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Extension of Date for Mandatory electronic filing of Non-Preferential Certificate of Origin (CoO) through the Common Digital Platform to 01st Oct 2021- (Ministry of Commerce and Industry) (19 Jul 2021)

MANU/DGFT/0088/2021

Commercial

1. In continuation to the earlier Trade Notice 42/2020-2021 dated 19.02.2021 and 48/2020-2021 dated 25.03.2021, it is informed that the electronic platform for Certificate of Origin (CoO) (URL: https://coo.dgft.gov.in) which was made live for issuing preferential certificates under different FTAs has now been expanded to facilitate electronic application for Non-Preferential Certificates of Origin as well.

2. The objective of this platform is to provide an electronic, contact-less single window for the CoO related processes. However, on the request of certain Chambers/Associations the existing system of submitting and processing non-preferential CoO applications in manual/paper mode is being allowed for the time being and the online system is not being made mandatory.

This option of submission and issuance of CoO (Non-Preferential) by the issuing agencies through their paper-based systems may continue further up to 30th September 2021.

3. All Agencies as notified under Appendix-2E are required to ensure the on-boarding exercise is completed latest by 30th September 2021.

Tags : EXTENSION   DATE   ELECTRONIC FILING  

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