RESERVE BANK OF INDIA
FOREIGN EXCHANGE DEPARTMENT
CENTRAL OFFICE
MUMBAI.

C O R R I G E N D U M

In the Foreign Exchange Management (Borrowing or Lending in Foreign Exchange) (Amendment) Regulations, 2005 (Notification No.FEMA.127/2005-RB dated January 5, 2005) issued by the Reserve Bank of India, Foreign Exchange Department, Central Office and published in the Gazette of India Extraordinary, Part II, Section 3, Sub-section (i) vide G.S.R.No.60(E) dated February 9, 2005, for item No.1 in "Foot Note" the following foot note shall be substituted, namely,

"1: It is clarified that no person will be adversely affected as a result of retrospective effect being given to these regulations."

(Vinay Baijal)
Chief General Manager
18.01.2006