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The
Gazette of India
EXTRAORDINARY
PART II - Section 3 - Sub-section (i)
PUBLISHED
BY AUTHORITY ================================================================
No.551 NEW DELHI, TUESDAY, NOVEMBER 11, 2003
================================================================
MINISTRY
OF FINANCE
(Department of Economic Affairs)
(RESERVE BANK OF INDIA)
(Exchange
Control Department)
(Central Office)
NOTIFICATION
Mumbai,
the 21st October 2003
No.FEMA.105/2003-RB
Foreign Exchange Management
(Foreign exchange derivative contracts) (Fourth Amendment) Regulations, 2003
G.S.R.881(E)--In exercise of the powers conferred by clause (h) of sub-section
(2) of Section 47 of the Foreign Exchange Management Act, 1999 (Act 42 of 1999)
and in partial modification of its Notification No.FEMA.25/RB-2000 dated May 3,
2000, the Reserve Bank of India makes the following amendment in the Foreign Exchange
Management (Foreign exchange derivative contracts) Regulations, 2000, as amended
from time to time, namely : 1.
Short title and commencement
(i) These Regulations may be called the Foreign
Exchange Management (Foreign exchange derivative contracts) (Fourth Amendment)
Regulations, 2003. (ii) They shall come
into force from the date of their publication in the Official Gazette.
2. Amendment of the Regulations
In the Foreign
Exchange Management (Foreign exchange derivative contracts) Regulations, 2000,
in Schedule III, in paragraph 1, after the words 'engaged in export-import trade'
the words, 'or as permitted by the Reserve Bank', shall be added.
[No.1/23/EC/2000-Vol.III] USHA
THORAT,
Executive Director
Published in the Official Gazette of Government
of India - Extraordinary - Part-II, Section 3,
Sub-Section (i) dated 11.11.2003 - G.S.R.No.881(E)
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