RESERVE BANK OF INDIA
(FOREIGN EXCHANGE DEPARTMENT)
CENTRAL OFFICE
MUMBAI 400 001
Notification No.FEMA.124/2004-RB
dated October 16, 2004
In exercise of the powers conferred by clause
(j) of Sub-section (3) of Section 6 and sub-section (2) of Section 47 of the
Foreign Exchange Management Act, 1999 (42 of 1999) the Reserve Bank of India
makes the following amendments to the Foreign Exchange Management (Guarantees)
Regulations, 2000, namely :
1. Short title and commencement
(i) These regulations may be called the Foreign
Exchange Management (Guarantees) (Amendment) Regulations, 2004.
(ii) They shall come into force from
October 16, 2004.@
2. Amendment of the Regulations
In the Foreign Exchange Management (Guarantees)
Regulations, 2000, in sub-regulation (3) to Regulation 4 after item (ii) the
following item shall be inserted, namely :
'(iii) in favour of foreign airlines/International
Air Transport Association (IATA), on behalf of IATA approved travel agents'.
Shyamala Gopinath
Deputy Governor
Foot Note @ : (i) This has
been mentioned as the date on which the decision/s covered by the
Regulation/s became effective on the issue of A.P. (DIR Series) Circular
No.17 dated October 16, 2004.
(ii) The Principal Regulations
were published in the Official Gazette vide G.S.R.No.391(E) dated
May 5, 2000 in Part II, Section 3, Sub-Section (i) and subsequently
amended vide G.S.R.No.575(E) dated August 19, 2002.
Published in the Official Gazette of Government
of India - Extraordinary - Part-II, Section 3,
Sub-Section (i) dated 16.11.2004 - G.S.R.No.745(E)
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