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Enlistment under Appendix 2E to issue Certificate of Origin (Non - Preferential) for All India Jurisdiction- (Ministry of Commerce and Industry) (18 Oct 2021)

MANU/DGFT/0143/2021

Commercial

1. In exercise of powers conferred under paragraph 2.04 of the Foreign Trade Policy, 2015-20, the Directorate General of Foreign Trade authorizes agencies currently enlisted under Appendix 2E to issue Certificate of Origin (Non-Preferential) (CoO NP) for all India jurisdiction. Accordingly, all currently enlisted agencies under Appendix 2E can now issue CoO (NP) on an all India basis. Further, any new application for enlistment under Appendix 2E will be considered for all India Jurisdiction and separate applications for enlistment of branch offices for already enlisted agencies will not be required.

2. All Agencies as notified under Appendix-2E are required to ensure the on-boarding exercise for mandatory electronic filing of CoO (NP) through the Common Digital Platform (URL: https://coo.dgft.gov.in) latest by 31st October 2021 failing which the agencies may be de-notified from Appendix 2E.

3. An application for grant of CoO (NP) may be made by the Registered/Head Office/Branch Office/Factory of the applicant to any agency registered under Appendix 2E in India.

4. Effect of this Public Notice:

All agencies enlisted under Appendix 2E of FTP-2015-20, who have on-boarded on Common Digital Platform for electronic Certificate of Origin (Non - Preferential), can issue CoO (NP) on all India basis w.e.f. 01.11.2021.

Tags : ENLISTMENT   CERTIFICATE   JURISDICTION  

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