RESERVE
BANK OF INDIA FOREIGN EXCHANGE DEPARTMENT CENTRAL
OFFICE MUMBAI. C
O R R I G E N D U M In the Notification No.FEMA.113/2004-RB
dated March 6, 2004 of Reserve Bank of India, Foreign Exchange Department,
Central Office published in the Gazette of India Extraordinary, Part II, Section
3, Sub-section (i) vide G.S.R.209(E) dated March 23, 2004, 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, G.S.R.No.756(E) dated
November 8, 2002, G.S.R.No.224(E) dated March 18, 2003, G.S.R.No.398(E) dated
May 14, 2003, G.S.R.No.452(E) dated June 3, 2003, G.S.R.No.453(E) dated
June 4, 2003, G.S.R.No.11(E) dated January 7, 2004 and G.S.R.13(E) dated January
7, 2004. That as rectified and modified as aforesaid, the Principal Regulations
shall remain in full force and effect. (F.R. Joseph)
Chief General Manager 17.03.2005
Published in the Official Gazette of Government
of India - Extraordinary - Part-II, Section 3, Sub-Section
(i) dated 01.04.2005 - G.S.R.No.205(E) | |