RBI/FED/2024-25/121 FED Master Direction No.15/2024-25 July 24, 2024 To All Authorised Dealer Category – I banks Madam/Sir Master Direction - Overseas Investment Overseas Investments by persons resident in India are governed by the provisions of Foreign Exchange Management (Overseas Investment) Rules, 2022 (OI Rules) notified by the Central Government vide Notification No. G.S.R. 646(E) dated August 22, 2022 and Foreign Exchange Management (Overseas Investment) Regulations, 2022 (OI Regulations) notified by the Reserve Bank vide Notification No. FEMA 400/2022-RB dated August 22, 2022.

RBI/FED/2017-18/60 FED Master Direction No.11/2017-18 January 4, 2018 (Updated up to March 17, 2022) (Updated up to March 08, 2019) (Updated up to December 19, 2018) (Updated as on April 06, 2018) (Updated as on January 12, 2018) To, All A

RBI/FED/2016-17/52 FED Master Direction No.1/2016-17 February 22, 2017 To All Authorised Persons who are Indian Agents under the Money Transfer Service Scheme Madam / Dear Sir, Master Direction – Money Transfer Service Scheme (MTSS) Money T

RBI/FED/2015-16/4 FED Master Direction No. 8/2015-16 January 1, 2016 (Updated as on September 06, 2024) (Updated as on April 03, 2024) (Updated as on November 6, 2018) (Updated as on February 11, 2016) To, All Authorised Persons in Foreign Exchange Madam / Sir, Master Direction - Other Remittance Facilities Miscellaneous remittance facilities for residents are allowed in terms of Section 5 of the Foreign Exchange Management Act, 1999, read with Government of India Notification No. G.S.R 381(E) dated May 3, 2000. These Rules/ Regulations are amended from time to time to incorporate the changes in the regulatory framework and published through amendment notifications.

RBI/FED/2017-18/3 FED Master Direction No. 7/2015-16 January 1, 2016 (Updated as on September 06, 2024) (Updated as on December 22, 2023) (Updated as on August 24, 2022) (Updated as on August 23, 2022) (Updated as on June 20, 2018) (Updated as on August 02, 2017) (Updated as on April 12, 2017) (Updated as on February 11, 2016*) To, All Authorised Persons in Foreign Exchange Madam / Sir, Master Direction - Liberalised Remittance Scheme (LRS) The captioned Scheme was introduced on February 4, 2004, vide A.P. (DIR Series) Circular No. 64 dated February 4, 2004 read with GoI Notification G.S.R. No.207(E) dated March 23, 2004, as a liberalization measure to facilitate resident individuals to remit funds abroad for permitted current or capital account transactions or combination of both. These Regulations are amended from time to time to incorporate the changes in the regulatory framework and published through amendment notifications.

RBI/FED/2015-16/13 FED Master Direction No.18/2015-16 January 1, 2016 (Updated as on June 20, 2024*) (Updated as on May 12, 2023*) (Updated as on September 30, 2022*) (Updated as on August 22, 2022*) (Updated as on June 09, 2022*) (Updated as on June 08, 2021*) (Updated as on September 18, 2019*) (Updated as on July 10, 2019*) (Updated as on July 9, 2019*) (Updated as on April 4, 2019*) (Updated as on November 20, 2018*) (Updated as on August 01, 2018*) (Updated as on April 26, 2018*) (Updated as on April 12, 2018*) (Updated as on March 16, 2018*) (Updated as on February 02, 2018*) (Updated as on January 24, 2018*) (Updated as on December 20, 2017*) (Updated as on December 14, 2017*) (Updated as on May 15, 2017*) (Updated as on September 19, 2016*) (Updated as on July 07, 2016*) (Updated as on June 13, 2016*) (Updated as on May 24, 2016*) (Updated as on May 18, 2016*) (Updated as on May 5, 2016*) (Updated as on April 13, 2016*) (Updated as on March 23, 2016*) (Updated as on February 11, 2016*) To, All Authorised Persons Madam/ Sir, Master Direction – Reporting under Foreign Exchange Management Act, 1999 Foreign Exchange Management Act, 1999 (FEMA) is administered through the authorised persons and is based on the declarations and averments made to them by persons while undertaking the transactions.

RBI/FED/2016-17/12 FED Master Direction No. 17/2016-17 January 1, 2016 (Updated as on August 29, 2024) (Updated as on March 01, 2024) (Updated as on November 21, 2022) (Updated as on May 31, 2022) (Updated as on January 06, 2022) (Updated as on December 07, 2021) (Updated as on October 28, 2020) (Updated as on January 27, 2020) (Updated as on April 01, 2019) (Updated as on February 02, 2018) (Updated as on January 12, 2017) (Updated as on October 20, 2016) (Updated as on March 31, 2016) (Updated as on February 04, 2016) To All Authorised Dealer Category - I banks Madam / Dear Sir, Master Direction - Import of Goods and Services Import of Goods and Services into India is being allowed in terms of Section 5 of the Foreign Exchange Management Act 1999 (42 of 1999), read with Notification No. G.S.R. 381(E) dated May 3, 2000 viz. Foreign Exchange Management (Current Account Transaction) Rules, 2000. These Regulations are amended from time to time to incorporate the changes in the regulatory framework and published through amendment notifications.

RBI/FED/2015-16/11FED Master Direction No. 16/2015-16 January 1, 2016 (Updated as on March 23, 2016) (Updated as on March 03, 2016) (Updated as on February 11, 2016*) To, All Authorised Dealer Category – I banks and Authorised Banks Madam / Sir, Master Direction – Export of Goods and Services Export of Goods and Services from India is governed by clause (a) of sub-section (1) and sub-section (3) of Section 7 of the Foreign Exchange Management Act 1999 (42 of 1999), re

RBI/FED/2015-16/9 FED Master Direction No. 14/2015-16 January 1, 2016 (Updated as on January 09, 2020*) To, All Authorised Dealer Category – I banks and Authorised banks Madam / Sir, Master Direction - Deposits and Accounts Opening, holding

RBI/FED/2015-16/11 FED Master Direction No. 16/2015-16 January 1, 2016 (Updated as on November 22, 2022) (Updated as on January 08, 2021) (Updated as on October 19, 2020) (Updated as on January 12, 2018) (Updated as on November 16, 2017) (U

RBI/FED/2015-16/17 FED Master Direction No.3/2015-16 January 1, 2016 (Updated as on May 29, 2024) (Updated as on February 29, 2024) (Updated as on March 4, 2022) (Updated as on March 29, 2019)* To All Authorised Persons in Foreign Exchange Madam / Sir, Master Direction - Money Changing Activities

RBI/FED/2015-16/10 FED Master Direction No. 15/2015-16 January 1, 2016 To, All Authorised Dealer Category – I banks and Authorised banks Madam / Dear Sir, Master Direction – Direct Investment by Residents in Joint Venture (JV) / Wholly Owned Subsidiary (WOS) Abroad Direct investments by residents in Joint Venture (JV) and Wholly Owned Subsidiary (WOS) abroad are being allowed, in terms of clause (a) of sub-section (3) of section 6 of the Foreign Exchange Management Ac