Foreign Exchange Management (Guarantees) (Amendment) Regulations, 2002

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Published on March 18, 2002

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Foreign Exchange Management (Guarantees) (Amendment) Regulations, 2002

RESERVE BANK OF INDIA
(EXCHANGE CONTROL DEPARTMENT)
CENTRAL OFFICE
MUMBAI 400 001

Notification No.FEMA. 56 /2002-RB

dated March 18, 2002

Foreign Exchange Management (Guarantees)
(Amendment) Regulations, 2002

In exercise of the powers conferred by clause (j) of sub-section (3) of Section 6, Sub-Section (2) of Section 47 of the Foreign Exchange Management Act, 1999 (42 of 1999) and in partial modification of its Notification No.FEMA.8/2000-RB dated May 3, 2000, the Reserve Bank of India makes the following Regulations to amend the Foreign Exchange Management (Guarantees) Regulations, 2000, namely :

Short title and commencement :-

1. (i) These Regulations may be called the Foreign Exchange Management (Guarantees) (Amendment) Regulations, 2002.

(ii) They shall come into force from the date of their publication in the Official Gazette.

Amendment to the Regulations

2. In the Foreign Exchange Management (Guarantees) Regulations, 2000 (hereinafter referred to as 'the said Regulations') :

The existing Regulation 5, Sub-Regulation (a) shall be numbered as '(a)(i)'.

after Sub-Regulation (a) (i) as so numbered, the following Sub-Regulation shall be inserted, before Explanation, namely :-

(ii) a person resident in India being an exporter company may give guarantee in lieu of Bid Bond Guarantee, for bidding for a contract outside India without the approval of the Approving Authority provided that the amount of such guarantee shall not exceed 5% of the contract value.

(K.J. Udeshi)
Executive Director

Published in the Official Gazette of Government
of India - Extraordinary - Part-II, Section 3,
Sub-Section (i) dated 19.08.2002 - G.S.R.No.575(E)