RESERVE BANK OF INDIA
EXCHANGE CONTROL DEPARTMENT
CENTRAL OFFICE
MUMBAI 400 001

A.P.(DIR Series) Circular No.33

May 10, 2001

To

All Authorised Dealers in Foreign Exchange

Dear Sirs

Export of goods and services against repayment of
State credit granted by erstwhile Soviet Union

Attention of authorised dealers is drawn to Annexure I to A.D.(G.P.Series) circular No.4 dated May 19, 1999, indicating names of nominated banks in India for handling matters relating to exports to Russia against repayment of State credit.

2. It has now been decided to include Centurion Bank Ltd. in the list of nominated banks.

3. Authorised dealers may please bring the contents of this circular to the notice of their constituents concerned.

4. 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). Any contravention or non-observance of these directions is subject to the penalties prescribed under the said Act.

Yours faithfully

P.K. BISWAS
Chief General Manager