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Foreign Exchange Management Act Corrigendum

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G.S.R.No.514(E)/29.07.2005

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.122/2004-RB dated August 30, 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.No.625(E) dated September 21, 2004, the "Foot Note" occurring at the end shall be numbered as "Foot Note No.1" and the following shall be inserted at the end of the said "Foot Note No.1", namely,

"Foot-note No.2: It is clarified that no person will be adversely affected as a result of retrospective effect being given to these regulations."

( Vinay Baijal)
Chief General Manager
22.07.2005

Published in the Official Gazette of Government
of India - Extraordinary - Part-II, Section 3,
Sub-Section (i) dated 29.07.2005 - G.S.R.No.514(E)

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