RESERVE
BANK OF INDIA
(EXCHANGE
CONTROL DEPARTMENT)
CENTRAL
OFFICE
MUMBAI 400
001
Notification
No.FEMA.86/2003-RB
Dated
the March 1, 2003
Foreign
Exchange Management (Transfer or Issue of any
Foreign
Security) (Amendment) Regulations, 2003
In exercise of the powers conferred by clause (a) of sub-section (3) of Section
6 and sub-section (2) of Section 47 of the Foreign Exchange Management Act, 1999
(42 of 1999), and in partial modification of its Notification No.FEMA.19/RB-2000,
dated May 3, 2000, the Reserve Bank of India makes the following amends to the
Foreign Exchange Management (Transfer or Issue of any Foreign Security) Regulations,
2000, as amended from time to time namely :
Short
Title and Commencement
1.
(i) These Regulations may be called the Foreign Exchange Management (Transfer
or Issue of any Foreign Security) (Amendment) Regulations, 2003.
(ii) They shall come into force from the date of their publication in the Official
Gazette.
Amendment
of the Regulations
In
the Foreign Exchange Management (Transfer or Issue of any Foreign Security) Regulations,
2000, in Regulation 6 -
a)
in sub-regulation (2),
i. in clause
(i), in the second proviso, for the words and figure 'US $ 50 million', the words
and figure 'US $ 100 million', shall be substituted;
ii. for
clause (iii), the following clause shall be substituted, namely : -
'(iii)
The direct investment is made in the overseas JV or WOS engaged in a bonafide
business activity;'
b) in sub-regulation (3),
i. in
clause (ii), for the words and figure 'not exceeding 50%,' the words and figure
'up to 100%', shall be substituted;
ii. the
proviso shall be omitted.
(
K.J. Udeshi )
Executive
Director
Published in the Official Gazette of Government
of India - Extraordinary - Part-II, Section 3,
Sub-Section (i) dated 04.08.2003 - G.S.R.No.629(E)
|