Click here to Visit the RBI’s new website

BBBPLogo

Notifications

(149 kb)
Definition of "Currency"

RESERVE BANK OF INDIA
(FOREIGN EXCHANGE DEPARTMENT)
CENTRAL OFFICE
MUMBAI 400001

Notification No. FEMA 15 (R)/2015 - RB

December 29, 2015

Definition of "Currency"

In pursuance of clause (h) of Section 2 of the Foreign Exchange Management Act, 1999 (42 of 1999), and in supersession of Notification No. FEMA 15/2000-RB dated May 3, 2000, as amended from time to time, the Reserve Bank notifies debit cards, ATM cards or any other instrument by whatever name called that can be used to create a financial liability, as ‘currency’.

They shall come into force from the date of their publication in the Official Gazette.

(B P Kanungo)
Principal Chief General Manager

Published in the Official Gazette of Government of India – Extraordinary –
Part-II, Section 3, Sub-Section (i) dated 29.12.2015- G.S.R.No.1008(E)

2024
2023
2022
2021
2020
2019
2018
2017
2016
2015
Archives
Top