Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

External Commercial Borrowings - Revised Framework- (Reserve Bank of India) (30 Mar 2016)

MANU/APDR/0018/2016

Banking

The Reserve Bank of India notified amendments to the External Commercial Borrowings regime to encourage longer term lending, particularly for infrastructure development. The changes are prefaced as allowing a larger number of infrastructure participants access to external funds: a wider array of companies in the infrastructure sector can now raise ECB; ‘Exploration, Mining and Refinery’ have been deemed as being part of the infrastructure sector and companies partaking in the same can also avail ECB.

Relevant : ECB Policy 2015 MANU/APDR/0091/2015 ECB Policy - Liberalisation in Infrastructure MANU/APDR/0133/2013

Tags : ECB   INFRASTRUCTURE   MINING   REFINERY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved