RBI/2007-2008/18 Master
Circular No.02/2007-08 July
2, 2007 To, All
Category - I Authorised Dealer banks Madam
/ Sir, Master
Circular on Foreign Investment in India Foreign
investment in India is governed by sub-section (3) of section 6 of the Foreign
Exchange Management Act, 1999 read with Notification
No. FEMA 20/2000-RB dated May 3, 2000, as amended from time to time. The regulatory
framework and instructions issued by the Reserve Bank of India have been compiled
in this Master Circular. In addition to the above, this Master Circular also covers
the following areas.
(i)
Acquisition of immovable property which is regulated in terms of Section 6(3)
(i) of Foreign Exchange Management Act, 1999 read with Notification
No. FEMA 21/ 2000-RB dated May 3, 2000;
(ii)
Establishment or Branch/Liaison Office in India, which is regulated in terms
of Section 6(6) of Foreign Exchange Management Act, 1999 read with Notification
No. FEMA 22/ 2000-RB dated May 3, 2000;
(iii)
Investment in capital of partnership firms or proprietary concern which is
regulated in terms of Section 2(h) of Section 47 of Foreign Exchange Management
Act, 1999, read with Notification
No. FEMA 24/2000-RB dated May 3, 2000.
2.
This Master Circular
consolidates the existing instructions issued by the Reserve Bank of India through
AP (DIR Series) Circulars and Notifications under FEMA, in respect of the above
areas. The list of underlying circulars/notifications is furnished in Appendix.
3.
This Master Circular is being issued with a sunset clause of one year. This circular
will stand withdrawn on July 1, 2008 and be replaced by an updated Master Circular
on the subject on that date. Yours
faithfully, (Salim
Gangadharan) Chief
General Manager |