RESERVE BANK
OF INDIA
(FOREIGN EXCHANGE
DEPARTMENT) (CENTRAL OFFICE)
G.S.R.352(E) dated June 8, 2004 - Part II - Section 3 - Sub-section (i)
Notification
No.FEMA.116/2004-RB dated March 25, 2004
Foreign
Exchange Management (Export of Goods and Services)
(Second Amendment) Regulations, 2004
In
exercise of the powers conferred by clause (a) of sub-section (1) and sub-section
(3) of Section 7, sub-section (2) of Section 47 of the Foreign Exchange Management
Act, 1999 (42 of 1999) and in partial modification of its Notification No.FEMA.23/2000-RB,
dated 3rd May 2000, the Reserve Bank of India makes the following
amendment in the Foreign Exchange Management (Export of Goods and Services) Regulations,
2000, as amended from time to time namely :
1.
Short title and commencement
(i) These
regulations may be called the Foreign Exchange Management (Export of Goods and
Services) (Second Amendment) Regulations, 2004.
(ii) They
shall come into force on the date of their publication in the Official Gazette.
2. Amendment
to the Regulations
In the
Foreign Exchange Management (Export of Goods and Services) Regulations, 2000,
in Regulation 4, the following amendments shall be made, namely :-
(i) in
clause (d), for the words 'twenty five thousand rupees in value' the words 'twenty
five thousand USD in value' shall be substituted,
(ii) in
clause (e), for the words 'one lakh rupees in value' the words 'five lakh rupees
in value' shall be substituted.
Shyamala Gopinath
Executive Director
Foot Note : The Principal
Regulations were published in the Official Gazette vide No.G.S.R.409(E) dated
May 3, 2000 in Part II, Section 3, Sub-section (i) and subsequently amended vide
Nos.G.S.R.199(E) dated February 27, 2001 and 473(E) dated April 1, 2002, 773(E)
dated August 27, 2003 and 900(E) dated October 29, 2002.
Published in the Official Gazette of Government
of India - Extraordinary - Part-II, Section 3,
Sub-Section (i) dated 08.06.2004 - G.S.R.No.352(E)
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