In the Notification No.FEMA.100/2003-RB dated October 3, 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.835(E) dated October 23, 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.406(E) dated May 8, 2000 in Part II, Section 3, Sub-Section (i) and subsequently amended vide G.S.R.No.158(E) dated March 2, 2001, G.S.R.No.175(E) dated March 13, 2001, G.S.R.No.182(E) dated March 14, 2001, G.S.R.No.4(E) dated January 1, 2002, G.S.R.No.574(E) dated August 19, 2002, G.S.R.No.223(E) dated March 18, 2003, G.S.R.No.225(E) dated March 18, 2003 and G.S.R.No.558(E) dated July 22, 2003.

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

(Shyamala Gopinath)
Deputy Governor
20.10.2004

G.S.R.No.715(E)/29.10.2004