Reserve
Bank of India
Exchange Control Department
Central Office
Mumbai Notification
No.FEMA.96/2003-RB Dated
July 2, 2003 Foreign
Exchange Management (Remittance of Assets)
(Amendment) Regulations, 2003 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.13/2000-RB
dated 3rd May 2000, the Reserve Bank of India makes the following amendments
in the Foreign Exchange Management (Remittance of Assets) Regulations, 2000, namely: Short
title and commencement 1.
(i) These Regulations may be called the 'Foreign Exchange Management (Remittance
of Assets) (Amendment) Regulations, 2003'. (ii)
They shall come into force from the date of their publication in the Official
Gazette of Government of India. Amendment
to the Regulations 2.
In the Foreign Exchange Management (Remittance of Assets) Regulations, 2000, in
regulation 6, in sub-regulation (1), in clause (iii), after the words, 'branch/office',
the bracket & words, '(other than project office)' shall be inserted.
(Usha
Thorat)
Executive Director
Published in the Official Gazette of Government
of India - Extraordinary - Part-II, Section 3,
Sub-Section (i) dated 01.09.2003 - G.S.R.No.699(E)
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