RESERVE BANK OF INDIA
(FOREIGN EXCHANGE DEPARTMENT)
CENTRAL OFFICE
MUMBAI

Notification No. FEMA.250/2012-RB

December 6, 2012

Foreign Exchange Management (Borrowing or Lending in Foreign Exchange)
(Fourth Amendment) Regulations, 2012

In exercise of the powers conferred by clause (d) of sub-section (3) of Section 6 and sub section (2) of 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 (Borrowing or Lending in Foreign Exchange) Regulations, 2000 (Notification No.FEMA 3/2000-RB dated May 3, 2000) (hereinafter referred to as the Principal Regulations), namely:-

1. Short title and commencement

(a) These Regulations may be called the Foreign Exchange Management (Borrowing or Lending in Foreign Exchange) (Fourth Amendment) Regulations, 2012.

(b) They shall be deemed to have come into force with effect from the 26th day of September, 2011.@

2.Amendment of the Regulations :

In the Principal Regulations, in Schedule II, paragraph 5 shall be omitted.

(Rashmi Fauzdar)
Chief General Manager

Foot Note:

(i) @It is clarified that no person will be adversely affected as a result of retrospective effect being given to these regulations.

(ii)The Principal Regulations werepublished in the Official Gazette vide No. G.S.R. 386(E) dated May 5, 2000 in Part II, Section 3, Sub-Section (i) and subsequently amended vide :

1. No. G.S.R.674 (E) dated August 25,2000
2. No. G.S.R.476 (E) dated July 8,2002
3. No. G.S.R.854 (E) dated December 31,2002
4. No. G.S.R.531 (E) dated July 9,2003
5. No. G.S.R.533 (E) dated July 9,2003
6. No. G.S.R.208 (E) dated March 23,2004
7. No. G.S.R.825 (E) dated December 22,2004
8. No. G.S.R.60 (E) dated February 9,2005
9. No. G.S.R.739 (E) dated December 22,2005
10. No. G.S.R.663 (E) dated October 16,2007
11. No. G.S.R.61 (E) dated January 30,2009
12. No. G.S.R.547(E)dated July 27, 2009
13. No. G.S.R. 836(E) dated November 23, 2009
14. No. G.S.R.No.610 (E) dated August 03, 2012
15. No.G.S.R.No.832(E) dated November 17, 2012