Master Circulars - Foreign Exchange Management - આરબીઆઈ - Reserve Bank of India
Foreign Exchange Management Act Announcement
માસ્ટર પરિપત્ર
જુલાઈ 01, 2015
Master Circular on Foreign Investment in India
RBI/2015-16/96 Master Circular No. 15/2015-16 July 01, 2015(Updated upto October 30, 2015) To, All Category - I Authorised Dealer banks Madam / Sir, Master Circular on Foreign Investment in India Foreign investment in India is governed by sub-section (3) of Section 6 of the Foreign Exchange Management Act, 1999 read with Notification No. FEMA 20/2000-RB dated May 3, 2000, as amended from time to time. The regulatory framework and instructions issued by the Reserve Ban
RBI/2015-16/96 Master Circular No. 15/2015-16 July 01, 2015(Updated upto October 30, 2015) To, All Category - I Authorised Dealer banks Madam / Sir, Master Circular on Foreign Investment in India Foreign investment in India is governed by sub-section (3) of Section 6 of the Foreign Exchange Management Act, 1999 read with Notification No. FEMA 20/2000-RB dated May 3, 2000, as amended from time to time. The regulatory framework and instructions issued by the Reserve Ban
પીડીએફ (
જુલાઈ 01, 2015
Master Circular on Memorandum of Instructions governing money changing activities
RBI/2015-16/92 Master Circular No.10/2015-16 July 01, 2015 (As updated on September 10, 2015) To, All Authorised Persons in Foreign Exchange Madam / Sir, Master Circular on Memorandum of Instructions governing money changing activities This Master Circular consolidates the existing instructions on the subject of “Memorandum of Instructions governing money changing activities” at one place. The list of underlying circulars/ notifications is set out in Appendix. 2. This
RBI/2015-16/92 Master Circular No.10/2015-16 July 01, 2015 (As updated on September 10, 2015) To, All Authorised Persons in Foreign Exchange Madam / Sir, Master Circular on Memorandum of Instructions governing money changing activities This Master Circular consolidates the existing instructions on the subject of “Memorandum of Instructions governing money changing activities” at one place. The list of underlying circulars/ notifications is set out in Appendix. 2. This
જુલાઈ 01, 2015
Master Circular on Money Transfer Service Scheme
RBI/2015-16/88 Master Circular No.1/2015-16 July 1, 2015 To All Authorised Persons, who are Indian Agents under the Money Transfer Service Scheme Madam / Sir, Master Circular on Money Transfer Service Scheme Money Transfer Service Scheme (MTSS) is a quick and easy way of transferring personal remittances from abroad to beneficiaries in India. Only inward personal remittances into India such as remittances towards family maintenance and remittances favouring foreign to
RBI/2015-16/88 Master Circular No.1/2015-16 July 1, 2015 To All Authorised Persons, who are Indian Agents under the Money Transfer Service Scheme Madam / Sir, Master Circular on Money Transfer Service Scheme Money Transfer Service Scheme (MTSS) is a quick and easy way of transferring personal remittances from abroad to beneficiaries in India. Only inward personal remittances into India such as remittances towards family maintenance and remittances favouring foreign to
જુલાઈ 01, 2015
Master Circular on Memorandum of Instructions for Opening and Maintenance of Rupee/ Foreign Currency Vostro Accounts of Non-resident Exchange Houses
RBI/2015-16/89 Master Circular No. 3/2015-16 July 01, 2015 To, All Authorised Dealer Category-I Banks Madam / Sir, Master Circular on Memorandum of Instructions for Opening and Maintenance of Rupee/ Foreign Currency Vostro Accounts of Non-resident Exchange Houses This Master Circular consolidates the existing instructions on the subject of “Memorandum of Instructions for Opening and Maintenance of Rupee/ Foreign Currency Vostro Accounts of Non-resident Exchange Houses
RBI/2015-16/89 Master Circular No. 3/2015-16 July 01, 2015 To, All Authorised Dealer Category-I Banks Madam / Sir, Master Circular on Memorandum of Instructions for Opening and Maintenance of Rupee/ Foreign Currency Vostro Accounts of Non-resident Exchange Houses This Master Circular consolidates the existing instructions on the subject of “Memorandum of Instructions for Opening and Maintenance of Rupee/ Foreign Currency Vostro Accounts of Non-resident Exchange Houses
જુલાઈ 01, 2015
Master Circular on Miscellaneous Remittances from India - Facilities for Residents
RBI/2015-16/91 Master Circular No.6/2015-16 July 1, 2015 To, All Authorised Persons in Foreign Exchange Madam / Sir, Master Circular on Miscellaneous Remittances from India – Facilities for Residents Miscellaneous remittance facilities for residents are allowed in terms of section 5 of the Foreign Exchange Management Act, 1999, read with Government of India Notification No. G.S.R 381(E) dated May 3, 2000, as amended from time to time. 2. This Master Circular consolida
RBI/2015-16/91 Master Circular No.6/2015-16 July 1, 2015 To, All Authorised Persons in Foreign Exchange Madam / Sir, Master Circular on Miscellaneous Remittances from India – Facilities for Residents Miscellaneous remittance facilities for residents are allowed in terms of section 5 of the Foreign Exchange Management Act, 1999, read with Government of India Notification No. G.S.R 381(E) dated May 3, 2000, as amended from time to time. 2. This Master Circular consolida
જુલાઈ 01, 2015
Master Circular on Remittance Facilities for Non-Resident Indians / Persons of Indian Origin / Foreign Nationals
RBI/2015-2016/80 Master Circular No.8/2015-16 July 01, 2015 To, All Authorised Dealer Category – I banks and Authorised banks Madam / Sir, Master Circular on Remittance Facilities for Non-Resident Indians / Persons of Indian Origin / Foreign Nationals Remittance facilities for Non-Residents /Persons of Indian Origin /Foreign Nationals are governed by sub-section (1) and (2) of section 6 of the Foreign Exchange Management Act, 1999 read with FEMA Notification No.13/200
RBI/2015-2016/80 Master Circular No.8/2015-16 July 01, 2015 To, All Authorised Dealer Category – I banks and Authorised banks Madam / Sir, Master Circular on Remittance Facilities for Non-Resident Indians / Persons of Indian Origin / Foreign Nationals Remittance facilities for Non-Residents /Persons of Indian Origin /Foreign Nationals are governed by sub-section (1) and (2) of section 6 of the Foreign Exchange Management Act, 1999 read with FEMA Notification No.13/200
જુલાઈ 01, 2015
Master Circular on Risk Management and Inter-Bank Dealings
RBI/2015-16/84 Master Circular No. 5/2015-16 July 1, 2015(Updated till October 8, 2015) To, All Authorised Dealers - Category I Banks Madam / Sir, Master Circular on Risk Management and Inter-Bank Dealings Foreign Exchange Derivative Contracts, Overseas Commodity & Freight Hedging, Rupee Accounts of Non-Resident Banks, Inter-Bank Foreign Exchange Dealings, etc. are governed by the provisions in Notification No. FEMA 1/2000-RB, Regulation 4(2) of Notification No. F
RBI/2015-16/84 Master Circular No. 5/2015-16 July 1, 2015(Updated till October 8, 2015) To, All Authorised Dealers - Category I Banks Madam / Sir, Master Circular on Risk Management and Inter-Bank Dealings Foreign Exchange Derivative Contracts, Overseas Commodity & Freight Hedging, Rupee Accounts of Non-Resident Banks, Inter-Bank Foreign Exchange Dealings, etc. are governed by the provisions in Notification No. FEMA 1/2000-RB, Regulation 4(2) of Notification No. F
જુલાઈ 01, 2015
Master Circular on Import of Goods and Services
RBI/2015-16/82Master Circular No.13/2015-16 July 01, 2015 (Amended up to November 27, 2015) To, All Category – I Authorised Dealer Banks Madam / Sir, Master Circular on Import of Goods and Services Import of Goods and Services into India is being allowed in terms of Section 5 of the Foreign Exchange Management Act 1999 (42 of 1999), read with Notification No. G.S.R. 381(E) dated May 3, 2000 viz. Foreign Exchange Management (Current Account Transaction) Rules, 2000 as
RBI/2015-16/82Master Circular No.13/2015-16 July 01, 2015 (Amended up to November 27, 2015) To, All Category – I Authorised Dealer Banks Madam / Sir, Master Circular on Import of Goods and Services Import of Goods and Services into India is being allowed in terms of Section 5 of the Foreign Exchange Management Act 1999 (42 of 1999), read with Notification No. G.S.R. 381(E) dated May 3, 2000 viz. Foreign Exchange Management (Current Account Transaction) Rules, 2000 as
જુલાઈ 01, 2015
Master Circular on Non-Resident Ordinary Rupee (NRO) Account
RBI/2015-16/78 Master Circular No. 2/2015-16 July 1, 2015 To, All Authorised Dealer Category – I banks and Authorised banks Madam / Sir, Master Circular on Non-Resident Ordinary Rupee (NRO) Account The acceptance of deposits by an Authorised Dealer /Authorised bank from persons resident outside India is regulated by the provisions of sub-sections (1) and (2) of section 6 of the Foreign Exchange Management Act, 1999 read with FEMA Notification No.5/2000 - RB dated May
RBI/2015-16/78 Master Circular No. 2/2015-16 July 1, 2015 To, All Authorised Dealer Category – I banks and Authorised banks Madam / Sir, Master Circular on Non-Resident Ordinary Rupee (NRO) Account The acceptance of deposits by an Authorised Dealer /Authorised bank from persons resident outside India is regulated by the provisions of sub-sections (1) and (2) of section 6 of the Foreign Exchange Management Act, 1999 read with FEMA Notification No.5/2000 - RB dated May
જુલાઈ 01, 2015
Master Circular on Acquisition and Transfer of Immovable Property in India by NRIs/PIOs/Foreign Nationals of Non-Indian Origin
RBI/2015-16/79 Master Circular No. 4/2015-16 July 1, 2015 To, All Category - I Authorised Dealer banks Madam / Sir Master Circular on Acquisition and Transfer of Immovable Property in India by NRIs/PIOs/Foreign Nationals of Non-Indian Origin Acquisition and transfer of immovable property in India by NRIs / PIOs / Foreign Nationals of Non-Indian Origin is regulated in terms of Sub-sections (3), (4) and (5) of Section 6 of the Foreign Exchange Management Act, 1999 read
RBI/2015-16/79 Master Circular No. 4/2015-16 July 1, 2015 To, All Category - I Authorised Dealer banks Madam / Sir Master Circular on Acquisition and Transfer of Immovable Property in India by NRIs/PIOs/Foreign Nationals of Non-Indian Origin Acquisition and transfer of immovable property in India by NRIs / PIOs / Foreign Nationals of Non-Indian Origin is regulated in terms of Sub-sections (3), (4) and (5) of Section 6 of the Foreign Exchange Management Act, 1999 read
જુલાઈ 01, 2015
Master Circular on Compounding of Contraventions under FEMA, 1999
RBI/2015-16/67 Master Circular No. 9/2015-16 July 01, 2015 To, All Authorised Dealer Category - I Banks and Authorised Banks Madam / Sir, Master Circular on Compounding of Contraventions under FEMA, 1999 The compounding of contraventions under Foreign Exchange Management Act (FEMA), 1999 is a voluntary process by which an applicant can seek compounding of an admitted contravention of any provision of FEMA, 1999 under Section 13(1) of the FEMA, 1999. 2. This Master Cir
RBI/2015-16/67 Master Circular No. 9/2015-16 July 01, 2015 To, All Authorised Dealer Category - I Banks and Authorised Banks Madam / Sir, Master Circular on Compounding of Contraventions under FEMA, 1999 The compounding of contraventions under Foreign Exchange Management Act (FEMA), 1999 is a voluntary process by which an applicant can seek compounding of an admitted contravention of any provision of FEMA, 1999 under Section 13(1) of the FEMA, 1999. 2. This Master Cir
જુલાઈ 01, 2015
Master Circular on Establishment of Liaison / Branch / Project Offices in India by Foreign Entities
RBI/2015-16/54 Master Circular No.7/2015-16 July 01, 2015 (updated as on October 30, 2015) To, All Category – I Authorised Dealer banks Madam / Sir, Master Circular on Establishment of Liaison / Branch / Project Offices in India by Foreign Entities Establishment of Branch/Liaison/Project Offices in India is regulated in terms of Section 6(6) of Foreign Exchange Management Act, 1999 read with Notification No. FEMA 22/2000-RB dated May 3, 2000 as amended from time to ti
RBI/2015-16/54 Master Circular No.7/2015-16 July 01, 2015 (updated as on October 30, 2015) To, All Category – I Authorised Dealer banks Madam / Sir, Master Circular on Establishment of Liaison / Branch / Project Offices in India by Foreign Entities Establishment of Branch/Liaison/Project Offices in India is regulated in terms of Section 6(6) of Foreign Exchange Management Act, 1999 read with Notification No. FEMA 22/2000-RB dated May 3, 2000 as amended from time to ti
જુલાઈ 01, 2015
Master Circular on Direct Investment by Residents in Joint Venture (JV) / Wholly Owned Subsidiary (WOS) Abroad
RBI/2015-16/41 Master Circular No. 11/2015-16 July 01, 2015 To, All Authorised Dealer Category - I banks Madam / Sir, Master Circular on Direct Investment by Residents in Joint Venture (JV) / Wholly Owned Subsidiary (WOS) Abroad Direct investments by residents in Joint Venture (JV) and Wholly Owned Subsidiary (WOS) abroad are being allowed, in terms of clause (a) of sub-section (3) of section 6 of the Foreign Exchange Management Act, 1999, (42 of 1999) read with Notif
RBI/2015-16/41 Master Circular No. 11/2015-16 July 01, 2015 To, All Authorised Dealer Category - I banks Madam / Sir, Master Circular on Direct Investment by Residents in Joint Venture (JV) / Wholly Owned Subsidiary (WOS) Abroad Direct investments by residents in Joint Venture (JV) and Wholly Owned Subsidiary (WOS) abroad are being allowed, in terms of clause (a) of sub-section (3) of section 6 of the Foreign Exchange Management Act, 1999, (42 of 1999) read with Notif
જુલાઈ 01, 2015
Master Circular on External Commercial Borrowings and Trade Credits
RBI/2015-16/33 Master Circular No. 12/2015-16 July 01, 2015 (Updated upto October 06, 2015) To All Authorised Dealer Category – I banks and Authorised banks Madam / Sir Master Circular on External Commercial Borrowings and Trade Credits External Commercial Borrowings and Trade Credits availed of by residents are governed by clause (d) of sub-section 3 of section 6 of the Foreign Exchange Management Act, 1999 read with Notification No. FEMA 3/2000-RB viz. Foreign Excha
RBI/2015-16/33 Master Circular No. 12/2015-16 July 01, 2015 (Updated upto October 06, 2015) To All Authorised Dealer Category – I banks and Authorised banks Madam / Sir Master Circular on External Commercial Borrowings and Trade Credits External Commercial Borrowings and Trade Credits availed of by residents are governed by clause (d) of sub-section 3 of section 6 of the Foreign Exchange Management Act, 1999 read with Notification No. FEMA 3/2000-RB viz. Foreign Excha
જુલાઈ 01, 2014
Master Circular on Non-Resident Ordinary Rupee (NRO) Account
RBI/2014-15/7 Master Circular No. 2/2014-15 July 1, 2014 To, All Authorised Dealer Category – I banks and Authorised banks Madam/ Sir Master Circular on Non-Resident Ordinary Rupee (NRO) Account The acceptance of deposits by an Authorised Dealer /Authorised bank from persons resident outside India are regulated by the provisions of sub-sections (1) and (2) of section 6 of the Foreign Exchange Management Act, 1999 read with FEMA Notification No.5/2000 - RB dated May 3,
RBI/2014-15/7 Master Circular No. 2/2014-15 July 1, 2014 To, All Authorised Dealer Category – I banks and Authorised banks Madam/ Sir Master Circular on Non-Resident Ordinary Rupee (NRO) Account The acceptance of deposits by an Authorised Dealer /Authorised bank from persons resident outside India are regulated by the provisions of sub-sections (1) and (2) of section 6 of the Foreign Exchange Management Act, 1999 read with FEMA Notification No.5/2000 - RB dated May 3,
જુલાઈ 01, 2014
Master Circular on Direct Investment by Residents in Joint Venture (JV) /Wholly Owned Subsidiary (WOS) Abroad
RBI/2014-15/2 Master Circular No. 11/2014-15 July 01, 2014 (Amended up to May 06, 2015) To, All Authorised Dealer Category - I banks Madam / Sir, Master Circular on Direct Investment by Residents in Joint Venture (JV) / Wholly Owned Subsidiary (WOS) Abroad Direct investments (or financial commitment) by residents in Joint Venture (JV) and Wholly Owned Subsidiary (WOS) abroad are being allowed, in terms of clause (a) of sub-section (3) of section 6 of the Foreign Excha
RBI/2014-15/2 Master Circular No. 11/2014-15 July 01, 2014 (Amended up to May 06, 2015) To, All Authorised Dealer Category - I banks Madam / Sir, Master Circular on Direct Investment by Residents in Joint Venture (JV) / Wholly Owned Subsidiary (WOS) Abroad Direct investments (or financial commitment) by residents in Joint Venture (JV) and Wholly Owned Subsidiary (WOS) abroad are being allowed, in terms of clause (a) of sub-section (3) of section 6 of the Foreign Excha
જુલાઈ 01, 2014
Master Circular on Acquisition and Transfer of Immovable Property in India by NRIs/PIOs/Foreign Nationals of Non-Indian Origin
RBI/2014-15/9 Master Circular No. 4/2014-15 July 1, 2014 (Updated upto March 11, 2015) To, All Category - I Authorised Dealer banks Madam / Sir Master Circular on Acquisition and Transfer of Immovable Property in India by NRIs/PIOs/Foreign Nationals of Non-Indian Origin Acquisition and transfer of immovable property in India by NRIs / PIOs / Foreign Nationals of Non-Indian Origin is regulated in terms of Sub-sections (3), (4) and (5) of Section 6 of the Foreign Exchan
RBI/2014-15/9 Master Circular No. 4/2014-15 July 1, 2014 (Updated upto March 11, 2015) To, All Category - I Authorised Dealer banks Madam / Sir Master Circular on Acquisition and Transfer of Immovable Property in India by NRIs/PIOs/Foreign Nationals of Non-Indian Origin Acquisition and transfer of immovable property in India by NRIs / PIOs / Foreign Nationals of Non-Indian Origin is regulated in terms of Sub-sections (3), (4) and (5) of Section 6 of the Foreign Exchan
જુલાઈ 01, 2014
Master Circular on Import of Goods and Services
RBI/2014-15/4 Master Circular No.13/2014-15 July 01, 2014 (As amended up to June 18, 2015) To, All Category – I Authorised Dealer Banks Madam / Sir, Master Circular on Import of Goods and Services Import of Goods and Services into India is being allowed in terms of Section 5 of the Foreign Exchange Management Act 1999 (42 of 1999), read with Notification No. G.S.R. 381(E) dated May 3, 2000 viz. Foreign Exchange Management (Current Account) Rules, 2000 as amended from
RBI/2014-15/4 Master Circular No.13/2014-15 July 01, 2014 (As amended up to June 18, 2015) To, All Category – I Authorised Dealer Banks Madam / Sir, Master Circular on Import of Goods and Services Import of Goods and Services into India is being allowed in terms of Section 5 of the Foreign Exchange Management Act 1999 (42 of 1999), read with Notification No. G.S.R. 381(E) dated May 3, 2000 viz. Foreign Exchange Management (Current Account) Rules, 2000 as amended from
જુલાઈ 01, 2014
Master Circular on Establishment of Liaison / Branch /Project Offices in India by Foreign Entities
RBI/2014-2015/11 Master Circular No.7/2014-15 July 01, 2014 To, All Category – I Authorised Dealer banks Madam / Sir, Master Circular on Establishment of Liaison / Branch / Project Offices in India by Foreign Entities Establishment of Branch/Liaison/Project Offices in India is regulated in terms of Section 6(6) of Foreign Exchange Management Act, 1999 read with Notification No.FEMA 22/2000-RB dated May 3, 2000 as amended from time to time. 2. This Master Circular cons
RBI/2014-2015/11 Master Circular No.7/2014-15 July 01, 2014 To, All Category – I Authorised Dealer banks Madam / Sir, Master Circular on Establishment of Liaison / Branch / Project Offices in India by Foreign Entities Establishment of Branch/Liaison/Project Offices in India is regulated in terms of Section 6(6) of Foreign Exchange Management Act, 1999 read with Notification No.FEMA 22/2000-RB dated May 3, 2000 as amended from time to time. 2. This Master Circular cons
જુલાઈ 01, 2014
Master Circular on Memorandum of Instructions for Opening and Maintenance of Rupee/ Foreign Currency Vostro Accounts of Non-resident Exchange Houses
RBI/2014-15/14 Master Circular No. 3/2014-15 July 01, 2014 (As updated on May 20, 2015) To, All Authorised Dealer Category-I Banks Madam / Sir, Master Circular on Memorandum of Instructions for Opening and Maintenance of Rupee/ Foreign Currency Vostro Accounts of Non-resident Exchange Houses This Master Circular consolidates the existing instructions on the subject of “Memorandum of Instructions for Opening and Maintenance of Rupee/ Foreign Currency Vostro Accounts of
RBI/2014-15/14 Master Circular No. 3/2014-15 July 01, 2014 (As updated on May 20, 2015) To, All Authorised Dealer Category-I Banks Madam / Sir, Master Circular on Memorandum of Instructions for Opening and Maintenance of Rupee/ Foreign Currency Vostro Accounts of Non-resident Exchange Houses This Master Circular consolidates the existing instructions on the subject of “Memorandum of Instructions for Opening and Maintenance of Rupee/ Foreign Currency Vostro Accounts of
જુલાઈ 01, 2014
Master Circular on Exports of Goods and Services
RBI/2014-15/5 Master Circular No.14/2014-15 July 01, 2014 (Updated upto May 14, 2015) To, All Category – I Authorised Dealer Banks Madam / Sir, Master Circular on Exports of Goods and Services Export of Goods and Services from India is allowed in terms of clause (a) of sub-section (1) and sub-section (3) of Section 7 of the Foreign Exchange Management Act 1999 (42 of 1999), read with Notification No. G.S.R. 381(E) dated May 3, 2000 viz. Foreign Exchange Management (Cu
RBI/2014-15/5 Master Circular No.14/2014-15 July 01, 2014 (Updated upto May 14, 2015) To, All Category – I Authorised Dealer Banks Madam / Sir, Master Circular on Exports of Goods and Services Export of Goods and Services from India is allowed in terms of clause (a) of sub-section (1) and sub-section (3) of Section 7 of the Foreign Exchange Management Act 1999 (42 of 1999), read with Notification No. G.S.R. 381(E) dated May 3, 2000 viz. Foreign Exchange Management (Cu
જુલાઈ 01, 2014
Master Circular on Money Transfer Service Scheme
RBI/2014-15/13Master Circular No.1/2014-15 July 1, 2014(As updated on March 25, 2015)ToAll Authorised Persons, who are Indian Agents underthe Money Transfer Service SchemeMadam / Sir,Master Circular on Money Transfer Service Scheme Money Transfer Service Scheme (MTSS) is a quick and easy way of transferring personal remittances from abroad to beneficiaries in India. Only inward personal remittances into India such as remittances towards family maintenance and remittan
RBI/2014-15/13Master Circular No.1/2014-15 July 1, 2014(As updated on March 25, 2015)ToAll Authorised Persons, who are Indian Agents underthe Money Transfer Service SchemeMadam / Sir,Master Circular on Money Transfer Service Scheme Money Transfer Service Scheme (MTSS) is a quick and easy way of transferring personal remittances from abroad to beneficiaries in India. Only inward personal remittances into India such as remittances towards family maintenance and remittan
જુલાઈ 01, 2014
Master Circular on External Commercial Borrowings and Trade Credits
RBI/2014-15/3 Master Circular No.12/2014-15 July 01, 2014 (Updated up to June 11, 2015) All Authorised Dealer Category – I banks and Authorised banks Madam / Sir Master Circular on External Commercial Borrowings and Trade Credits External Commercial Borrowings and Trade Credits availed of by residents are governed by clause (d) of sub-section 3 of section 6 of the Foreign Exchange Management Act, 1999 read with Notification No. FEMA 3/2000-RB viz. Foreign Exchange Man
RBI/2014-15/3 Master Circular No.12/2014-15 July 01, 2014 (Updated up to June 11, 2015) All Authorised Dealer Category – I banks and Authorised banks Madam / Sir Master Circular on External Commercial Borrowings and Trade Credits External Commercial Borrowings and Trade Credits availed of by residents are governed by clause (d) of sub-section 3 of section 6 of the Foreign Exchange Management Act, 1999 read with Notification No. FEMA 3/2000-RB viz. Foreign Exchange Man
જુલાઈ 01, 2014
Master Circular on Miscellaneous Remittances from India - Facilities for Residents
RBI/2014-15/10 Master Circular No. 6/2014-15 July 1, 2014 (Updated as on November 21, 2014) To, All Authorised Persons in Foreign Exchange Madam / Sir, Master Circular on Miscellaneous Remittances from India – Facilities for Residents Miscellaneous remittance facilities for residents are allowed in terms of section 5 of the Foreign Exchange Management Act, 1999, read with Government of India Notification No. G.S.R 381(E) dated May 3, 2000, as amended from time to time
RBI/2014-15/10 Master Circular No. 6/2014-15 July 1, 2014 (Updated as on November 21, 2014) To, All Authorised Persons in Foreign Exchange Madam / Sir, Master Circular on Miscellaneous Remittances from India – Facilities for Residents Miscellaneous remittance facilities for residents are allowed in terms of section 5 of the Foreign Exchange Management Act, 1999, read with Government of India Notification No. G.S.R 381(E) dated May 3, 2000, as amended from time to time
જુલાઈ 01, 2014
Master Circular on Compounding of Contraventions under FEMA, 1999
RBI/2014-15/1 Master Circular No. 9/2014-15 July 01, 2014 (As updated on October 16, 2014) To, All Authorised Dealer Category - I Banks and Authorised Banks Madam / Sir, Master Circular on Compounding of Contraventions under FEMA, 1999 The compounding of contraventions under Foreign Exchange Management Act (FEMA), 1999 is a voluntary process by which an applicant can seek compounding of an admitted contravention of any provision of FEMA, 1999 under Section 13(1) of th
RBI/2014-15/1 Master Circular No. 9/2014-15 July 01, 2014 (As updated on October 16, 2014) To, All Authorised Dealer Category - I Banks and Authorised Banks Madam / Sir, Master Circular on Compounding of Contraventions under FEMA, 1999 The compounding of contraventions under Foreign Exchange Management Act (FEMA), 1999 is a voluntary process by which an applicant can seek compounding of an admitted contravention of any provision of FEMA, 1999 under Section 13(1) of th
જુલાઈ 01, 2014
Master Circular on Remittance Facilities for Non-Resident Indians / Persons of Indian Origin / Foreign Nationals
RBI/2014-2015/8 Master Circular No.8/2014-15 July 01, 2014 (Amended up to January 22, 2015) To All Authorised Dealer Category – I banks and Authorised banks Madam / Sir Master Circular on Remittance Facilities for Non-Resident Indians / Persons of Indian Origin / Foreign Nationals Remittance facilities for Non-Residents /Persons of Indian Origin /Foreign Nationals are being governed by sub-section (1) and (2) of section 6 of the Foreign Exchange Management Act, 1999 r
RBI/2014-2015/8 Master Circular No.8/2014-15 July 01, 2014 (Amended up to January 22, 2015) To All Authorised Dealer Category – I banks and Authorised banks Madam / Sir Master Circular on Remittance Facilities for Non-Resident Indians / Persons of Indian Origin / Foreign Nationals Remittance facilities for Non-Residents /Persons of Indian Origin /Foreign Nationals are being governed by sub-section (1) and (2) of section 6 of the Foreign Exchange Management Act, 1999 r
જુલાઈ 01, 2014
Master Circular on Risk Management and Inter-Bank Dealings
RBI/2014-15/12Master Circular No. 5/2014-15July 1, 2014(Updated as on March 31, 2015)To,All Authorised Dealers - Category I BanksMadam / Sir,Master Circular on Risk Management and Inter-Bank DealingsForeign Exchange Derivative Contracts, Overseas Commodity & Freight Hedging, Rupee Accounts of Non-Resident Banks, Inter-Bank Foreign Exchange Dealings, etc. are governed by the provisions in Notification No. FEMA 1/2000-RB, Regulation 4(2) of Notification No. FEMA 3/R
RBI/2014-15/12Master Circular No. 5/2014-15July 1, 2014(Updated as on March 31, 2015)To,All Authorised Dealers - Category I BanksMadam / Sir,Master Circular on Risk Management and Inter-Bank DealingsForeign Exchange Derivative Contracts, Overseas Commodity & Freight Hedging, Rupee Accounts of Non-Resident Banks, Inter-Bank Foreign Exchange Dealings, etc. are governed by the provisions in Notification No. FEMA 1/2000-RB, Regulation 4(2) of Notification No. FEMA 3/R
જુલાઈ 01, 2014
Master Circular on Foreign Investment in India
RBI/2014-15/6 Master Circular No. 15/2014-15 July 01, 2014 (Amended upto April 08, 2015) To, All Category - I Authorised Dealer banks Madam/Sir, Master Circular on Foreign Investment in India Foreign investment in India is governed by sub-section (3) of Section 6 of the Foreign Exchange Management Act, 1999 read with Notification No. FEMA 20/2000-RB dated May 3, 2000, as amended from time to time. The regulatory framework and instructions issued by the Reserve Bank ha
RBI/2014-15/6 Master Circular No. 15/2014-15 July 01, 2014 (Amended upto April 08, 2015) To, All Category - I Authorised Dealer banks Madam/Sir, Master Circular on Foreign Investment in India Foreign investment in India is governed by sub-section (3) of Section 6 of the Foreign Exchange Management Act, 1999 read with Notification No. FEMA 20/2000-RB dated May 3, 2000, as amended from time to time. The regulatory framework and instructions issued by the Reserve Bank ha
મે 16, 2014
External Commercial Borrowings (ECB) from Foreign Equity Holder - Simplification of Procedure
RBI/2013-14/594 A.P. (DIR Series) Circular No.130 May 16, 2014 To All Category – I Authorised Dealer Banks Madam/Sir, External Commercial Borrowings (ECB) from Foreign Equity Holder - Simplification of Procedure Attention of Authorised Dealer Category – I (AD Category – I) banks is invited to the A.P. (DIR Series) Circular No. 05 dated August 01, 2005 as amended from time to time relating to the External Commercial Borrowings (ECB). Attention is also invited to A. P.
RBI/2013-14/594 A.P. (DIR Series) Circular No.130 May 16, 2014 To All Category – I Authorised Dealer Banks Madam/Sir, External Commercial Borrowings (ECB) from Foreign Equity Holder - Simplification of Procedure Attention of Authorised Dealer Category – I (AD Category – I) banks is invited to the A.P. (DIR Series) Circular No. 05 dated August 01, 2005 as amended from time to time relating to the External Commercial Borrowings (ECB). Attention is also invited to A. P.
જુલાઈ 01, 2013
Master Circular on Risk Management and Inter-Bank Dealings
RBI/2013-14/5 Master Circular No.5/2013-14 (Updated as on June 27, 2014) July 1, 2013 To, All Authorised Dealers - Category I Banks Madam / Sir, Master Circular on Risk Management and Inter-Bank Dealings Foreign Exchange Derivative Contracts, Overseas Commodity & Freight Hedging, Rupee Accounts of Non-Resident Banks, Inter-Bank Foreign Exchange Dealings, etc. are governed by the provisions in Notification No. FEMA 1/2000-RB, Regulation 4(2) of Notification No. FEM
RBI/2013-14/5 Master Circular No.5/2013-14 (Updated as on June 27, 2014) July 1, 2013 To, All Authorised Dealers - Category I Banks Madam / Sir, Master Circular on Risk Management and Inter-Bank Dealings Foreign Exchange Derivative Contracts, Overseas Commodity & Freight Hedging, Rupee Accounts of Non-Resident Banks, Inter-Bank Foreign Exchange Dealings, etc. are governed by the provisions in Notification No. FEMA 1/2000-RB, Regulation 4(2) of Notification No. FEM
જુલાઈ 01, 2013
Master Circular on Non-Resident Ordinary Rupee (NRO) Account
RBI/2013-14/2 Master Circular No.2 /2013-14 (Updated as June 25, 2014) July 1, 2013 To, All Authorised Dealer Category – I banks and Authorised banks Madam / Sir, Master Circular on Non-Resident Ordinary Rupee (NRO) Account The acceptance of deposits by an Authorised Dealer /Authorised bank from persons resident outside India are regulated by the provisions of sub-sections (1) and (2) of section 6 of the Foreign Exchange Management Act, 1999 read with FEMA Notificatio
RBI/2013-14/2 Master Circular No.2 /2013-14 (Updated as June 25, 2014) July 1, 2013 To, All Authorised Dealer Category – I banks and Authorised banks Madam / Sir, Master Circular on Non-Resident Ordinary Rupee (NRO) Account The acceptance of deposits by an Authorised Dealer /Authorised bank from persons resident outside India are regulated by the provisions of sub-sections (1) and (2) of section 6 of the Foreign Exchange Management Act, 1999 read with FEMA Notificatio
જુલાઈ 01, 2013
Master Circular on Money Transfer Service Scheme
RBI/2013-14/1 Master Circular No.1 /2013-14 (As updated on June 27, 2014) July 01, 2013 To All Authorised Persons, who are Indian Agents under the Money Transfer Service Scheme Madam / Sir, Master Circular on Money Transfer Service Scheme Money Transfer Service Scheme (MTSS) is a quick and easy way of transferring personal remittances from abroad to beneficiaries in India. Only inward personal remittances into India such as remittances towards family maintenance and r
RBI/2013-14/1 Master Circular No.1 /2013-14 (As updated on June 27, 2014) July 01, 2013 To All Authorised Persons, who are Indian Agents under the Money Transfer Service Scheme Madam / Sir, Master Circular on Money Transfer Service Scheme Money Transfer Service Scheme (MTSS) is a quick and easy way of transferring personal remittances from abroad to beneficiaries in India. Only inward personal remittances into India such as remittances towards family maintenance and r
જુલાઈ 01, 2013
Master Circular on Memorandum of Instructions for Opening and Maintenance of Rupee/ Foreign Currency Vostro Accounts of Non-resident Exchange Houses
RBI/2013-14/3 Master Circular No. 3/2013-14 (As updated upto June 15, 2014) July 01, 2013 To, All Authorised Dealer Category-I Banks Madam / Sir, Master Circular on Memorandum of Instructions for Opening and Maintenance of Rupee/ Foreign Currency Vostro Accounts of Non-resident Exchange Houses This Master Circular consolidates the existing instructions on the subject of “Memorandum of Instructions for Opening and Maintenance of Rupee/ Foreign Currency Vostro Accounts
RBI/2013-14/3 Master Circular No. 3/2013-14 (As updated upto June 15, 2014) July 01, 2013 To, All Authorised Dealer Category-I Banks Madam / Sir, Master Circular on Memorandum of Instructions for Opening and Maintenance of Rupee/ Foreign Currency Vostro Accounts of Non-resident Exchange Houses This Master Circular consolidates the existing instructions on the subject of “Memorandum of Instructions for Opening and Maintenance of Rupee/ Foreign Currency Vostro Accounts
જુલાઈ 01, 2013
Master Circular on Acquisition and Transfer of Immovable Property in India by NRIs/PIOs/Foreign Nationals of Non-Indian Origin
RBI/2013-14/4 Master Circular No. 4/2013-14 (Updated as June 25, 2014) July 1, 2013 To, All Category - I Authorised Dealer banks Madam / Sir, Master Circular on Acquisition and Transfer of Immovable Property in India by NRIs/PIOs/Foreign Nationals of Non-Indian Origin Acquisition and transfer of immovable property in India by NRIs / PIOs / Foreign Nationals of Non-Indian Origin is regulated in terms of Sub-sections (3), (4) and (5) of Section 6 of the Foreign Exchange
RBI/2013-14/4 Master Circular No. 4/2013-14 (Updated as June 25, 2014) July 1, 2013 To, All Category - I Authorised Dealer banks Madam / Sir, Master Circular on Acquisition and Transfer of Immovable Property in India by NRIs/PIOs/Foreign Nationals of Non-Indian Origin Acquisition and transfer of immovable property in India by NRIs / PIOs / Foreign Nationals of Non-Indian Origin is regulated in terms of Sub-sections (3), (4) and (5) of Section 6 of the Foreign Exchange
જુલાઈ 01, 2013
Master Circular on Remittance Facilities for Non-Resident Indians / Persons of Indian Origin / Foreign Nationals
RBI/2013-2014/8 Master Circular No.8/2013-14 (Updated as June 25, 2014) July 01, 2013 To, All Authorised Dealer Category – I banks and Authorised banks Madam / Sir, Master Circular on Remittance Facilities for Non-Resident Indians / Persons of Indian Origin / Foreign Nationals Remittance facilities for Non-Residents /Persons of Indian Origin /Foreign Nationals are being governed by sub-section (1) and (2) of section 6 of the Foreign Exchange Management Act, 1999 read
RBI/2013-2014/8 Master Circular No.8/2013-14 (Updated as June 25, 2014) July 01, 2013 To, All Authorised Dealer Category – I banks and Authorised banks Madam / Sir, Master Circular on Remittance Facilities for Non-Resident Indians / Persons of Indian Origin / Foreign Nationals Remittance facilities for Non-Residents /Persons of Indian Origin /Foreign Nationals are being governed by sub-section (1) and (2) of section 6 of the Foreign Exchange Management Act, 1999 read
જુલાઈ 01, 2013
Master Circular on Establishment of Liaison / Branch / Project Offices in India by Foreign Entities
RBI/2013-2014/7 Master Circular No.7/2013-14 (Updated as on June 17, 2014) July 01, 2013 To, All Category – I Authorised Dealer banks Madam / Sir, Master Circular on Establishment of Liaison / Branch / Project Offices in India by Foreign Entities Establishment of Branch/Liaison/Project Offices in India is regulated in terms of Section 6(6) of Foreign Exchange Management Act, 1999 read with Notification No. FEMA 22/2000-RB dated May 3, 2000 as amended from time to time
RBI/2013-2014/7 Master Circular No.7/2013-14 (Updated as on June 17, 2014) July 01, 2013 To, All Category – I Authorised Dealer banks Madam / Sir, Master Circular on Establishment of Liaison / Branch / Project Offices in India by Foreign Entities Establishment of Branch/Liaison/Project Offices in India is regulated in terms of Section 6(6) of Foreign Exchange Management Act, 1999 read with Notification No. FEMA 22/2000-RB dated May 3, 2000 as amended from time to time
જુલાઈ 01, 2013
Master Circular on Compounding of Contraventions under FEMA, 1999
RBI/2013-14/9 Master Circular No.9/2013-14 (Updated as on April 28, 2014) July 01, 2013 To, All Authorised Dealer Category - I banks and Authorised Banks Madam / Sir, Master Circular on Compounding of Contraventions under FEMA, 1999 The compounding of contraventions under Foreign Exchange Management Act (FEMA), 1999 is a voluntary process@@NBSP@@ by which an applicant can seek compounding of an admitted contravention of any provision of FEMA, 1999 under Section 13(1)
RBI/2013-14/9 Master Circular No.9/2013-14 (Updated as on April 28, 2014) July 01, 2013 To, All Authorised Dealer Category - I banks and Authorised Banks Madam / Sir, Master Circular on Compounding of Contraventions under FEMA, 1999 The compounding of contraventions under Foreign Exchange Management Act (FEMA), 1999 is a voluntary process@@NBSP@@ by which an applicant can seek compounding of an admitted contravention of any provision of FEMA, 1999 under Section 13(1)
જુલાઈ 01, 2013
Master Circular on Memorandum of Instructions governing money changing activities
RBI/2013-14/10 Master Circular No.10 /2013-14 (As updated upto June 15, 2014) July 01, 2013 To, All Authorised Persons in Foreign Exchange Madam / Sir, Master Circular on Memorandum of Instructions governing money changing activities This Master Circular consolidates the existing instructions on the subject of “Memorandum of Instructions governing money changing activities” at one place. The list of underlying circulars/ notifications is set out in Appendix. 2. This M
RBI/2013-14/10 Master Circular No.10 /2013-14 (As updated upto June 15, 2014) July 01, 2013 To, All Authorised Persons in Foreign Exchange Madam / Sir, Master Circular on Memorandum of Instructions governing money changing activities This Master Circular consolidates the existing instructions on the subject of “Memorandum of Instructions governing money changing activities” at one place. The list of underlying circulars/ notifications is set out in Appendix. 2. This M
જુલાઈ 01, 2013
Master Circular on Direct Investment by Residents in Joint Venture (JV) /Wholly Owned Subsidiary (WOS) Abroad
RBI/2013-14/11 Master Circular No.11/2013-14 (Amended up to June 17, 2014) July 01, 2013 To, All Authorised Dealer Category - I banks Madam / Sir, Master Circular on Direct Investment by Residents in Joint Venture (JV) / Wholly Owned Subsidiary (WOS) Abroad Direct investments by residents in Joint Venture (JV) and Wholly Owned Subsidiary (WOS) abroad are being allowed, in terms of clause (a) of sub-section (3) of section 6 of the Foreign Exchange Management Act, 1999,
RBI/2013-14/11 Master Circular No.11/2013-14 (Amended up to June 17, 2014) July 01, 2013 To, All Authorised Dealer Category - I banks Madam / Sir, Master Circular on Direct Investment by Residents in Joint Venture (JV) / Wholly Owned Subsidiary (WOS) Abroad Direct investments by residents in Joint Venture (JV) and Wholly Owned Subsidiary (WOS) abroad are being allowed, in terms of clause (a) of sub-section (3) of section 6 of the Foreign Exchange Management Act, 1999,
જુલાઈ 01, 2013
Master Circular on Import of Goods and Services
RBI/2013-14/13 Master Circular No.13/2013-14 (Updated upto June 18, 2014) July 01, 2013 To, All Category – I Authorised Dealer Banks Madam / Sir, Master Circular on Import of Goods and Services Import of Goods and Services into India is being allowed in terms of Section 5 of the Foreign Exchange Management Act 1999 (42 of 1999), read with Notification No. G.S.R. 381(E) dated May 3, 2000 viz. Foreign Exchange Management (Current Account) Rules, 2000 as amended from tim
RBI/2013-14/13 Master Circular No.13/2013-14 (Updated upto June 18, 2014) July 01, 2013 To, All Category – I Authorised Dealer Banks Madam / Sir, Master Circular on Import of Goods and Services Import of Goods and Services into India is being allowed in terms of Section 5 of the Foreign Exchange Management Act 1999 (42 of 1999), read with Notification No. G.S.R. 381(E) dated May 3, 2000 viz. Foreign Exchange Management (Current Account) Rules, 2000 as amended from tim
જુલાઈ 01, 2013
Master Circular on Miscellaneous Remittances from India - Facilities for Residents
RBI/2013-14/6 Master Circular No.6/2013-14 (Updated as on June 17, 2014) July 1, 2013 To, All Authorised Persons in Foreign Exchange Madam / Sir, Master Circular on Miscellaneous Remittances from India – Facilities for Residents Miscellaneous remittance facilities for residents are allowed in terms of section 5 of the Foreign Exchange Management Act, 1999, read with Government of India Notification No. G.S.R 381(E) dated May 3, 2000, as amended from time to time. 2. T
RBI/2013-14/6 Master Circular No.6/2013-14 (Updated as on June 17, 2014) July 1, 2013 To, All Authorised Persons in Foreign Exchange Madam / Sir, Master Circular on Miscellaneous Remittances from India – Facilities for Residents Miscellaneous remittance facilities for residents are allowed in terms of section 5 of the Foreign Exchange Management Act, 1999, read with Government of India Notification No. G.S.R 381(E) dated May 3, 2000, as amended from time to time. 2. T
જુલાઈ 01, 2013
Master Circular on External Commercial Borrowings and Trade Credits
RBI/2013-14/12 Master Circular No. 12/2013-14 (Updated till June 16, 2014) July 01, 2013 To, All Authorised Dealer Category – I banks and Authorised banks Madam / Sir, Master Circular on External Commercial Borrowings and Trade Credits External Commercial Borrowings and Trade Credits availed of by residents are governed by clause (d) of sub-section 3 of section 6 of the Foreign Exchange Management Act, 1999 read with Notification No. FEMA 3/ 2000-RB viz. Foreign Excha
RBI/2013-14/12 Master Circular No. 12/2013-14 (Updated till June 16, 2014) July 01, 2013 To, All Authorised Dealer Category – I banks and Authorised banks Madam / Sir, Master Circular on External Commercial Borrowings and Trade Credits External Commercial Borrowings and Trade Credits availed of by residents are governed by clause (d) of sub-section 3 of section 6 of the Foreign Exchange Management Act, 1999 read with Notification No. FEMA 3/ 2000-RB viz. Foreign Excha
જુલાઈ 01, 2013
Master Circular on Foreign Investment in India
RBI/2013-14/15 Master Circular No.15/2013-14 (Updated as on June 18, 2014) July 01, 2013 To, All Category - I Authorised Dealer banks Madam / Sir, Master Circular on Foreign Investment in India Foreign investment in India is governed by sub-section (3) of Section 6 of the Foreign Exchange Management Act, 1999 read with Notification No. FEMA 20/2000-RB dated May 3, 2000, as amended from time to time. The regulatory framework and instructions issued by the Reserve Bank
RBI/2013-14/15 Master Circular No.15/2013-14 (Updated as on June 18, 2014) July 01, 2013 To, All Category - I Authorised Dealer banks Madam / Sir, Master Circular on Foreign Investment in India Foreign investment in India is governed by sub-section (3) of Section 6 of the Foreign Exchange Management Act, 1999 read with Notification No. FEMA 20/2000-RB dated May 3, 2000, as amended from time to time. The regulatory framework and instructions issued by the Reserve Bank
જુલાઈ 02, 2012
Master Circular on Memorandum of Instructions governing money changing activities
RBI/2012-13/10 Master Circular No.10/2012-13 (Updated as on April 09, 2013) July 02, 2012 To, All Authorised Persons in Foreign Exchange Madam / Sir, Master Circular on Memorandum of Instructions governing money changing activities This Master Circular consolidates the existing instructions on the subject of “Memorandum of Instructions governing money changing activities” at one place. The list of underlying circulars/ notifications is set out in Appendix. 2. This Mas
RBI/2012-13/10 Master Circular No.10/2012-13 (Updated as on April 09, 2013) July 02, 2012 To, All Authorised Persons in Foreign Exchange Madam / Sir, Master Circular on Memorandum of Instructions governing money changing activities This Master Circular consolidates the existing instructions on the subject of “Memorandum of Instructions governing money changing activities” at one place. The list of underlying circulars/ notifications is set out in Appendix. 2. This Mas
જુલાઈ 02, 2012
Master Circular on Direct Investment by Residents in Joint Venture (JV)/ Wholly Owned Subsidiary (WOS) Abroad
RBI/2012-13/11 Master Circular No. 11/2012-13 (Updated as on September 26, 2012) July 02, 2012 To, All Banks Authorised to Deal in Foreign Exchange Madam / Sir, Master Circular on Direct Investment by Residents in Joint Venture (JV)/ Wholly Owned Subsidiary (WOS) Abroad Direct investments by residents in Joint Venture (JV) and Wholly Owned Subsidiary (WOS) abroad are being allowed, in terms of clause (a) of sub-section (3) of section 6 of the Foreign Exchange Manageme
RBI/2012-13/11 Master Circular No. 11/2012-13 (Updated as on September 26, 2012) July 02, 2012 To, All Banks Authorised to Deal in Foreign Exchange Madam / Sir, Master Circular on Direct Investment by Residents in Joint Venture (JV)/ Wholly Owned Subsidiary (WOS) Abroad Direct investments by residents in Joint Venture (JV) and Wholly Owned Subsidiary (WOS) abroad are being allowed, in terms of clause (a) of sub-section (3) of section 6 of the Foreign Exchange Manageme
જુલાઈ 02, 2012
Master Circular on Risk Management and Inter-Bank Dealings
RBI/2012-13/5 Master Circular No. 5/2012-13 July 2, 2012 To, @@NBSP@@@@NBSP@@@@NBSP@@All Authorised Dealers - Category I Banks Madam / Sir, Master Circular on Risk Management and Inter-Bank Dealings Foreign Exchange Derivative Contracts, Overseas Commodity & Freight@@NBSP@@ Hedging, Rupee Accounts of Non-Resident Banks, Inter-Bank Foreign Exchange Dealings, etc. are governed by the provisions in Notification No. FEMA 1/2000-RB, Regulation 4(2) of Notification No.
RBI/2012-13/5 Master Circular No. 5/2012-13 July 2, 2012 To, @@NBSP@@@@NBSP@@@@NBSP@@All Authorised Dealers - Category I Banks Madam / Sir, Master Circular on Risk Management and Inter-Bank Dealings Foreign Exchange Derivative Contracts, Overseas Commodity & Freight@@NBSP@@ Hedging, Rupee Accounts of Non-Resident Banks, Inter-Bank Foreign Exchange Dealings, etc. are governed by the provisions in Notification No. FEMA 1/2000-RB, Regulation 4(2) of Notification No.
જુલાઈ 02, 2012
Master Circular on Miscellaneous Remittances from India - Facilities for Residents
RBI/2012-13/6 Master Circular No. 6/2012-13 (Updated as on October 12, 2012) July 2, 2012 To, All Authorised Persons in Foreign Exchange Madam / Sir, Master Circular on Miscellaneous Remittances from India – Facilities for Residents Miscellaneous remittance facilities for residents are allowed in terms of section 5 of the Foreign Exchange Management Act, 1999, read with Government of India Notification No. G.S.R 381(E) dated May 3, 2000, as amended from time to time.
RBI/2012-13/6 Master Circular No. 6/2012-13 (Updated as on October 12, 2012) July 2, 2012 To, All Authorised Persons in Foreign Exchange Madam / Sir, Master Circular on Miscellaneous Remittances from India – Facilities for Residents Miscellaneous remittance facilities for residents are allowed in terms of section 5 of the Foreign Exchange Management Act, 1999, read with Government of India Notification No. G.S.R 381(E) dated May 3, 2000, as amended from time to time.
જુલાઈ 02, 2012
Master Circular on External Commercial Borrowings and Trade Credits
RBI/2012-13/12 Master Circular No.12/2012-13 (Updated as on March 20, 2013) July 02, 2012 To, All Category – I Authorised Dealer Banks Madam / Sir, Master Circular on External Commercial Borrowings and Trade Credits External Commercial Borrowings and Trade Credits availed of by residents are governed by clause (d) of sub-section 3 of section 6 of the Foreign Exchange Management Act, 1999 read with Notification No. FEMA 3/ 2000-RB viz. Foreign Exchange Management (Borr
RBI/2012-13/12 Master Circular No.12/2012-13 (Updated as on March 20, 2013) July 02, 2012 To, All Category – I Authorised Dealer Banks Madam / Sir, Master Circular on External Commercial Borrowings and Trade Credits External Commercial Borrowings and Trade Credits availed of by residents are governed by clause (d) of sub-section 3 of section 6 of the Foreign Exchange Management Act, 1999 read with Notification No. FEMA 3/ 2000-RB viz. Foreign Exchange Management (Borr
જુલાઈ 02, 2012
Master Circular on Export of Goods and Services
RBI/2012-13/14 Master Circular No. 14/2012-13 (Updated as on October 18, 2012) July 02, 2012 To, All Category – I Authorised Dealer Banks Madam / Sir, Master Circular on Export of Goods and Services Export of Goods and Services from India is allowed in terms of clause (a) of sub-section (1) and sub-section (3) of Section 7 of the Foreign Exchange Management Act 1999 (42 of 1999), read with Notification No. G.S.R. 381(E) dated May 3, 2000 viz. Foreign Exchange Manageme
RBI/2012-13/14 Master Circular No. 14/2012-13 (Updated as on October 18, 2012) July 02, 2012 To, All Category – I Authorised Dealer Banks Madam / Sir, Master Circular on Export of Goods and Services Export of Goods and Services from India is allowed in terms of clause (a) of sub-section (1) and sub-section (3) of Section 7 of the Foreign Exchange Management Act 1999 (42 of 1999), read with Notification No. G.S.R. 381(E) dated May 3, 2000 viz. Foreign Exchange Manageme
જુલાઈ 02, 2012
Master Circular on Foreign Investment in India
RBI/2012-13/15 Master Circular No.15/2012-13 (Updated as on April 01, 2013) July 02, 2012 To, All Category - I Authorised Dealer banks Madam / Sir, Master Circular on Foreign Investment in India Foreign investment in India is governed by sub-section (3) of Section 6 of the Foreign Exchange Management Act, 1999 read with Notification No. FEMA 20/2000-RB dated May 3, 2000, as amended from time to time. The regulatory framework and instructions issued by the Reserve Bank
RBI/2012-13/15 Master Circular No.15/2012-13 (Updated as on April 01, 2013) July 02, 2012 To, All Category - I Authorised Dealer banks Madam / Sir, Master Circular on Foreign Investment in India Foreign investment in India is governed by sub-section (3) of Section 6 of the Foreign Exchange Management Act, 1999 read with Notification No. FEMA 20/2000-RB dated May 3, 2000, as amended from time to time. The regulatory framework and instructions issued by the Reserve Bank
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