MANU/EAFF/0175/2016

Ministry : Ministry of Finance

Department/Board : Economic Affairs

Notification No. : SO3449(E)

Date of Notification : 14.11.2016

Date of Publication : 14.11.2016

Notification/ Circulars Referred : Number S.O. 3407(E) dated the 8th November, 2016 MANU/EAFF/0165/2016;Notification number S.O. 3418(E) dated the 9th November, 2016 MANU/EAFF/0169/2016;S.O. 3446(E) dated the 13th November, 2016 MANU/EAFF/0171/2016

Citing Reference:
Number S.O. 3407(E) dated the 8th November, 2016 MANU/EAFF/0165/2016  Referred

Notification number S.O. 3418(E) dated the 9th November, 2016 MANU/EAFF/0169/2016  Referred

S.O. 3446(E) dated the 13th November, 2016 MANU/EAFF/0171/2016  Referred

Amendment of notification number S.O. 3407(E) dated the 8th November, 2016

S.O.3449(E).--In exercise of the powers conferred by sub-section (2) of section 26 of the Reserve Bank of India Act, 1934 (2 of 1934), the Central Government hereby further amends the notification of the Government of India, in the Ministry of Finance, Department of Economic Affairs number S.O. 3407(E) dated the 8th November, 2016 published in the Gazette of India, Extraordinary, Part II, Section 3, Sub-section (ii) dated the 8th November, 2016, namely:-

1. In the said notification, in paragraph 2,-

(a) in clause (vi), the words, letters and figures "until the end of business hours on 24th November, 2016, after which these limits shall be reviewed" shall be omitted;

(b) after clause (vi), the following proviso shall be inserted, namely:-

"Provided that cash withdrawal from a current account, which is in operation during the last three months or more, shall be restricted to Rs. 50,000/- a week.";

(c) in clause (viii), the words, letters and figures "and the limit shall be raised to Rs. 4000/- per day per card from 19th November, 2016" shall be omitted.

[F. No. 10/03/2016-Cy. I]
Dr. SAURABH GARG, Jt. Secy.

Note : The principal notification was published in the Gazette of India, Extraordinary, Part II, Section 3, Sub-section (ii) vide notification number S.O. 3407(E) dated the 8th November, 2016 and subsequently corrected vide notification number S.O. 3418(E) dated the 9th November, 2016 and amended vide S.O. 3446(E) dated the 13th November, 2016.