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Amendment in format of ANF-2H and ANF-2I of HBP, 2015-2020-reducing regulatory compliance burden- (Ministry of Commerce and Industry) (12 Jul 2021)

MANU/DGFT/0084/2021

Commercial

In exercise of powers conferred under paragraph 2.04 of the Foreign Trade Policy 2015-2020, the Director General of Foreign Trade hereby revises the formats of ANF-2H (Application for Free Sale & Commerce Certificate) and ANF-2I (Application for Free Sale & Commerce Certificate for items other than Medical Devices/Instruments) of Handbook of Procedures, 2015-2020 by deleting the requirement of furnishing RCMC details under s. no. 4 and RCMC related declaration at s. no. 8 of Declaration/Undertaking in earlier ANF-2H and ANF 2L.

2. The revised formats of ANF-2H and ANF-2I of HBP, 2015-2020 are annexed herewith as Annexure-I and Annexure-II respectively.

3. Effect of this Public Notice: The revised formats of ANF-2H and ANF-2I of HBP, 2015-2020 are notified as a step towards reducing regulatory compliance burden.

Tags : AMENDMENT   FORMAT   HBP  

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