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Foreign Exchange Management Act Corrigendum

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G.S.R.No.625 (E)/12.09.2013

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

Dated September 10, 2013

CORRIGENDUM

In the Notification No. FEMA.237/2012-RB dated September 25, 2012 of the Reserve Bank of India, Foreign Exchange Department, Central Office, published in the Gazette of Government of India, Extraordinary- Part II, Section 3, Sub-Section (i) vide G.S.R No. 894 (E) of 2012 dated 17.12.2012,

(i) For the words, “After Regulation (3) of the said Notification, the following Regulation shall be inserted, namely:- ”, the words “After paragraph(3) of the said Notification, the following paragraph shall be inserted, namely:- ” shall be substituted.

(ii) In the Explanation, for the words, “For the purpose of this regulation”, the words, “For the purpose of this Notification” shall be substituted.

(C.D. Srinivasan)
Chief General Manager

Published in the Official Gazette of Government
of India – Extraordinary – Part-II, Section 3,
Sub-Section (i) dated 12.09.2013- G.S.R.No.625 (E)


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