In the Notification No.FEMA.92/2003-RB dated June 7, 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.11(E) dated January 7, 2004, the following shall be substituted.

(i) In the title and the short title of the Regulation for the figure '2003' the figure '2004' the following shall be substituted.
(ii) For the words 'Fourth Amendment' appearing in the title and short title the words '(Amendment)' shall be substituted.
(iii) In Clause 2 (titled 'Amendment of the Regulations'), for the words and figures 'in item 2' the words and figure 'in item 3' shall be substituted.
(iv) At the end of the Notification, the following foot note shall be added :

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, G.S.R.No.474(E) dated July 8, 2002, G.S.R.No.755(E) dated November 8, 2002, 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, G.S.R.No.452(E) dated June 3, 2003 and G.S.R.No.453(E) dated June 4, 2003.

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