RESERVE BANK OF INDIA
FOREIGN EXCHANGE DEPARTMENT
CENTRAL OFFICE
MUMBAI

In the Notification No. FEMA.89/2003-RB dated April 29, 2003 of the Reserve Bank of India, Exchange Control Department, Central Office, published in the Gazette of India Extraordinary, Part II, Section 3, sub-Section (i) vide G.S.R. 452(E) dated June 3, 2003, the following shall be added at the end.

Foot-note :
The Principal Regulations were published in the official gazette vide G.S.R. No. 393(E) dated May 5, 2000 in Part II, Section 3, Sub-section (i) and subsequently amended vide G.S.R. No. 675(E) dated August 25, 2000, G.S.R. No. 89(E) dated February 12, 2001, G.S.R. No. 103(E) dated February 19, 2001, G.S.R. No. 200(E) dated March 21, 2001, G.S.R. No. 5(E) dated January 2, 2002, G.S.R. No. 261(E) dated April 9, 2002, G.S.R. No. 465(E) dated July 2, 2002, G.S.R. No. 474(E) dated July 8, 2002, G.S.R. No. 755(E) dated November 8, 2002 and G.S.R. No. 756(E) dated November 8, 2002, G.S.R. No. 756(E), G.S.R. No. 224(E) dated March 18, 2003 and G.S.R. No. 398(E) dated May 14, 2003.'

That as rectified and modified as aforesaid, the Principal Regulations shall remain in full force and effect.