MANU/CUST/0058/2020

Ministry : Ministry of Finance

Department/Board : CBIC Customs

Notification No. : 33/2020-Customs

Date : 07.09.2020

Notification/ Circulars Referred : No. 50/2017-Customs, dated the 30th June, 2017 MANU/CUST/0069/2017;Notification No.32/2020-Customs, dated the 7th August, 2020 MANU/CUST/0055/2020

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

Notification No.32/2020-Customs, dated the 7th August, 2020 MANU/CUST/0055/2020  Referred

Amendment in notification 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 amendments in the notification of the Government of India, in the 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. 258, in column (3), for the word "M-feature", the words "Paper Based Taggant, including M-feature," shall be substituted.

[F. No. 354/100/2020-TRU]
(J S Kandhari)
Deputy Secretary to the Government of India

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.32/2020-Customs, dated the 7th August, 2020, published in the Gazette of India, Extraordinary, Part-II, Section 3, Sub-section (i), vide number G.S.R. 494 (E), dated the 7th August, 2020.