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.70/2002-RB
dated 26th August 2002 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.222(E) dated 18.03.2003, the following shall be
substituted.
(i) in the title of the Regulations, for the figure '2002'
the figure '2003' shall be substituted,
(ii) for the words 'Third Amendment' appearing in the title
and short title, the words 'Amendment' shall be substituted.
(iii) at the end of the notification, the following footnote
shall be added, namely,
Foot-Note :
The Principal Regulations were published in the official gazette
vide G.S.R.No.411(E) dated May 8, 2000 in Part II, Section 3, Sub-section (i)
and subsequently amended vide G.S.R.No.756(E) dated September 28, 2000, G.S.R.No.264(E)
dated April 9, 2002 and G.S.R.No.579(E) dated August 19, 2002.'
(Shyamala Gopinath)
Executive Director
31.08.2004
G.S.R. No.554(E)/31.08.2004
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