Supreme Court: Drug Users are Victims and Focus Must Be on Breaking the Supply Chain || Supreme Court: Non-Signatories May Join Arbitration When the Dispute Affects Their Rights || Delhi HC: Homemaker’s Services Cannot Be Ignored in Compensation Due to Age || Kerala High Court Directs Photos and Videos of Illegal Vehicle Modifications in Accident Reports || Madras HC: Property Acquired by Catholic Priests Belongs to the Religious Society || Delhi HC: Pre-Marital Disability Cannot Be Used to Avoid Maintenance to Wife and Child || Allahabad HC: Religious Freedom Does Not Confer a Right to a Specific Plot for Cemetery || Allahabad HC: Dissatisfaction With Police Probe Alone Cannot Prove Wilful Neglect under SC/ST Act || Kerala HC: Teachers Cannot Face Criminal Action for Trivial Classroom Discipline Measures || Supreme Court: Past Ad Hoc Service Counts for Pension, Not Seniority Against Direct Recruits

EPCH hails GST notification to ease procedure for merchant exporters- (Press Information Bureau) (24 Oct 2017)

MANU/PIBU/1282/2017

Customs

The Export Promotion Council for Handicrafts has welcomed the Government's decision to ease the procedure for merchant exporters. Handicrafts merchant exporters can now purchase the goods from registered suppliers by paying 0.1% GST and amount paid as GST will be refunded within 90 days of the export transaction. The full notification is available here. Chairman, EPCH, Shri O.P. Prahladkaha has said that the exports of handicrafts during the year 2016-17 was to the tune of Rs. 24,392.39 crores, showing a growth of 13.15% over the preceding year.

Tags : EPCH GST NOTIFICATION TO EASE PROCEDURE FOR MERCHANT EXPORTERS

Share :