RESERVE BANK OF INDIA
FOREIGN EXCHANGE DEPARTMENT
CENTRAL OFFICE
MUMBAI-400 001

Notification No.FEMA.293/2013-RB

Dated : November 12, 2013

Foreign Exchange Management (Establishment in India of Branch or Office
or Other Place of Business) (Amendment) Regulations, 2013

In exercise of the powers conferred by sub section (6) of Section 6 of the Foreign Exchange Management Act, 1999 (42 of 1999), the Reserve Bank makes the following amendments to the Foreign Exchange Management (Establishment in India of Branch or Office or Other Place of Business) Regulations 2000, Notification No. FEMA 22/2000-RB dated 3rd May, 2000, namely:

1. Short Title and Commencement:-

(i) These Regulations may be called the Foreign Exchange Management (Establishment in India of Branch or Office or other Place of Business) (Amendment) Regulations, 2013.

(ii) They shall be deemed to have come into force from the date of their publication in the Official Gazette

2. Amendment to the Regulations:-

In the Foreign Exchange Management (Establishment in India of Branch or Office or Other Place of Business) Regulations, 2000 (Notification No.FEMA.22/2000-RB dated May 3, 2000), hereinafter referred to as the 'Principal Regulations', in Regulation 4, for the words, “ Iran or China”, the words “ Iran, China, Hong Kong or Macau” shall be substituted.

(Rudra Narayan Kar)
Chief General Manager-in-Charge

Foot Note:-

The Principal Regulations were published in the Official Gazette vide G.S.R. No.408 (E) dated May 8, 2000 in Part II, Section 3, sub-Section (i) and subsequently amended as under:-

G.S.R.No.698(E) dated 01.09.2003
G.S.R.No.847(E) dated 29.10.2003
G.S.R.No.336(E) dated 27.05.2005
G.S.R.No.200(E) dated 09.03.2012