Foreign Exchange Management (Manner of Receipt and Payment) (Amendment) Regulations, 2015 - RBI - Reserve Bank of India
Foreign Exchange Management (Manner of Receipt and Payment) (Amendment) Regulations, 2015
Reserve Bank of India Notification No.FEMA.357/2015-RB December 07, 2015 Foreign Exchange Management (Manner of Receipt and Payment) In exercise of the powers conferred by Section 47 of the Foreign Exchange Management Act, 1999 (42 of 1999) and in partial modification of its Notification No. FEMA 14/2000-RB dated 3rd May, 2000, Reserve Bank of India makes the following amendments to Foreign Exchange Management (Manner of Receipt and Payment) Regulations, 2000 namely; 1. Short title and commencement
2. Amendment to the Regulations In the Foreign Exchange Management (Manner of Receipt and Payment) Regulations, 2000, in the Regulation 5, after sub-regulation (2) (b) following shall be added at (c), namely: ‘Any other mode of payment in accordance with the directions issued by the Reserve Bank of India to authorised dealers from time to time.’ (A.K. Pandey) Foot Note:- (i) The Principal Regulations were published in the Official Gazette vide G.S.R. No.397(E) dated May 5, 2000 in Part II, Section 3, sub-Section (i) and subsequently amended as under:- GSR No. 772(E) dated September 29, 2003
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