Foreign Exchange Management (Remittance of Assets) (Amendment) Regulations, 2007 - আরবিআই - Reserve Bank of India
Foreign Exchange Management (Remittance of Assets) (Amendment) Regulations, 2007
Notification No.FEMA. 152 /2007- RB May 15, 2007 Foreign Exchange Management (Remittance of Assets) (Amendment) Regulations, 2007 In exercise of the powers conferred by Section 47 of the Foreign Exchange Management Act, 1999 (42 of 1999), the Reserve Bank of India hereby makes the following amendments in the Foreign Exchange Management ( Remittance of Assets) Regulations, 2000 (Notification No.FEMA.13/2000-RB dated 3rd May 2000), namely :- 1. Short Title and Commencement :(i). These Regulations may be called the Foreign Exchange Management (Remittance of Assets) (Amendment) Regulations, 2007. (ii). They shall come into force with effect from November 16, 2006.@ Amendment to the Regulations 2. In the Foreign Exchange Management (Remittance of Assets) Regulations, 2000 A. In Regulation 4, "an undertaking by the remitter and certificate from a Chartered Accountant in the format prescribed by the Central Board of Direct Taxes, Ministry of Finance, Government of India in their Circular No. 10/2002 dated October 9, 2002." b) in sub-regulation (3), "an undertaking by the remitter and certificate from a Chartered Accountant in the format prescribed by the Central Board of Direct Taxes, Ministry of Finance, Government of India in their Circular No. 10/2002 dated October 9, 2002." B. In Regulation 6, in sub-regulation 1, a) in clause (i), for the word 'calendar', the word 'financial' shall be substituted. (Salim Gangadharan) @Certified that no person shall be adversely affected by the retrospective effect given to such Regulations. Foot Note:
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