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Syncing of ITC (IIS), 2022- Schcdule-1 (Import Policy) with the Finance Act, 2022 (No. 6 of 2022) dated 30.03.2022- (Ministry of Commerce and Industry) (07 Jul 2022)

MANU/DGFT/0112/2022

Commercial

1.In exercise of powers conferred by Section 3 read with Section 5 of the Foreign Trade (Development and Regulation) Act, 1992 (as amended from time to time) read with paragraph 2.01 of the Foreign Trade Policy, 2015-2020, the Central Government hereby amends TTC(HS) 2022, Schedule-I (Import Policy)' in sync with the Finance Act, 2022 dated 30lh March, 2022.

2. The List of ITC(IIS) codes introduced/deleted/amended/split/merged as per the Finance Act, 2022 is annexed herewith (Annexure-I).

3. The modifications/amendments in the Section Notes, Chapter-wise Main Notes, Supplementary Notes, Chapter heading, sub-headings and description of ITC(HS) codes as per the Finance Act, 2022 are annexed herewith (Annexure-II).

4. The updated ITC(HS) 2022 shall be available on the website of DGFT (https://dgft.gov.in).

5. Effect of this Notification:

ITC(HS) 2022 Schedule-1 Import Policy is amended in sync with the Finance Act, 2022. This shall come into force with immediate effect.

This issues with the approval of Minister of Commerce & Industry.

Tags : SYNCING   IMPORT POLICY   FINANCE ACT  

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