Foreign Exchange Management Act, 1999 - Liberalisation A.P.(DIR Series) Circular No.104 (May 31, 2003) - આરબીઆઈ - Reserve Bank of India
Foreign Exchange Management Act, 1999 - Liberalisation
A.P.(DIR Series) Circular No.104 (May 31, 2003)
Reserve Bank of India
Exchange Control Department
Central Office
Mumbai - 400 001
A.P.(DIR Series) Circular No.104
May 31, 2003
To
All Authorised Dealers in Foreign Exchange
Madam/Sir,
Foreign Exchange Management Act, 1999 - Liberalisation
Attention of authorised dealers is invited to our A.P.(DIR Series) Circulars listed below, announcing certain liberalised facilities in Capital Account transactions for a period upto June 30, 2003, subject to review.
Sr. No. |
A.P.(DIR Series) Circular No. |
Date |
Subject |
1. |
66 |
13.01.2003 |
Overseas Investments – By Corporates, Individuals and Mutual Funds. |
2. |
67 |
13.01.2003 |
|
3. |
68 |
13.01.2003 |
Acquisition of foreign securities by Resident individuals under ESOP Scheme |
4. |
69 |
13.01.2003 |
|
5. |
70 |
13.01.2003 |
|
6. |
71 |
13.01.2003 |
Acquisition of immovable property outside India – Branches/trading offices overseas |
7. |
78 |
14.02.2003 |
EEFC Account Scheme – Extension of trade related loans/advances to overseas importers |
2. It has now been decided to extend these facilities beyond June 30, 2003 till further notice.
3. Necessary amendments to the Foreign Exchange Management Regulations, 2000 are being issued separately.
4. Authorised dealers may bring the contents of this circular to the notice of their constituents concerned.
5. The directions contained in this circular have been issued under Section 10(4) and Section 11(1) of the Foreign Exchange Management Act 1999 (42 of 1999).
Yours faithfully,
Grace Koshie
Chief General Manager