In the Notification No.FEMA.63/2002-RB dated June 21, 2002 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.465(E) dated July 2, 2002.

The following shall be added at the end :

Foot-note :

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.2000(E) dated March 21, 2001, G.S.R.No.5(E) dated January 2, 2002 and G.S.R.No.261(E) dated April 9, 2002.'

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