Delhi High Court: Providing Email Services Does Not Make Google a Public Functionary || Patna HC: Lying on a Woman Without Any Act Toward Penetration Rules Out Attempted Rape || Delhi High Court: Litigants Cannot Claim a Bench Change as a Right After Roster Changes || Calcutta High Court: Peaceful Protest is a Democratic Right and Cannot Be Treated as an Offence || Delhi High Court: Trial Courts Must Verify an Accused’s Address Before Declaring Absconding || Gujarat High Court: Judicial Officer Cannot Seek HC Judge’s Transfer over Housing Grievance || Delhi High Court Orders 125 Websites Using Jio Trademark for Lottery and Gaming to Be Suspended || MP High Court Strikes Down 27% OBC Quota, Restores Reservation to 14% || Supreme Court: Hindu Widow’s Limited Estate Became Absolute under Succession Act || Supreme Court: Prima Facie Arbitration Agreement Requires Referral to Arbitration

DGFT Changes Export Policy of Injection Remdesivir and Remdesivir Active Pharmaceutical Ingredients - (15 Jun 2021)

CIVIL

Director-General of Foreign Trade (DGFT) has notified the changes in the Export policy of Injection Remdesivir and Remdesivir Active Pharmaceutical Ingredients from ‘Prohibited’ to ‘Restricted’. Further, export of Injection Remdesivir and Remdesivir API against Advance Authorizations issued under Chapter 4 of Foreign Trade Policy/Handbook of Procedures shall not require separate export authorization or permission.

Tags : DIRECTOR-GENERAL OF FOREIGN TRADE EXPORT POLICY OF INJECTION REMDESIVIR AND REMDESIVIR ACTIVE PHARMACEUTICAL INGREDIENTS

Share :