Section 11 in The Foreign Exchange Management (Transfer or Issue of any Foreign Security) Regulations, 2004
11.
/579In exercise of the powers conferred by clause (a) of sub-section (3) of section 6 and section 47 of the Foreign Exchange Management Act, 1999 (42 of 1999), and in supersession of Notification No. FEMA 19/RB 2000, dated 3rd May, 2000, as amended from time to time the Reserve Bank of India makes the following regulations relating to transfer or issue of any foreign security by a person resident in India, namely:-
