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Amendment in notification No. 50/2017-Customs, dated the 30th June, 2017- (Ministry of Finance ) (26 Feb 2019)

MANU/CUST/0006/2019

Customs

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.

Tags : AMENDMENT   NOTIFICATION   PUBLIC INTEREST  

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