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[Cites 0, Cited by 0] [Section 1B] [Entire Act]

Union of India - Subsection

Section 1B(4) in The Foreign Exchange Management (Transfer Or Issue Of Security By A Person Resident Outside India) Regulations, 2000

(4)[] [Added by G.S.R. 899(E), dated 22.11.2003 (w.e.f. 22.11.2003).] A Multilateral Development Bank which is specifically permitted by Government of India to float rupee bonds in India may purchase Government dated securities.][2-A. Permission to Foreign Central Banks for purchase of Government Securities.-A Foreign Central Bank may purchase and sell dated Government securities/ treasury bills in the secondary market subject to the conditions as may be stipulated by the Reserve Bank from time to time.] [Inserted by G.S.R. 712(E), dated 17.10.2007 (w.e.f. 14.11.2007).]