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Amendment in notification number 36/2015-2020 dated 18th December, 2019-Reg.- (Ministry of Commerce and Industry) (02 Sep 2021)

MANU/DGFT/0110/2021

Commercial

In exercise of powers conferred by Section 3 read with Section 5 of FT (D&R) Act, 1992, read with paragraph 1.02 and 2.01 of the Foreign Trade Policy, 2015-2020, as amended from time to time, the Central Government hereby incorporates following explanation in the notification No. 36/2015-2020 dated 18th December, 2019, as under:

Explanation: The expression "Gold in any form" includes gold in any form above 22 carats under Chapter 71 of ITC (HS), 2017, Schedule-I (Import Policy). Such imports can be made only by nominated agencies as notified by RBI (in case of banks) and DGFT (in case of others).

This issue with the approval of Minister of Commerce & Industry.

Tags : AMENDMENT   NOTIFICATION   EXPLANATION  

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