Section 2(iiib) in The Foreign Exchange Management (Transfer Or Issue Of Security By A Person Resident Outside India) Regulations, 2000
(iiib)[ "Foreign Central Bank" means an institution/organization/body corporate established in a country outside India and entrusted with the responsibility of carrying out central bank functions under the law for the time being in force in that country;] [Inserted by G.S.R. 712(E), dated 17.10.2007 (w.e.f. 14.11.2007).]
