RESERVE BANK OF INDIA
FOREIGN EXCHANGE DEPARTMENT
CENTRAL OFFICE
MUMBAI-400 001

Dated August 08, 2013

CORRIGENDUM

In the Notification No. FEMA. 30/2000-RB dated November 17,  2000 of the Reserve Bank of India, Foreign Exchange Department, Central Office, Mumbai, published in the Gazette of India, Extraordinary, Part II, Section 3, Sub-section (i) vide G.S.R. 89 (E) dated February 12,  2001, in Regulation 1, for Sub-regulation (ii), for the words, "The shall come into force with immediate effect", the words, "They shall deemed to have come into force from October 10,  2000." shall be substituted and read

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

It is clarified that no person will be adversely effected as a result of retrospective effect given to this provision."

(C.D. Srinivasan)
Chief General Manager