Notification No.FEMA.139/2005-RB
Dated August 11, 2005
Foreign Exchange Management (Transfer or
issue of any Foreign Security) (Third Amendment) Regulations, 2005
In exercise of the powers conferred by clause
(a) of sub-section (3) of Section 6 and Sub-Section (2) of Section 47 of the
Foreign Exchange Management Act, 1999 (42 of 1999) the Reserve Bank of India
hereby makes the following amendments in the Foreign Exchange Management (Transfer
or issue of any Foreign Security) Regulations, 2004 (Notification No. FEMA.120/RB-2004
dated July 7, 2004) namely:-
1. Short Title & Commencement:-
(i) These Regulations shall be called the Foreign
Exchange Management (Transfer or issue of any Foreign Security) (Third Amendment)
Regulations, 2005.
(ii) They shall be deemed to have come into
force from May 12, 2005.@
2. Amendment of the Regulations:-
In the Foreign Exchange Management (Transfer
or issue of any Foreign Security) Regulations, 2004,
a. in Regulation 6, in clause (i) of sub-regulation
(2), for the words and figures 'shall not exceed 100% of the net worth', the
words and figures 'shall not exceed 200% of the net worth' shall be substituted.
b. in Regulation 6, in Explanation to clause
(i) of Sub-regulation (2), for the words and figures 'limit of 100% of the net
worth', the words and figures 'limit of 200% of the net worth' shall be substituted.
(Vinay Baijal)
Chief General Manager
Foot Note:
(i) The Foreign Exchange Management (Transfer
or Issue of any Foreign Security) Regulations, 2004 were published in the
Official Gazette vide G.S.R.No.757 (E) dated November 19, 2004 and subsequently
amended vide No.G.S.R.220(E) dated April 7, 2005 and No.G.S.R. 337(E) dated
May 27, 2005:
(ii) @ It is clarified that no person
will be adversely affected as a result of retrospective effect being given
to such regulations.