Reserve Bank Of India
(Exchange Control Department)
Central Office
Mumbai 400 001
Notification
No.FEMA.89/2003-RB dated
April 29, 2003 Foreign
Exchange Management (Foreign Currency Account by a
Person Resident in India)(Second
Amendment) Regulations, 2003 In
exercise of the powers conferred by clause (b) of Section 9 and clause (e) of
sub-section (2) of Section 47 and in partial modification of its Notification
No.FEMA 10/2000-RB dated 3rd May 2000 the Reserve Bank of India makes
the following amendments in the Foreign Exchange Management (Foreign Currency
Account by a Person Resident in India) Regulations 2000 namely:
1. Short title and commencement
(a)
These Regulations may be called the Foreign Exchange Management (Foreign Currency
Account by a Person Resident in India) (Second Amendment) Regulations, 2003.
(b) They shall come into force from the date of their publication in the Official
Gazette. 2.
Amendment of the Regulation In
the Foreign Exchange Management (Foreign Currency Account by a Person Resident
in India) Regulations 2000, in sub-regulation 8 of Regulation 7, for the words
'A national of a foreign State resident in India being an employee of a foreign
company on deputation', the words 'A national of a foreign State resident in India
being an employee of a foreign company or a citizen of India employed by a foreign
company outside India and in either case on deputation' shall be substituted. (
K.J. Udeshi )
Executive Director
| Published in the Official Gazette of Government
of India - Extraordinary - Part-II, Section 3,
Sub-Section (i) dated 03.06.2003 - G.S.R.No.452(E)
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