Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com FOREIGN EXCHANGE REGULATION (AUTHENTICATION OF DOCUMENTS) RULES, 1976 CONTENTS 1. Short title 2. Authority for authentication and the manner of authentication of documents FOREIGN EXCHANGE REGULATION (AUTHENTICATION OF DOCUMENTS) RULES, 1976 In exercise of the powers conferred by clause (ii) of section 72 and clause (e) of sub-section (2) of section 79 of the Foreign Exchange Regulation Act, 1973 (46 of 1973), the Central Government hereby makes the following rules, namely :- 1. Short title :- These rules may be called the Foreign Exchange Regulation (Authentication of Documents) Rules, 1976. 2. Authority for authentication and the manner of authentication of documents :- Any document received from any place outside India purporting to have affixed, impressed or submitted thereon or thereto the seal and signature of any person who is authorised by S.3 of the Diplomatic and Consular Officers (Oaths and Fees) Act, 1948 to do any notarial acts shall be deemed to be duly authenticated for the purposes of section 72 of the Foreign Exchange Regulation Act, 1973 (46 of 1973).