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Foreign Exchange Management Act Corrigendum

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G.S.R.No.741(E)/19.11.2013

RESERVE BANK OF INDIA
FOREIGN EXCHANGE DEPARTMENT
CENTRAL OFFICE
MUMBAI-400 001

Dated : October 24, 2013

CORRIGENDUM

In the Notification No. FEMA. 287/2013-RB dated September 17, 2013 of the Reserve Bank of India, Foreign Exchange Department, Central Office, Mumbai, published in the Gazette of India, Extraordinary, Part II, Section 3, Sub-section (i) vide G.S.R. 645(E) dated September 20, 2013, for the words, "In exercise of the powers conferred by clause (d) of sub-section (3) of Section 6", the words, "In exercise of the powers conferred by clause (e) of sub-section (3) of Section 6" shall be substituted and read.

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

(Rudra Narayan Kar)
Chief General Manager-in-Charge

Published in the Official Gazette of Government
of India – Extraordinary – Part-II, Section 3,
Sub-Section (i) dated 19.11.2013- G.S.R.No.741(E)


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