|
Name of Form |
File Type |
Download ? |
|
|
|
|||
.gif){kind=small} FORM A4 - (To be completed for Debits and
Credits to Non-residents Accounts of all types other than the Accounts
of Non-residents Banks, requiring approval of Reserve Bank or for
Report to Reserve Bank) |
|||
| FORM CDF - Currency Declaration |
|||
| FORM DA1 - Nomination under Section 45ZA
of the Banking Regulations Act, 1949 and Rule2(1)of the Banking Companies
(Nomination) Rules, 1985 in respect of Bank Deposits |
|||
| FORM DA2 - Cancellation of nomination under
Section 45 ZA of the Banking Regulation Act, 1949 and Rule 2(5) of
the Banking Companies (Nomination) Rules, 1985 in respect of bank
deposits |
|||
| FORM DA3 - Variation of nomination under
Section 45ZA of the Banking Regulation Act, 1949 and Rule 2 (6) of
the Banking Companies (Nomination) Rules, 1985 in respect of bank
deposits |
|||
| FORM FNC7 - Application for permission
under Section 29 of Foreign Exchange Regulation Act 1973 to purchase
shares in India of any company carrying on trade commerce or industry. |
|||
| FORM IPI-1 - Applicatiom for permission
under section 31(1) of FERA, 1973 to acquire and hold immovable property
in India. |
|||
| FORM IPI-5 - Declaration of immovable property
acquired or held in india under the general permission granted vide
reserve bank's notification no. Fera/133/93-rd dated 26th april, 1993 |
|||
| FORM IPI-7 - Declaration of immovable property
acquired by way purchase in india under the general permission granted
vide reserve bank's notification no. Fera. 152/93-rb dated 26th may,
1993 |
|||
| FORM IPI-8 - Application For Permission
To Repatriate The Original Invesment Made In Commercial/Residential
Immovable Property/Ies Situated In India |
|||
| FORM LEC - FIIs |
|||
| FORM LEG - Application For Remittance Of
Legacies, Bequests Or Inheritances To Beneficiaries Resident Outside
India |
|||
| FORM NRC - Application from an overseas
company/partnership firm/society/ trust or any other corporate body
predominantly owned by non-residents of Indian nationality/origin
for permission under Section 29 (1)(b) of Foreign Exchange Regulation
Act, 1973 to purchase shares of Indian companies through stock exchange/s
in India without benefit of repatriation of capital invested and income
earned thereon. |
|||
| FORM NRI - Application from non-resident
individuals of Indian nationality or origin for permission under Section
29(1)(b) of Foreign Exchange Regulation Act, 1973 to purchase shares
of Indian companies through stock exchangers in India without benefits
of repatriation of capital invested and income earned thereon |
|||
| FORM NRSR - Application-Cum-Undertaking
Form For Opening Of Non-Resident (Special( Rupee (NRSR) Account |
|||
| FORM NRU - Form of undertaking regarding
non-repatriation of capital to be invested in firms/companies in India |
|||
| FORM OAC - Performa of Overseas Auditor/Chartered
Accountant/ Certified Public Accountant's Certificate |
|||
| FORM OAC1 - Performa of Overseas Auditor/Chartered
Accountant/ Certified Public Accountant's Certificate |
|||
| FORM RCI - Application for remittance of
income/interest earned by NRIs/OCBs from their investments/deposits
etc. held with Indian companies on non-repatriation basis. |
|||
| FORM RPI - Application from non-resident
individuals of Indian nationality or origin for permission under Section
29(1)(b) of Foreign Exchange Regulation Act, 1973 to purchase shares
of Indian companies through stock exchange/s in India with benefits
of repatriation of capital invested and income earned thereon. |
|||
| FORM RSU - Application for permission for
issue/transfer of shares by a Sick Indian Company to non-residents
of Indian nationality/origin (NRIs) and overseas corporate bodies
(OCBs) owned to the extent of at least 60 per cent by such person. |
|||
