SC: Casual Workers Can't be Denied Regularisation if Similar Daily Wagers were Regularised  ||  Supreme Court: Illegal Change of Land Use under Punjab Act Cannot be Legalised Later  ||  Allahabad High Court: Magistrate Must Consider Closure Report Even After Taking Cognizance  ||  Allahabad HC: CGST Arrest Memo Must Include Grounds as Annexure; Reasons to Believe Not Needed  ||  Kerala HC: Petitioner’s Identity Must be Verified Via SHO in Cases of Bank Account Defreezing  ||  J&K&L HC: Undenied Pleadings are Deemed Admitted by Implication under the CPC  ||  Kerala HC: Transfer Order Pending Disciplinary Proceedings Cannot be Disguised as Punishment  ||  Allahabad HC: GST, Incentives, 0r Festival Advances Cannot be Deducted From Employee’s Retiral Dues  ||  SC: Absconding Accused Cannot Claim Anticipatory Bail Solely Because a Co-Accused Was Acquitted  ||  Supreme Court: District Cricket Bodies Must Adopt Good Governance Voluntarily, Not Follow BCCI Rules    

Amendment in Para 4.42(3) of Foreign Trade Policy 2015-20- (Ministry of Commerce and Industry) (08 Nov 2021)

MANU/DGFT/0152/2021

Customs

In exercise of powers conferred by Section 5 of FT(D&R) Act, 1992, read with Paragraph 1.02 of the Foreign Trade Policy, 2015-20, as amended from time to time, the Central Government hereby makes following amendments in Foreign Trade Policy 2015-20.

The current Para 4.42(3) of the Foreign Trade Policy reads as under:

(3) International Institute of Diamond Grading & Research India Pvt. Ltd., Surat, Gujarat, India.

The amended Para 4.42(3) of the Foreign Trade Policy is as under:

(3) De Beers India Private Ltd, Surat, Gujarat, India.

Effect of the Notification:

Para 4.42(3) of FTP 2015-20 stands amended to modify the name of the agency permitted to import diamonds to its laboratory for the purpose of certification/ grading & re-exports.

Tags : AMENDMENT   FOREIGN TRADE POLICY  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved