RESERVE BANK OF INDIA
FOREIGN EXCHANGE DEPARTMENT
CENTRAL OFFICE
MUMBAI.

C O R R I G E N D U M

In the Notification No.FEMA.113/2004-RB dated March 6, 2004 of Reserve Bank of India, Foreign Exchange Department, Central Office published in the Gazette of India Extraordinary, Part II, Section 3, Sub-section (i) vide G.S.R.209(E) dated March 23, 2004, 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.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, G.S.R.No.756(E) dated November 8, 2002, 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, G.S.R.No.453(E) dated June 4, 2003, G.S.R.No.11(E) dated January 7, 2004 and G.S.R.13(E) dated January 7, 2004.

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

(F.R. Joseph)
Chief General Manager
17.03.2005