Amendment in notification number S.O. 828 (E), dated the 21st November, 1994- (Ministry of Finance ) (13 Sep 2021)
MANU/CUSN/0106/2021
Customs
In exercise of the powers conferred by clause (a) of sub-section (1), read with sub-section (2) of section 7 of the Customs Act, 1962 (52 of 1962), the Central Board of Indirect Taxes and Customs hereby makes the following further amendments in the notification of the Government of India in the Ministry of Finance (Department of Revenue) No. 61/94-CUSTOMS (N.T.), dated the 21st November, 1994, published in the Gazette of India, Extraordinary, vide number S.O. 828 (E), dated the 21st November, 1994, namely:-
In the said notification, in the Table, against serial number 16, in columns (3), after item (f) and the entries relating thereto and in columns (4), the following item and entries shall be inserted, namely:-
| Sl. No. |
State/ Union Territory |
Airport |
Purpose |
| (1) |
(2) |
(3) |
(4) |
|
|
"(g) Kushinagar |
Unloading of baggage and the loading of baggage. " . |
Tags : BAGGAGE LOADING UNLOADING
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