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Amendment in the Notification No. 5/2016-Customs dated 01.12.2016 published vide S.O. 3602 (E) dated 01.12.2016.- (Ministry of Finance ) (21 Jan 2019)

MANU/CUSN/0006/2019

Customs

In pursuance of notification No. 60/2015-Customs (N.T.), published vide number G.S.R. 453(E), dated 4th June 2015 in Gazette of India, Extra-ordinary, Part-II, section 3, sub-section (i), and as amended by notification No. 133/2015-Customs (N.T.), published vide number G.S.R. 916(E) dated 30th November 2015 in Gazette of India, Extraordinary, Part-II, section 3, sub-section (i), issued by the Government of India, Ministry of Finance, Department of Revenue, under clause (a) of section 152 of the Customs Act, 1962 (52 of 1962), the Principal Director General, Revenue Intelligence, hereby makes the following amendment in the Notification No. 5/2016-Customs (N.T./CAA/DRI) dated 01.12.2016 published vide S.O. 3602 (E) dated 01.12.2016.

In the Table to the said notification, against serial number 2, in column 5 for the existing entry "Principal Commissioner/Commissioner of Customs, Custom House, Near All India Radio, Navrangpura, Ahmedabad" shall be substituted.

Tags : NOTIFICATION   AMENDMENT   SUBSTITUTION  

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