MANU/CUST/0057/2022

Ministry : Ministry of Finance

Department/Board : Central Board of Indirect Taxes and Customs

Notification No. : 39/2022-Customs

Date : 12.07.2022

Notification/ Circulars Referred : No. 50/2017-Customs, dated the 30th June, 2017 MANU/CUST/0069/2017;Notification No. 33/2022-Customs, dated the 30th June, 2022 MANU/CUST/0047/2022

Citing Reference:
No. 50/2017-Customs, dated the 30th June, 2017 MANU/CUST/0069/2017  Modified

Notification No. 33/2022-Customs, dated the 30th June, 2022 MANU/CUST/0047/2022  Referred

Central Government makes amendment in the notification of the Government of India, Ministry of Finance (Department of Revenue), No. 50/2017-Customs, dated the 30th June, 2017

In exercise of the powers conferred by sub-section (1) of section 25 of the Customs Act, 1962 (52 of 1962) and sub-section (12) of section 3 of the Customs Tariff Act, 1975 (51 of 1975), the Central Government, on being satisfied that it is necessary in the public interest so to do, hereby makes the following further amendment in the notification of the Government of India, Ministry of Finance (Department of Revenue), No. 50/2017-Customs, dated the 30th June, 2017, published in the Gazette of India, Extraordinary, Part II, Section 3, Sub-section (i), vide number G.S.R. 785(E), dated the 30th June, 2017, namely :-

In the said notification, in the Table, against S. No. 515A, in Column (2), for the figure "8529", the figure "8524" shall be substituted.

[F. No. CBIC-190341/22/2022-TRU Section-CBEC]
(Rajeev Ranjan)
Under Secretary

Note: - The principal notification No. 50/2017-Customs, dated the 30th June, 2017 was published in the Gazette of India, Extraordinary, Part II, Section 3, Sub-section (i), vide number G.S.R. 785(E), dated the 30th June, 2017 and last amended, vide notification No. 33/2022-Customs, dated the 30th June, 2022 published in the Gazette of India, Extraordinary, Part II, Section 3, Sub-section (i), vide number G.S.R. 486(E), dated the 30th June, 2022.