Investment in Partnership/Proprietorship Concerns

10C.6

(i)

By its Notification No. FERA.113/92-RB dated 27th April 1992, Reserve Bank has granted general permission to NRIs to invest by way of capital contribution in any

proprietary or partnership concern in India engaged in any industrial, trading or commercial activity on non-repatriation basis subject to the following conditions:

(a)

The amount invested should be remitted from abroad through normal banking channels or by transfer of funds held in investor's bank accounts in India.