Notification No.F.E.R.A. 189 /98 RB dated
11th November 1998.
In pursuance of clause (a) and clause (d) of sub-section (1) of
Section 19 read with clause (b) of sub-section (1) section 29 of the
Foreign Exchange Regulation Act, 1973 (46 of 1973), the Reserve Bank
directs that its notification No.F.E.R.A.182/98 RB dated
10th February 1998 as amended from time to time (hereinafter
referred to as 'the said Notification'), shall be amended in the
following manner, namely:-
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(1) in the said Notification, in paragraph 2, after clause (v), the
following clause shall be added, namely:-
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'(va) the issuer company files with the Regional Office of
Reserve Bank, not later than 30 days from the date of receipt of
remittance, a report containing the following -
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(a) |
Name of the foreign investor; |
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(b) |
Country of residence or incorporation of the foreign investor; |
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(c) |
Date of receipt of remittance and its rupee equivalent; |
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(d) |
Name and address of the authorised dealer in India through whom the
remittance is received; |
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(e) |
Number and date of SIA/FIPB approval in respect of which remittance
is received.' |
(C. Harikumar)
Executive Director |