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ஜூலை 02, 2024
Draft - Foreign Exchange Management (Export and Import of Goods and Services) Regulations, 2024

Notification No. FEMA XX/2024-RB July XX, 2024 Foreign Exchange Management (Export and Import of Goods and Services) Regulations, 2024 In exercise of the powers conferred by Section 7, Section 8, Section 10(6) 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 as respects things done or omitted to be done before such supersession, Reserve Bank of India makes the following Regulations 

Notification No. FEMA XX/2024-RB July XX, 2024 Foreign Exchange Management (Export and Import of Goods and Services) Regulations, 2024 In exercise of the powers conferred by Section 7, Section 8, Section 10(6) 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 as respects things done or omitted to be done before such supersession, Reserve Bank of India makes the following Regulations 

ஜூலை 02, 2024
Draft - Export and Import of Goods and Services

RBI/2024-25/XX A.P. (DIR Series) Circular No. XX July XX, 2024 All Authorised Dealers - Category I banks Madam / Sir, Export and Import of Goods and Services Reserve Bank of India, in exercise of the powers conferred under Foreign Exchange Management Act 1999 (42 of 1999) and in supersession of Master Direction – Export of Goods and Services and Master Direction – Import of Goods and Services, hereby issues the directions on export and import of goods and services.

RBI/2024-25/XX A.P. (DIR Series) Circular No. XX July XX, 2024 All Authorised Dealers - Category I banks Madam / Sir, Export and Import of Goods and Services Reserve Bank of India, in exercise of the powers conferred under Foreign Exchange Management Act 1999 (42 of 1999) and in supersession of Master Direction – Export of Goods and Services and Master Direction – Import of Goods and Services, hereby issues the directions on export and import of goods and services.

டிச. 26, 2023
FEMA Licensing Framework- Draft for comments - Dec 26, 2023

 Section 3(a) of Foreign Exchange Management Act, 1999 (‘’FEMA’’) stipulates:

Save as otherwise provided in this Act, rules or regulations made thereunder, or with the general or special permission of the Reserve Bank, no person shall deal in or transfer any foreign exchange or foreign security to any person not being an authorised person.

 

Further, section 10(1) of FEMA, 1999 stipulates:

The Reserve Bank may, on an application made to it in this behalf, authorise any person to be known as authorised person to deal in foreign exchange or in foreign securities, as an authorised dealer, money changer or off-shore banking unit or in any other manner as it deems fit.’

 

2. The Reserve Bank issues authorisation in the form of a licence to Authorised Persons (APs), which includes authorised dealers and Full-Fledged Money Changers (FFMCs). Authorisation is also granted to select institutions to carry out specific foreign exchange transactions related to their business activities.

 Section 3(a) of Foreign Exchange Management Act, 1999 (‘’FEMA’’) stipulates:

Save as otherwise provided in this Act, rules or regulations made thereunder, or with the general or special permission of the Reserve Bank, no person shall deal in or transfer any foreign exchange or foreign security to any person not being an authorised person.

 

Further, section 10(1) of FEMA, 1999 stipulates:

The Reserve Bank may, on an application made to it in this behalf, authorise any person to be known as authorised person to deal in foreign exchange or in foreign securities, as an authorised dealer, money changer or off-shore banking unit or in any other manner as it deems fit.’

 

2. The Reserve Bank issues authorisation in the form of a licence to Authorised Persons (APs), which includes authorised dealers and Full-Fledged Money Changers (FFMCs). Authorisation is also granted to select institutions to carry out specific foreign exchange transactions related to their business activities.

ஏப். 07, 2022
Processing and settlement of small value Export and Import related payments facilitated by Online Export-Import Facilitators (OEIF) (erstwhile OPGSP)
A.P. (DIR Series) Circular No. Date of Issue To All Category - I Authorised Dealer banks Madam/Sir, Processing and settlement of small value Export and Import related payments facilitated by Online Export-Import Facilitators (OEIF) (erstwhile OPGSP) Attention of Authorised Dealer Category-I (AD) banks is invited to the A. P. (DIR Series) Circular No. 17 dated November 16, 2010, A.P. (DIR Series) Circular No. 109 dated June 11, 2013 read with A.P. (DIR Series) Circular
A.P. (DIR Series) Circular No. Date of Issue To All Category - I Authorised Dealer banks Madam/Sir, Processing and settlement of small value Export and Import related payments facilitated by Online Export-Import Facilitators (OEIF) (erstwhile OPGSP) Attention of Authorised Dealer Category-I (AD) banks is invited to the A. P. (DIR Series) Circular No. 17 dated November 16, 2010, A.P. (DIR Series) Circular No. 109 dated June 11, 2013 read with A.P. (DIR Series) Circular
பிப். 15, 2019
Risk Management and Inter-bank Dealings: Hedging of foreign exchange risk by Residents and Non-Residents - Liberalisation
DRAFT CIRCULAR RBI/2018-19/ A .P. (DIR Series) Circular No. February , 2019 To All Category - I Authorised Dealer banks Madam / Sir, Risk Management and Inter-bank Dealings: Hedging of foreign exchange risk by Residents and Non-Residents - Liberalisation Attention of Authorized Dealers Category – I (AD Category – I) banks is invited to the Foreign Exchange Management (Foreign Exchange Derivative Contracts) Regulations, 2000 dated May 3, 2000 (Notification No. FEMA. 25
DRAFT CIRCULAR RBI/2018-19/ A .P. (DIR Series) Circular No. February , 2019 To All Category - I Authorised Dealer banks Madam / Sir, Risk Management and Inter-bank Dealings: Hedging of foreign exchange risk by Residents and Non-Residents - Liberalisation Attention of Authorized Dealers Category – I (AD Category – I) banks is invited to the Foreign Exchange Management (Foreign Exchange Derivative Contracts) Regulations, 2000 dated May 3, 2000 (Notification No. FEMA. 25
ஜன. 12, 2018
Hedging of Commodity Price Risk and Freight Risk in Overseas Markets (Reserve Bank) Directions
RESERVE BANK OF INDIA FINANCIAL MARKETS REGULATION DEPARTMENT 1st FLOOR, CENTRAL OFFICE, FORT MUMBAI 400 001 FMRD.FMD. --- /CGM (TRS) - 2018 dated January __, 2018 Hedging of Commodity Price Risk and Freight Risk in Overseas Markets (Reserve Bank) Directions, __ The Reserve Bank of India having considered it necessary in public interest, in exercise of the powers conferred by clause (h) of sub-section (2) of section 47 of the Foreign Exchange Management Act (FEMA), 19
RESERVE BANK OF INDIA FINANCIAL MARKETS REGULATION DEPARTMENT 1st FLOOR, CENTRAL OFFICE, FORT MUMBAI 400 001 FMRD.FMD. --- /CGM (TRS) - 2018 dated January __, 2018 Hedging of Commodity Price Risk and Freight Risk in Overseas Markets (Reserve Bank) Directions, __ The Reserve Bank of India having considered it necessary in public interest, in exercise of the powers conferred by clause (h) of sub-section (2) of section 47 of the Foreign Exchange Management Act (FEMA), 19
ஏப். 26, 2017
Foreign Exchange Management (Cross Border Merger) Regulations, 2017
Draft Regulations Notification No. FEMA. _____ /2017-RB Dated: April__, 2017 Foreign Exchange Management (Cross Border Merger) Regulations, 2017 In exercise of the powers conferred by section 47 of the Foreign Exchange Management Act, 1999 (42 of 1999), the Reserve Bank makes the following regulations relating to merger, demerger, amalgamation and arrangement between Indian companies and foreign companies: 1. Short title and commencement These regulations may be calle
Draft Regulations Notification No. FEMA. _____ /2017-RB Dated: April__, 2017 Foreign Exchange Management (Cross Border Merger) Regulations, 2017 In exercise of the powers conferred by section 47 of the Foreign Exchange Management Act, 1999 (42 of 1999), the Reserve Bank makes the following regulations relating to merger, demerger, amalgamation and arrangement between Indian companies and foreign companies: 1. Short title and commencement These regulations may be calle
ஏப். 12, 2017
Simplified Hedging Facility- Draft Guidelines
Participants: Resident entities with foreign currency exposures and non-resident entities with Rupee exposures, other than individuals, arising out of transactions permitted under Foreign Exchange Management Act, 1999, of up to USD 30 million or equivalent. Purpose: To hedge underlying exchange rate risk. Products: Any Over the Counter (OTC) derivatives and Exchange Traded Currency Derivatives (ETCD) permitted under FEMA, 1999, except cost reduction structures and swa
Participants: Resident entities with foreign currency exposures and non-resident entities with Rupee exposures, other than individuals, arising out of transactions permitted under Foreign Exchange Management Act, 1999, of up to USD 30 million or equivalent. Purpose: To hedge underlying exchange rate risk. Products: Any Over the Counter (OTC) derivatives and Exchange Traded Currency Derivatives (ETCD) permitted under FEMA, 1999, except cost reduction structures and swa
ஜூலை 07, 2016
Statutory Branch Auditors recommended for appointment in Public Sector Banks – 2015-16
During the year 2015-16, all the 25 PSBs have exercised managerial autonomy in regard to selection and appointment of SBAs. The names of audit firms recommended by these 25 banks and approved by RBI are displayed on the web-site. While approving names of audit firms, banks were advised not to allot more than three branches per audit firm and that they should allot branches, to the extent possible, to the audit firms taking into consideration their category and audit e
During the year 2015-16, all the 25 PSBs have exercised managerial autonomy in regard to selection and appointment of SBAs. The names of audit firms recommended by these 25 banks and approved by RBI are displayed on the web-site. While approving names of audit firms, banks were advised not to allot more than three branches per audit firm and that they should allot branches, to the extent possible, to the audit firms taking into consideration their category and audit e
ஏப். 07, 2016
Proposal to ease documentation requirements on residents for hedging of currency risk arising out of trade transactions under the Contracted Exposure route
Under the extant regulatory framework under FEMA, 1999 and Regulations1 thereunder, the various routes available to residents intending to hedge currency risk are as follows: Exposure based on underlying contracts Probable Exposures based on Past Performance Special Dispensation for SMEs and Individuals Under (i), the Contracted Exposure route, clients have to submit evidence of underlying foreign currency exposure to AD Cat-I banks at the time of booking the derivati
Under the extant regulatory framework under FEMA, 1999 and Regulations1 thereunder, the various routes available to residents intending to hedge currency risk are as follows: Exposure based on underlying contracts Probable Exposures based on Past Performance Special Dispensation for SMEs and Individuals Under (i), the Contracted Exposure route, clients have to submit evidence of underlying foreign currency exposure to AD Cat-I banks at the time of booking the derivati

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கடைசியாக புதுப்பிக்கப்பட்ட பக்கம்: மார்ச் 26, 2025

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