Notification No.FEMA.139/2005-RB

Dated August 11, 2005

Foreign Exchange Management (Transfer or issue of any Foreign Security) (Third Amendment) Regulations, 2005

In exercise of the powers conferred by clause (a) of sub-section (3) of Section 6 and 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 in the Foreign Exchange Management (Transfer or issue of any Foreign Security) Regulations, 2004 (Notification No. FEMA.120/RB-2004 dated July 7, 2004) namely:-

(i) These Regulations shall be called the Foreign Exchange Management (Transfer or issue of any Foreign Security) (Third Amendment) Regulations, 2005.

(ii) They shall be deemed to have come into force from May 12, 2005.@

In the Foreign Exchange Management (Transfer or issue of any Foreign Security) Regulations, 2004,

a. in Regulation 6, in clause (i) of sub-regulation (2), for the words and figures 'shall not exceed 100% of the net worth', the words and figures 'shall not exceed 200% of the net worth' shall be substituted.

b. in Regulation 6, in Explanation to clause (i) of Sub-regulation (2), for the words and figures 'limit of 100% of the net worth', the words and figures 'limit of 200% of the net worth' shall be substituted.

(Vinay Baijal)
Chief General Manager

(i) The Foreign Exchange Management (Transfer or Issue of any Foreign Security) Regulations, 2004 were published in the Official Gazette vide G.S.R.No.757 (E) dated November 19, 2004 and subsequently amended vide No.G.S.R.220(E) dated April 7, 2005 and No.G.S.R. 337(E) dated May 27, 2005:

(ii) @ It is clarified that no person will be adversely affected as a result of retrospective effect being given to such regulations.