In the Notification No.FEMA.47/2001-RB
dated 5th December 2001 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.5(E) dated 5th December 2001.
(i) In Regulation I, in clause (ii), for the words 'They shall
come into force with immediate effect', the words 'They shall come into force
from the date of publication in the gazette', shall be substituted and read.
(ii) At the end of the Notification, the following shall be
added :
Foot-note :
The Principal Regulations were published in the official gazette vide G.S.R.No.393(E)
dated 03.05.2000 in Part II, Section 3, Sub-section (I) and subsequently last
amended vide G.S.R.No.2000(E) dated 27th February 2001.
That as rectified and modified as aforesaid, the Principal
Regulations shall remain in full force and effect.
(Shyamala Gopinath)
Executive Director
06.02.2004
G.S.R. No.120(E)/17.02.2004
RESERVE BANK OF INDIA
EXCHANGE CONTROL DEPARTMENT
CENTRAL OFFICE
MUMBAI
CO R R I G E N D U M
In the Notification No.FEMA.47/2001-RB
dated 5th December 2001 of 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.5(E) dated January 2, 2002,
(i) in the title of the Regulations, for the figure '2001' the figure '2002' shall
be substituted,
(ii) in the short title of the Regulations, for the figure '2001' the figure '2002'
shall be substituted.
(Shyamala Gopinath)
Executive Director
31.08.2004
G.S.R. No.552(E)/31.08.2004