Amendment in notification No. 50/2017- Customs, dated the 30th June, 2017- (Ministry of Finance ) (26 Nov 2020)

MANU/CUST/0072/2020

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, on being satisfied that it is necessary in the public interest so to do, hereby makes the following further amendment in the notification of the Government of India, in the 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 Table, against S. No. 57, for the entry in column (4), the entry "27.5%" shall be substituted.

2. This notification shall come into force with effect from the 27th day of November, 2020.

Tags : AMENDMENT NOTIFICATION PUBLIC INTEREST