RESERVE BANK OF INDIA
EXCHANGE CONTROL DEPARTMENT
CENTRAL OFFICE
MUMBAI 400 001 January 19, 2000 A.D.(G.P. Series) Circular No.1 [Last Circular in 1999 - AD(GP Series) Circular No.15] To All Authorised Dealers in Foreign Exchange Dear Sirs, Export of goods and services against repayment of
State Credits granted by erstwhile Soviet Union Attention of authorised dealers is drawn to A.D. (G.P. Series) Circulars Nos.4 & 13 dated 19th May and 9th October 1999 respectively advising, inter alia, the names of Nominated banks in India for handling matters relating to exports to Russia against repayment of State Credits. 2. It has now been decided to include Syndicate Bank and Standard Chartered Bank in the list of Nominated banks. 3. Authorised dealers may bring the contents of this circular to the notice of their constituents concerned. 4. The directions contained in this circular have been issued under Section 73(3) of the Foreign Exchange Regulation Act, 1973 (46 of 1973) and any contravention or non-observance thereof is subject to the penalties prescribed under the Act. Yours faithfully, B. MAHESHWARAN Chief General Manager |