Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

DGFT Issues Advisory on Safe Custody of Digital Tokens, Documents, Scrips - (30 Nov 2021)

CIVIL

Director-General of Foreign Trade (DGFT) has issued the Advisory on safe custody of digital tokens, documents, scrips, etc. Under the revamped online systems, an exporter/importer’s identity is established by a Digital Signature Certificate (DSC) Issued by the Controller of Certifying Authorities (CCA) licensed Certifying Agencies (CAs) or through Aadhaar based e-sign.

Tags : DIRECTOR-GENERAL OF FOREIGN TRADE   SAFE CUSTODY OF DIGITAL TOKENS   DOCUMENTS   SCRIPS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved