Section 1 in The Foreign Exchange Management (Transfer or Issue of any Foreign Security) Regulations, 2004
1. Short title and commencement. - (i) These regulations may be called the Foreign Exchange Management (Transfer or Issue of any Foreign Security) Regulations, 2004.
(ii)They shall come into force the date of their publication in the Official Gazette.[1-A. A registered FII may enter into foreign currency - rupee swaps for hedging the transient capital flows relating to the Initial Public Offers (IPO) under the Application Supported by Blocked Amount (ASBA) mechanism, subject to such terms and conditions as may be stipulated by the Reserve Bank from time to time.]
