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/2022-2023/110 A.P. (DIR Series) Circular No.12 August 22, 2022 All Category – I Authorised Dealer Banks Madam/Sir Foreign Exchange Management (Overseas Investment) Directions, 2022 Overseas investments by persons resident in India enhance the scale and scope of business operations of Indian entrepreneurs by providing global opportunities for growth. Such ventures through easier access to technology, research and development, a wider global market and reduced cost

RBI/FED/2017-18/60 FED Master Direction No.11/2017-18 January 4, 2018 (Updated as on January 16, 2025) (Updated up to August 08, 2024) (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 Authorised Dealer Category – I banks and Authorised banks Madam / Sir, Master Direction – Foreign Investment in India Foreign Investment in India is regulated in terms of sub-section 2A of Section 6 and Section 47 of the Foreign Exchange Management Act, 1999 (FEMA) read with Foreign Exchange Management (Non-Debt Instruments) Rules, 2019 (NDI Rules) issued vide Gazette Notification No. S.O. 3732(E) dated October 17, 2019. These rules are amended from time to time to incorporate the changes in the regulatory framework and published through gazette notifications.

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/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/2015-16/4 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.