Reserve Bank of India
(Foreign Exchange Department)
(Central Office)

G.S.R.278(E) dated April 23, 2004 - Part II - Section 3 - Sub-section (i)

Notification No.FEMA.111/2004-RB

March 6, 2004

Foreign Exchange Management (Transfer or Issue of Security by a Person Resident outside India)
(Amendment) Regulations, 2004

In exercise of the powers conferred by clause (b) of sub-section (3) of Section 6 and Section 47 of the Foreign Exchange Management Act, 1999 (42 of 1999) and in partial modification of its Notification No.FEMA 20/2000-RB dated 3rd May 2000 read with Notification No.FEMA 94/2003-RB dated 18th June 2003, the Reserve Bank of India makes the following amendments in the Foreign Exchange Management (Transfer or Issue of Security by a Person Resident outside India) Regulations, 2000, as amended from time to time, namely:-

1. Short Title & Commencement :-

(i) These Regulations may be called the Foreign Exchange Management (Transfer or Issue of Security by a Person Resident outside India)(Amendment) Regulations, 2004.

(ii) They shall come into force from the date of their publication in the Official Gazette.

2. Amendment of the Regulations :-

In the Foreign Exchange Management (Transfer or Issue of Security by a person Resident outside India) Regulations, 2000,

In Schedule 1, under Annexure B, after item 20, the following item shall be inserted, namely :

'21. Any other Sector/Activity – 100 % ' (if not included in Annexure A)

Shyamala Gopinath
Executive Director

Foot Note : The Principal Regulations were published in the Official Gazette vide G.S.R.No.406(E) dated May 3, 2000 in Part II, Section 3,Sub-section (i) and subsequently amended vide :

a. G.S.R.No.175(E) dated December 26, 2000

b. G.S.R.No.182(E) dated February 16, 2001

c. G.S.R.No.158(E) dated March 2, 2001

d. G.S.R.No.574(E) dated September 20, 2001

e. G.S.R.No.4(E) dated November 29, 2001

f. G.S.R.No.223(E) dated November 12, 2002

g. G.S.R.No.225(E) dated January 17, 2003

h. G.S.R.No.558(E) dated June 18, 2003

i. G.S.R.No.835(E) dated October 3, 2003 and

j. G.S.R.No.899(E) dated October 27, 2003