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ਅਕਤੂ 03, 2025
Draft Amendment - Foreign Exchange Management (Borrowing and Lending) (Fourth Amendment) Regulations, 2025

Draft Amendment RESERVE BANK OF INDIA FOREIGN EXCHANGE DEPARTMENT CENTRAL OFFICE Mumbai 400 001 Notification No. FEMA 3(R)(xxx)/2025-RB October xx, 2025 Foreign Exchange Management (Borrowing and Lending) (Fourth Amendment) Regulations, 2025 In exercise of the powers conferred by sub-section (2) of section 6, sub-section (2) of section 47 of the Foreign Exchange Management Act, 1999 (42 of 1999), the Reserve Bank of India hereby makes the following amendments to the Foreign Exchange Management (Borrowing and Lending) Regulations, 2018 (Notification No. FEMA 3(R)/ 2018-RB dated December 17, 2018) (hereinafter referred to as the ‘Principal Regulations’), namely:

Draft Amendment RESERVE BANK OF INDIA FOREIGN EXCHANGE DEPARTMENT CENTRAL OFFICE Mumbai 400 001 Notification No. FEMA 3(R)(xxx)/2025-RB October xx, 2025 Foreign Exchange Management (Borrowing and Lending) (Fourth Amendment) Regulations, 2025 In exercise of the powers conferred by sub-section (2) of section 6, sub-section (2) of section 47 of the Foreign Exchange Management Act, 1999 (42 of 1999), the Reserve Bank of India hereby makes the following amendments to the Foreign Exchange Management (Borrowing and Lending) Regulations, 2018 (Notification No. FEMA 3(R)/ 2018-RB dated December 17, 2018) (hereinafter referred to as the ‘Principal Regulations’), namely:

ਅਕਤੂ 03, 2025
Draft - Foreign Exchange Management (Establishment in India of a branch or office) Regulations, 2025

DRAFT RESERVE BANK OF INDIA FOREIGN EXCHANGE DEPARTMENT CENTRAL OFFICE MUMBAI 400 001 Notification No. FEMA 22(XX)/2025-RB October XX, 2025 Foreign Exchange Management (Establishment in India of a branch or office) Regulations, 2025 In exercise of the powers conferred by sub-section (6) of Section 6 of the Foreign Exchange Management Act, 1999 (42 of 1999), and in supersession of Notification No. FEMA 22(R)/2016-RB dated March 31, 2016 , as amended from time to time, the Reserve Bank of India makes the following regulations to prohibit, restrict and regulate establishment in India of a branch or office by a person resident outside India (PROI).

DRAFT RESERVE BANK OF INDIA FOREIGN EXCHANGE DEPARTMENT CENTRAL OFFICE MUMBAI 400 001 Notification No. FEMA 22(XX)/2025-RB October XX, 2025 Foreign Exchange Management (Establishment in India of a branch or office) Regulations, 2025 In exercise of the powers conferred by sub-section (6) of Section 6 of the Foreign Exchange Management Act, 1999 (42 of 1999), and in supersession of Notification No. FEMA 22(R)/2016-RB dated March 31, 2016 , as amended from time to time, the Reserve Bank of India makes the following regulations to prohibit, restrict and regulate establishment in India of a branch or office by a person resident outside India (PROI).

ਅਗ 14, 2025
Draft Foreign Exchange Management (Guarantees) Regulations, 2025

RESERVE BANK OF INDIA (FOREIGN EXCHANGE DEPARTMENT) CENTRAL OFFICE MUMBAI 400 001 No. FEMA 8(R)/2025-RB August xx , 2025 Foreign Exchange Management (Guarantees) Regulations, 2025 In exercise of the powers conferred by sub-section (2) of Section 6 and sub-section (2) of section 47 of the Foreign Exchange Management Act, 1999 (42 of 1999), and in supersession of Notification No. FEMA.8/2000-RB dated May 3, 2000, except as respects things done or omitted to be done before such supersession, the Reserve Bank of India makes the following regulations namely:

RESERVE BANK OF INDIA (FOREIGN EXCHANGE DEPARTMENT) CENTRAL OFFICE MUMBAI 400 001 No. FEMA 8(R)/2025-RB August xx , 2025 Foreign Exchange Management (Guarantees) Regulations, 2025 In exercise of the powers conferred by sub-section (2) of Section 6 and sub-section (2) of section 47 of the Foreign Exchange Management Act, 1999 (42 of 1999), and in supersession of Notification No. FEMA.8/2000-RB dated May 3, 2000, except as respects things done or omitted to be done before such supersession, the Reserve Bank of India makes the following regulations namely:

ਅਪ੍ਰੈ 04, 2025
Draft Export and Import of Goods and Services

Draft RBI/2025-26/XX A.P. (DIR Series) Circular No. XX April XX, 2025 All Authorised Dealers Madam / Sir, Export and Import of Goods and Services Reserve Bank of India, in exercise of the powers conferred under the Foreign Exchange Management Act, 1999 (42 of 1999) and the Foreign Exchange Management (Export and Import of Goods and Services) Regulations, 2025 hereby directs all Authorised Dealers (AD) to be guided by the following rules/regulations issued under Foreign Exchange Management Act, 1999 (FEMA) while handling transactions related to export and import of Goods and Services, including merchanting trade transactions.

Draft RBI/2025-26/XX A.P. (DIR Series) Circular No. XX April XX, 2025 All Authorised Dealers Madam / Sir, Export and Import of Goods and Services Reserve Bank of India, in exercise of the powers conferred under the Foreign Exchange Management Act, 1999 (42 of 1999) and the Foreign Exchange Management (Export and Import of Goods and Services) Regulations, 2025 hereby directs all Authorised Dealers (AD) to be guided by the following rules/regulations issued under Foreign Exchange Management Act, 1999 (FEMA) while handling transactions related to export and import of Goods and Services, including merchanting trade transactions.

ਅਪ੍ਰੈ 04, 2025
Draft Foreign Exchange Management (Export and Import of Goods and Services) Regulations, 2025

Draft Notification No. FEMA XX/2025-RB April XX, 2025 Foreign Exchange Management (Export and Import of Goods and Services) Regulations, 2025 In exercise of the powers conferred by Section 7, Section 8, sub-section (6) of Section 10 and sub-section (2) of Section 47 of the Foreign Exchange Management Act, 1999 (42 of 1999) and in supersession of the Foreign Exchange Management (Export of Goods & Services) Regulations 2015 (Notification No. FEMA 23(R)/2015-RB dated January 12, 2016), except in respect of things done or omitted to be done before such supersession, Reserve Bank of India makes the following Regulations, namely:

Draft Notification No. FEMA XX/2025-RB April XX, 2025 Foreign Exchange Management (Export and Import of Goods and Services) Regulations, 2025 In exercise of the powers conferred by Section 7, Section 8, sub-section (6) of Section 10 and sub-section (2) of Section 47 of the Foreign Exchange Management Act, 1999 (42 of 1999) and in supersession of the Foreign Exchange Management (Export of Goods & Services) Regulations 2015 (Notification No. FEMA 23(R)/2015-RB dated January 12, 2016), except in respect of things done or omitted to be done before such supersession, Reserve Bank of India makes the following Regulations, namely:

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