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

Notification No. FEMA 23(R)/(1)/2017-RB

June 23, 2017

Foreign Exchange Management (Export of Goods and Services)
(Amendment) Regulations, 2017

In exercise of the powers conferred by sub-section (3) of Section 7 and sub-section (2) of Section 47 of the Foreign Exchange Management Act, 1999 (42 of 1999), the Reserve Bank of India makes the following amendments in the Foreign Exchange Management (Export of Goods & Services) Regulations, 2015 [Notification No. FEMA 23(R)/2015-RB dated January 12, 2016], namely:

1. Short title and commencement:-

1. These Regulations may be called the Foreign Exchange Management (Export of Goods & services) (Amendment) Regulations, 2017.

2. They shall come into force from the date of publication in the official Gazette.

2. Amendment of the Regulation 6:

In sub-regulation (C), after the words, “viz. EDF and SOFTEX”, the words “and Exchange Control copies of the shipping bills” shall be deleted.

(Jyoti Kumar Pandey)
Chief General Manager

Foot Note:-

The Principal Regulations were published in the Official Gazette vide G.S.R.No.19 (E) dated January 12, 2016 in Part II, Section 3, sub-Section (i).