Notification No.FEMA.124/2004-RB

dated October 16, 2004

In exercise of the powers conferred by clause (j) 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 makes the following amendments to the Foreign Exchange Management (Guarantees) Regulations, 2000, namely :

(i) These regulations may be called the Foreign Exchange Management (Guarantees) (Amendment) Regulations, 2004.

(ii) They shall come into force from October 16, 2004.@

In the Foreign Exchange Management (Guarantees) Regulations, 2000, in sub-regulation (3) to Regulation 4 after item (ii) the following item shall be inserted, namely :

Foot Note @ : (i) This has been mentioned as the date on which the decision/s covered by the Regulation/s became effective on the issue of A.P. (DIR Series) Circular No.17 dated October 16, 2004.

(ii) The Principal Regulations were published in the Official Gazette vide G.S.R.No.391(E) dated May 5, 2000 in Part II, Section 3, Sub-Section (i) and subsequently amended vide G.S.R.No.575(E) dated August 19, 2002.