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    

DGFT Amends Forms ANF-2C to Reduce Exporter’s Regulatory Compliance Burden - (16 Jul 2021)

CIVIL

Director-General of Foreign Trade (DGFT) has amended the ANF-2C to reduce the exporter’s regulatory compliance burden. The DGFT has deleted paragraph 2.96 (b) of HBP, 2015- 2020 which reads “exporter shall furnish quarterly return /details of his exports of different commodities to concerned registering authority. However, status holders shall also send quarterly returns to FIEO in the format specified by FIEO.”

Tags : DIRECTOR-GENERAL OF FOREIGN TRADE   FORMS ANF-2C  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved