A.P. (DIR Series) Circular No.12

August 20, 2003

To
All Authorised Dealers in Foreign Exchange

Madam/Sirs,

Attention of authorised dealers is invited to A.P.(DIR Series) Circular No.12 dated August 28, 2002, in terms of which the facility for realisation and repatriation of full value of goods/software exported to the countries included in the list annexed to the above circular was extended for a period of one year from September 1, 2002. On a review, it has been decided to extend the above facility for a further period of one year with effect from September 1, 2003 to August 31, 2004, subject to review, for export of goods/software to the countries included in the list annexed.

2. Authorised Dealers may bring the contents of this circular to the notice of their constituents concerned.

3. The directions contained in this circular have been issued under Section 10(4) and Section11(1) of the Foreign Exchange Management Act, 1999 (42 of 1999).

Yours faithfully,

[A.P.(DIR Series) Circular No.12
dated August 20, 2003]

1. Antigua and Barbuda
2. Argentina
3. Bahama
4. Barbados
5. Belige
6. Bermuda
7. Bolivia
8. Brazil
9. Chile
10. Colombia
11. Costa Rica
12. Cuba
13. Cyprus
14. Dominica
15. Dominican Republic
16. El Salvador
17. Faeroe Islands
18. Falkland Islands
19. French Guiana
20. Gibraltar
21. Greenland
22. Grenada
23. Guadeloupe(French West Indies)
24. Guatemala
25. Guyana
26. Haiti
27. Honduras
28. Jamaica
29. Malta
30. Martinique
31. Mexico
32. Montserrat
33. Netherlands Antilles
34. Nicaragua
35. Panama excluding Canal Zone Rep
36. Paraguay
37. Peru
38. St.Lucia
39. St.Pierre & Miqueion
40. St.Vincent
41. Suriname
42. Trinidad & Tobago
43. Uruguay