Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Customs Brokers Licensing (Amendment) Regulations, 2016- (Ministry of Finance ) (05 Jan 2016)

MANU/CUSN/0001/2016

Customs

The Central Board of Excise and Customs has notified Regulations, 2016 amending the Customs Brokers Licensing Regulations, 2013. The amendment extends the CA/MBA/LLB degree requirement for a person handling customs work to include ACMA or FCMA degrees as well.

Relevant : Customs Brokers Licensing Regulations, 2013 MANU/CUSN/0130/2013

Tags : CUSTOMS   BROKER   LICENCE   PROFESSIONAL DEGREE  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved