MANU/RFEM/0011/2019

Ministry : Reserve Bank of India

Department/Board : Foreign Exchange Department

Notification No. : FEMA 5 (R) 2/2019-RB

Notification No. : GSR498(E)

Date of Notification : 16.07.2019

Date of Publication : 16.07.2019

Notification/ Circulars Referred : Notification No. FEMA 5(R)/2016-RB dated April 01, 2016 MANU/RFEM/0013/2016;G.S.R.1093 (E) dated 09.11.2018 MANU/RFEM/0007/2018

Subject: Banking

Citing Reference:
Notification No. FEMA 5(R)/2016-RB dated April 01, 2016 MANU/RFEM/0013/2016  Referred

G.S.R.1093 (E) dated 09.11.2018 MANU/RFEM/0007/2018  Referred

Foreign Exchange Management (Deposit) (Amendment) Regulations, 2019

G.S.R.498(E).-- In exercise of the powers conferred by clause (f) of sub-section (3) of Section 6 and 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 5(R)/2016-RB dated April 01, 2016, the Reserve Bank makes the following amendment in the Foreign Exchange Management (Deposit) Regulations, 2016, as amended from time to time, namely :-

2. Short title and commencement.--

(i) These Regulations may be called the Foreign Exchange Management (Deposit) (Amendment) Regulations, 2019.

(ii) They shall come into force with effect from the date of their publication in the Official Gazette.

3. Amendment of the regulations.--

Sub-regulation 3 of regulation 6 including all the words and expressions contained therein shall be deleted.

[F. No. 1/31/EM/2015]
R.K.MOOLCHANDANI, Chief General Manager

Foot Note: The Principal Regulations were published in the Official Gazette vide No. G.S.R. 389(E) dated April 01, 2016 in Part II, Section 3, sub-section (i) and subsequently amended vide G.S.R.1093 (E) dated 09.11.2018.