Foreign Exchange Management
( Issue of security in India by a branch, office or agency of a person
resident outside India) Regulations, 2000
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Notification No. FEMA 2
/2000-RB dated 3rd May 2000
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RESERVE BANK OF INDIA
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(EXCHANGE CONTROL DEPARTMENT)
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CENTRAL OFFICE
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MUMBAI 400 001
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In exercise of the powers conferred by
clause (c) of sub-section (3) of Section 6 and sub- section (2) of Section
47 of the Foreign Exchange Management Act, 1999 (42 of 1999), the Reserve
Bank makes the following regulations, namely:
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1.
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Short title and commencement :-
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i)
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These Regulations may be called the Foreign
Exchange Management (Issue of Security in India by a branch, office
or agency of a person resident outside India) Regulations, 2000.
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ii)
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They shall come into force on 1st day of
June 2000.
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2.
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Definitions :-
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In these Regulations, unless the context
requires otherwise, -
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i)
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'Act' means the Foreign Exchange Management
Act,1999 (42 of 1999);
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ii)
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The words and expressions used but not
defined in these Regulations shall have the same meanings respectively
assigned to them in the Act.
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3.
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Prohibition on transfer or issue of security
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Save as otherwise provided in the Act or
rules or regulations made or issued thereunder, or with the general
or special permission of the Reserve Bank, no branch, office or agency
in India of a person resident outside India shall transfer or issue
any security or foreign security in India.
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4.
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Transfer or Issue of Security with the
permission of Reserve Bank :-
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The Reserve Bank, on application made to
it and being satisfied that it is necessary to do so, may, subject to
such terms and conditions as are considered necessary, permit a branch,
office or agency in India of a person resident outside India to transfer
or issue any security or foreign security in India.
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(P.R. GOPALA RAO)
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Executive Director
Published in the Official Gazette of Government
of India - Extraordinary - Part-II, Section 3,
Sub-Section (i) dated 05.05.2000 - G.S.R.No.385(E)
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