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

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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

Published in the Official Gazette of Government of India - Extraordinary - Part-II, Section 3, Sub-Section (i) dated 11.11.2003 - G.S.R.No.881(E)