Foreign Exchange Management (Export of Goods & Services) (Second Amendment) Regulations, 2015 - ആർബിഐ - Reserve Bank of India
Foreign Exchange Management (Export of Goods & Services) (Second Amendment) Regulations, 2015
RESERVE BANK OF INDIA Notification No. FEMA.347/2015-RB Dated July 24, 2015 Foreign Exchange Management (Export of Goods & Services) In exercise of the powers conferred by clause (a) of sub-section (1), sub-section (3) of Section 7 and sub-section (2) of Section 47 of the Foreign Exchange Management Act, 1999 (42 of 1999) and in partial modification of its Notification No.FEMA.23/2000-RB dated May 3, 2000 as amended from time to time, Reserve Bank of India makes the following amendment in the Foreign Exchange Management (Export of Goods and Services) Regulations, 2000, as amended from time to time, namely: 1. Short title and commencement (i) These Regulations may be called the Foreign Exchange Management (Export of Goods and Services) (Second Amendment) Regulations, 2015. (ii) They shall come into force from the date of publication in Official Gazette. 2. Amendment to the Regulations In the Foreign Exchange Management (Export of Goods and Services) Regulations, 2000 (Notification No.FEMA.23/2000-RB dated May 3, 2000) (hereinafter called “the principal regulations”), the following amendment shall be made, namely:- In Regulation 4, the clause (h) stands deleted. (A. K. Pandey) Foot Note: The Principal Regulations were published in the Official Gazette vide G.S.R. No.409 (E) dated May 8, 2000 in Part II, Section 3, Sub-section (i) and subsequently amended vide G.S.R. No. 199 (E) dated March 21, 2001
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