[A.P.(DIR
Series) Circular No.97
dated June 21, 2004]
RESERVE
BANK OF INDIA
FOREIGN EXCHANGE DEPARTMENT
CENTRAL OFFICE
MUMBAI 400
001.
Notification
No.FEMA.113/ 2004-RB
Dated
6 March 2004
Foreign
Exchange Management (Foreign Currency Accounts by a person Resident in India)
(Amendment) Regulations, 2004
In exercise of the powers conferred by clause (b) of Section
9 and clause (e) of sub-section (2) of Section 47 of the Foreign Exchange Management
Act, 1999 (42 of 1999) and in partial modification of Notification
No.FEMA 10/2000-RB dated May 3, 2000 as amended from time to time, Reserve
Bank of India makes the following Regulations to amend the Foreign Exchange
Management (Foreign Currency Accounts by a Person Resident in India) (Amendment)
Regulations, 2004 namely:-
1. Short title and commencement :-
(i) These Regulations may be called the Foreign Exchange Management (Foreign
Currency Accounts by a Person Resident in India) (Amendment) Regulations,2004.
(ii) They shall
come into force from the date of their publication in the Official Gazette.
2. Amendment to the Regulations :-
In the Foreign Exchange Management (Foreign
Currency Accounts by a Person Resident in India) Regulations, 2000 in sub-para
(iv) of para 3 of the Schedule, the words 'not exceeding US $ 3 million'
shall be deleted.
(Shyamala Gopinath)
Executive Director
Published in the Official Gazette of Government
of India - Extraordinary - Part-II, Section 3,
Sub-Section (i) dated 23.03.2004 - G.S.R.No.209(E)
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