Section 2 in The Foreign Exchange Management (Establishment In India Of Branch Or Office Or Other Place Of Business) Regulations, 2000
2. Definitions .-In these regulations, unless the context otherwise requires,--
(a)"Act" means the Foreign Exchange Management Act, 1999 (42 of 1999);(aa)[ "authorised dealer" means a person authorised as an authorised dealer under sub-section (1) of Section 10 of the Act.(b)"foreign company" means a body corporate incorporated outside India, and includes a firm or other association of individuals;(c)"branch" shall have the meaning assigned to it in sub-section (9) of section 2 of the Companies Act, 1956 (1 of 1956);(d)"Form" means a form annexed to these regulations;(e)"liaison office" means a place of business to act as a channel of communication between the principal place of business or head office by whatever name called and entities in India but which does not undertake any commercial/trading/industrial activity, directly or indirectly, and maintains itself out of inward remittances received from abroad through normal banking channel;(f)"project office" means a place of business to represent the interests of the foreign company executing a project in India but excludes a liaison office;(g)"site office" means a sub-office of the project office established at the site of a project but does not include a liaison office;(h)[ "stand alone basis" means such branch offices would be isolated and restricted to the Special "Economic Zone alone and no business activity/transaction will be allowed outside the Special Economic Zones in India which includes branches/subsidiaries of its parent office in India;] [ Inserted by G.S.R. 847(E), dated 3.10.2003 (w.e.f. 29.10.2003).](i)[] [Clause (h) renumbered as Clause (i) by G.S.R. 847(E), dated 3.10.2003 (w.e.f. 29.10.2003). ] the words and expressions used but not defined in these regulations, shall have the same meanings respectively assigned to them in the Act.
