Reserve Bank of India
Foreign Exchange Department
Central Office
Mumbai

Notification No. FEMA.20(R) (2)/2018-RB

June 01, 2018

Foreign Exchange Management (Transfer or Issue of Security by a Person Resident outside India) Regulations, 2018

In exercise of the powers conferred by clause (b) of sub-section (3) of section 6 read with section 47 of the Foreign Exchange Management Act, 1999, Reserve Bank of India hereby notifies that proviso (ii) to sub-regulation (1) of regulation 10 and proviso (ii) to sub-regulation (2) of regulation 10 of the Foreign Exchange Management (Transfer or Issue of Security by a person resident outside India) Regulations, 2017, shall come into force with effect from June 02, 2018.

(Shekhar Bhatnagar)
Chief General Manager-in-Charge

Foot Note:-
The Principal Regulations were published in the Official Gazette vide G.S.R. No. 1374(E) dated November 07, 2017 in Part II, Section 3, sub-Section (i) and subsequently amended as under

G.S.R. No.279(E) dated 26.03.2018
G.S.R. No.520(E) dated 01.06.2018