MANU/CUST/0006/2019

Ministry : Ministry of Finance

Department/Board : CBEC Customs

Notification No. : 06/2019-Customs

Date : 26.02.2019

Notification/ Circulars Referred : No. 50/2017-Customs, dated the 30th June, 2017 MANU/CUST/0069/2017;Notification No. 03/2019-Customs, dated the 29th January, 2019 MANU/CUST/0003/2019

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

Notification No. 03/2019-Customs, dated the 29th January, 2019 MANU/CUST/0003/2019  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, 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, 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 third proviso for the words and figures "2nd day of March, 2019", the words and figures "1st day of April, 2019" shall be substituted.

[F. No. 341/15/2018-TRU]
(Gunjan Kumar Verma)
Under 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. 03/2019-Customs, dated the 29th January, 2019 published, vide, number G.S.R. 61(E)., dated the 29th January, 2019.