Section 6(ii) in The Foreign Exchange Management (Foreign Exchange Derivative Contracts) Regulations, 2000
(ii)Notwithstanding anything contained in sub-regulation (i), an authorized dealer bank [* * *]may permit a company, resident in India [* * *] [Omitted words "and listed on a recognized stock exchange" Notification No. G.S.R. 895 (E) dated 5.11.2009 (w.e.f. 8.5.2000)], to enter into contracts in a commodity exchange or market outside India, to hedge the price risk in a commodity [* * *] [ The words " imported/exported by it" omitted by G.S.R. 760(E), dated 17.9.2007 (w.r.e.f. 31.5.2007).][subject to such terms and conditions as may be stipulated by the Reserve Bank from time to time: [Substituted by G.S.R. 223(E), dated 16.4.2006 (w.r.e.f. 23.7.2005). ]
