RESERVE BANK OF INDIA
EXCHANGE CONTROL DEPARTMENT
CENTRAL OFFICE
MUMBAI 400 001
Notification No.FEMA 92/2003-RB dated June 7,2003
Foreign
Exchange Management(Foreign Currency Account by a Person Resident in India) (Fourth
Amendment)Regulations, 2003
In exercise of powers conferred
by clause(b) of Section 9 and clause(e) of sub-section 2 of Section 47 of the
Foreign Exchange Management Act,1999(42 of 1999) and in partial modification of
its Notification No.FEMA 10/2000-RB dated May 3, 2000, Reserve Bank of India makes
the following amendments to Foreign Exchange Management (Foreign Currency Accounts
by a Person Resident in India) Regulations, 2000 namely: 1.
Short title and commencement :-
i. These Regulations may be called
the Foreign Exchange Management (Foreign Currency Accounts by a Person Resident
in India) (Fourth Amendment) Regulations, 2003. ii.
They shall come into force from the date of their publication in the Official
Gazette. 2.
Amendment of the Regulations In
the Foreign Exchange Management(Foreign Currency Accounts by a Person Resident
in India) Regulations, 2000, in the Schedule; in paragraph 1, in sub-paragraph
(1) in the table, in item 2, for the figure '70', the figure '100' shall be substituted.
(K.J.Udeshi)
Executive
Director
Published in the Official Gazette of Government
of India - Extraordinary - Part-II, Section 3,
Sub-Section (i) dated 07.01.2004 - G.S.R.No.11(E) |
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