Foreign Exchange Management Third Amendment Regulations, 2003 - ആർബിഐ - Reserve Bank of India
Foreign Exchange Management Third Amendment Regulations, 2003
Reserve Bank of India
Exchange Control Department
Central Office
Mumbai-400 001
Notification No. FEMA 104./2003-RB
Foreign Exchange Management (Foreign exchange
derivative contracts) ( Third Amendment)
Regulations, 2003.
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 amendments in the Foreign Exchange Management (Foreign exchange derivative contracts) Regulations, 2000, as amended from time to time, namely: -
Short title and Commencement:
(i) These Regulations may be called the Foreign Exchange Management (Foreign exchange derivative contracts) ( Third Amendment) Regulations, 2003.
(ii) They shall come into force from the date of their publication in the Official Gazette.
Amendment of the Regulations
2.. In the Foreign Exchange Management (Foreign exchange derivative contracts) Regulations, 2000
- In Schedule I, under the heading 'A. Forward Contract' after paragraph (i) the following paragraph shall be added, namely:
'(j) A person resident in India may subject to the terms and conditions prescribed by Reserve Bank of India. may enter into a forward contract with an authorised dealer in India to hedge an exposure to exchange risk in respect of transactions denominated in foreign currency but settled in Indian rupees'
(ii) In Schedule II,
- after paragraph 2 the following shall be added namely:
- after paragraph 3, the following paragraphs shall be added namely:
'2A . A non-resident Indian may, subject to conditions prescribed by the Reserve Bank of India from time to time, enter into cross currency (not involving the rupee) forward contracts to convert the balances held in FCNR (B) accounts in one foreign currency to another foreign currency in which FCNR (B) deposits are permitted to be maintained .'
'3A. A person resident outside India may subject to conditions prescribed by the Reserve Bank of India from time to time enter into a forward sale contract with an authorized dealer in India to hedge the currency risk arising out of his proposed foreign direct investment in India.'
'3B. A person resident outside India having Foreign Direct Investments in India may, subject to the condition that forward cover shall be taken only after the rate has been approved by the Board, enter into forward contracts with rupee as one of the currencies to hedge the currency risk on dividend receivable by him from the Indian company.'
( Usha Thorat )
Executive Director
Published in the Official Gazette of Government |
ഈ പേജ് ഷെയർ ചെയ്യുക:
റിസർവ് ബാങ്ക് ഓഫ് ഇന്ത്യ മൊബൈൽ ആപ്ലിക്കേഷൻ ഇൻസ്റ്റാൾ ചെയ്ത് ഏറ്റവും പുതിയ വാർത്തകളിലേക്ക് വേഗത്തിലുള്ള ആക്സസ് നേടുക!
