R.No.533(E) dated July 9, 2003, G.S.R.No.208(E) dated
March 23, 2004 and G.S.R.No.825(E) dated December 22, 2004.