G.S.R. 796(E).— In exercise of the powers conferred by clause (a) of sub-section (2) of Section 6 and Section 47 of the Foreign Exchange Management Act, 1999 (42 of 1999), and in supersession of the Foreign Exchange Management (Transfer of Issue of Security by a Person Resident outside India) Regulations, 2017, the Reserve Bank makes the following regulations to regulate investment in India by a Person Resident Outside India, namely:-

CHAPTER I

PRELIMINARY

1. Short title and commencement:- (1) These Regulations may be called the Foreign Exchange Management (Debt Instruments) Regulations, 2019.

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

2. Definitions: – In these Regulations, unless the context otherwise requires,:-

  1. a)  “Act” means the Foreign Exchange Management Act, 1999 (42 of 1999);
  2. b)  “asset reconstruction company” means a company registered with the Reserve Bank under Section 3 of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (54 of 2002);


*Please read the full notification here: NOTIFICATION 

Reserve Bank of India

[Notification dt. 17-10-2019]

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