In the Notification No. FEMA.90/2003-RB dated May 23, 2003 of the Reserve Bank of India, Exchange Control Department, Central Office, published in the Gazette of India Extraordinary, Part II, Section 3, sub-Section (i) vide G.S.R. 453(E) dated June 4, 2003, the following shall be added at the end.

The Principal Regulations were published in the official gazette vide G.S.R. No. 393(E) dated May 5, 2000 in Part II, Section 3, Sub-section (i) and subsequently amended vide G.S.R. No. 675(E) dated August 25, 2000, G.S.R. No. 89(E) dated February 12, 2001, G.S.R. No. 103(E) dated February 19, 2001, G.S.R. No. 200(E) dated March 21, 2001, G.S.R. No. 5(E) dated January 2, 2002, G.S.R. No. 261(E) dated April 9, 2002, G.S.R. No. 465(E) dated July 2, 2002, G.S.R. No. 474(E) dated July 8, 2002, G.S.R. No. 755(E) dated November 8, 2002 and G.S.R. No. 756(E), G.S.R. No. 224(E) dated March 18, 2003, G.S.R. No. 398(E) dated May 14, 2003 and G.S.R. No. 452(E) dated June 3, 2003.'

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