Foreign Exchange Management (Transfer or Issue of Security by a Person Resident Outside India) (Fourth Amendment) Regulations, 2004 - ஆர்பிஐ - Reserve Bank of India
Foreign Exchange Management (Transfer or Issue of Security by a Person Resident Outside India) (Fourth Amendment) Regulations, 2004
| MINISTRY OF FINANCE Foreign Exchange Management (Transfer or Issue of Security by a Person Resident Outside India) (Fourth Amendment) Regulations, 2004 G.S.R.625(E).-- 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, 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 :- Short Title and Commencement 1. (i) These Regulations may be called the Foreign Exchange Management (Transfer or Issue of Security by a Person Resident Outside India) (Fourth Amendment) Regulations, 2004. (2) They shall come into force on the 30th day of August, 2004. Amendment of the Regulations 2. In the Foreign Exchange Management (Transfer or Issue of Security by a Person Resident Outside India) Regulations, 2000, A. Regulation 2(vii a) shall be substituted as under : 'NRI shall have the same meaning assigned to him under the Foreign Exchange Management (Deposit) Regulations, 2000.' B. In Regulation 5 in sub-regulation (1), the words 'or Sri Lanka' shall be deleted. [No.1/23/EM/2000-Vol.III] SHYAMALA GOPINATH, Executive Director
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