Foreign Exchange Management Act, 1999 - Amendments - A.P.(DIR Series) Circular No. 19

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Foreign Exchange Management Act, 1999 - Amendments - A.P.(DIR Series) Circular No. 19

RBI/2004-05/230
A.P.(DIR Series) Circular No. 19

October 20, 2004

To
All Banks Authorised to Deal in Foreign Exchange

Madam/ Sirs,

Foreign Exchange Management Act, 1999 - Amendments

Attention of Authorised Dealer Banks is invited to the A.P.(DIR Series) circular No.11 dated September 13, 2004, wherein it was mentioned that necessary amendment/s to the Foreign Exchange Management Regulations, 2000 were being issued separately. The relevant amendment Notification issued by Reserve Bank and notified by the Government in the Official Gazette, as indicated below is enclosed.

Sr. No.	Details of the Circular		FEMA Notification
Sr. No.	No. and date	Subject	No./date/subject	G.S.R. No.
1.	A.P. (DIR Series) Circular 11/13.9.2004	Foreign Investments in India	FEMA.No.122/2004-RB dated 30.8.2004 Foreign Exchange Management (Transfer or Issue of Security by a Person Resident Outside India) (Fourth Amendment) Regulations, 2004	625(E) 21.9.2004

2. A reference is also invited to Annex I, item 11 of Master Circular No.2/2004-05 on Risk Management and Inter-Bank Dealings, dated July 1, 2004, indicating Notification No.FEMA.105/2000-RB dated October 21, 2003, a copy of which is enclosed.

3. Authorised Dealer Banks may bring the contents of this circular to the notice of their constituents and customers concerned.

4. The direction contained in this circular has been issued under sections 10(4) and 11(1) of the Foreign Exchange Management Act, 1999 (42 of 1999) and is without prejudice to permissions / approvals, if any, required under any other law.

Yours faithfully,

Grace Koshie

Chief General Manager

The Gazette of India
EXTRAORDINARY
PART II - Section 3 - Sub-section (i)
PUBLISHED BY AUTHORITY

================================================================
No.551 NEW DELHI, TUESDAY, NOVEMBER 11, 2003
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MINISTRY OF FINANCE
(Department of Economic Affairs)
(RESERVE BANK OF INDIA)
(Exchange Control Department)
(Central Office)
NOTIFICATION
Mumbai, the 21^st October 2003
No.FEMA.105/2003-RB

Foreign Exchange Management (Foreign exchange derivative contracts) (Fourth Amendment) Regulations, 2003

G.S.R.881(E)--In exercise of the powers conferred by clause (h) of sub-section (2) of Section 47 of the Foreign Exchange Management Act, 1999 (Act 42 of 1999) and in partial modification of its Notification No.FEMA.25/RB-2000 dated May 3, 2000, the Reserve Bank of India makes the following amendment in the Foreign Exchange Management (Foreign exchange derivative contracts) Regulations, 2000, as amended from time to time, namely :

1. Short title and commencement

(i) These Regulations may be called the Foreign Exchange Management (Foreign exchange derivative contracts) (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 exchange derivative contracts) Regulations, 2000, in Schedule III, in paragraph 1, after the words 'engaged in export-import trade' the words, 'or as permitted by the Reserve Bank', shall be added.

[No.1/23/EC/2000-Vol.III]

USHA THORAT, Executive Director

The Gazette of India
EXTRAORDINARY
PART II - Section 3 - Sub-section (i)
PUBLISHED BY AUTHORITY

================================================================
No.412 NEW DELHI, TUESDAY, SEPTEMBER 21, 2004
================================================================

MINISTRY OF FINANCE
(Department of Economic Affairs)
(RESERVE BANK OF INDIA)
(Foreign Exchange Department)
(Central Office)
NOTIFICATION
Mumbai, the 30^th August 2004
No.FEMA.122/2004-RB

Foreign Exchange Management (Transfer or Issue of Security by a Person Resident Outside India) (Fourth Amendment) Regulations, 2004

G.S.R.625(E).-- In exercise of the powers conferred by clause (b) of sub-section (3) of Section 6 and Section 47 of the Foreign Exchange Management Act, 1999 (42 of 1999), and in partial modification of its Notification No.FEMA.20/2000-RB dated 3^rd May 2000, the Reserve Bank of India makes the following amendments in the Foreign Exchange Management (Transfer or Issue of Security by a Person Resident Outside India) Regulations, 2000, as amended from time to time, namely :-

Short Title and Commencement

1. (i) These Regulations may be called the Foreign Exchange Management (Transfer or Issue of Security by a Person Resident Outside India) (Fourth Amendment) Regulations, 2004.

(2) They shall come into force on the 30^th day of August, 2004.

Amendment of the Regulations

2. In the Foreign Exchange Management (Transfer or Issue of Security by a Person Resident Outside India) Regulations, 2000,

A. Regulation 2(vii a) shall be substituted as under : 'NRI shall have the same meaning assigned to him under the Foreign Exchange Management (Deposit) Regulations, 2000.'

B. In Regulation 5 in sub-regulation (1), the words 'or Sri Lanka' shall be deleted.

[No.1/23/EM/2000-Vol.III]

SHYAMALA GOPINATH, Executive Director

Foot Note :- The Principal Regulations were published in the Official Gazette vide No. G.S.R.406(E), dated the 8^th May 2000 in Part II, Section 3, Sub-section (i) and subsequently amended as under :--

G.S.R.175(E) dated 13-3-2001
G.S.R.182(E) dated 14-3-2001
G.S.R.158(E) dated 2-3-2001
G.S.R.574(E) dated 19-8-2002
G.S.R.4(E) dated 2-1-2002
G.S.R.223(E) dated 18-3-2003
G.S.R.225(E) dated 18-3-2003
G.S.R.558(E) dated 22-7-2003
G.S.R.835(E) dated 23-10-2003
G.S.R.899(E) dated 22-11-2003
G.S.R.12(E) dated 7-1-2004
G.S.R.278(E) dated 23-4-2004