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DGFT Issues Notice on Non-Compliance and Misclassification of Imported Goods - (20 Jan 2020)

CIVIL

Directorate General of Foreign Trade (DGFT) has issued the notice stating that Non-Compliance and Misclassification of Imported Goods under ‘Others’ Category may shift such items from ‘Free’ to ‘Restricted’ Category.

Tags : DIRECTORATE GENERAL OF FOREIGN TRADE   NON-COMPLIANCE AND MISCLASSIFICATION OF IMPORTED GOODS  

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