October 2010

i) Exim Bank’s Line of Credit of USD 21.72 million to the Government of the Republic of Ghana

Export-Import Bank of India (Exim Bank) has concluded an Agreement dated May 6, 2010 with the Government of the Republic of Ghana making available to the latter, a Line of Credit (LOC) of USD 21.72 million (USD twenty one million seven hundred and twenty thousand) for financing eligible goods and services including consultancy services from India for (i) improved fish harvesting and fish processing project, and (ii) waste management equipment and management support project in the Republic of Ghana.

The Credit Agreement under the LOC is effective from September 3, 2010 and the date of execution of the Agreement is May 6, 2010. Under the LOC, the last date for opening of Letters of Credit and Disbursement will be 48 months from the scheduled completion date(s) of contract(s) in the case of project exports and 72 months (May 05, 2016) from the execution date of the Credit Agreement in the case of supply contracts.

[A.P. (DIR Series) Circular No. 14 dated October 13, 2010]

ii) Exim Bank’s Line of Credit of USD 21.80 million to the Government of the Islamic Republic of Mauritania

Export-Import Bank of India (Exim Bank) has concluded an Agreement dated February 09, 2010 with the Government of the Islamic Republic of Mauritania making available to the latter, a Line of Credit (LOC) of USD 21.80 million (USD twenty one million eight hundred thousand) for financing eligible goods and services including consultancy services from India for the purpose of financing (i) Potable drinking water project (USD 6.80 million); and (ii) Agriculture development project (USD 15 million) in Mauritania.

The Credit Agreement under the LOC is effective from September 03, 2010 and the date of execution of Agreement is February 09, 2010. Under the LOC, the last date for opening of Letters of Credit and Disbursement will be 48 months from the scheduled completion date(s) of contract(s) in the case of project exports and 72 months (February 08, 2016) from the execution date of the Credit Agreement in the case of supply contracts.

[A.P. (DIR Series) Circular No. 15 dated October 13, 2010]