Central Government specifies — International Organisations that shall not be treated as ‘foreign source’

S.O. 649(E)—In exercise of the power conferred by sub-clause (ii) of clause (j) of sub-section (1) of Section 2 of the Foreign

S.O. 649(E)—In exercise of the power conferred by sub-clause (ii) of clause (j) of sub-section (1) of Section 2 of the Foreign Contribution (Regulation) Act, 2010 (42 of 2010), the Central Government hereby specifies that the following international organisations shall not be treated as ‘foreign source’ for the purposes of the said Act, namely:—

(i) Asian Infrastructure Investment Bank (AIIB)

(ii) New Development Bank (NDB)

(iii) European Bank for Reconstruction and Development (EBRD)

Ministry of Home Affairs

[F. No. II/21022/23(78)/2018-FCRA-III]

[Notification dt. 04-02-2019]

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