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Mandatory filing/issuance of a Registration Cum Membership Certificate (RCMC) /Registration Certificate (RC) through the DGFT common digital platform from 01.04.2022- (Ministry of Commerce and Industry) (24 Feb 2022)

MANU/DGFT/0026/2022

Commercial

1. Reference is invited to Trade Notice No. 27 dated 30.11.2021. In this regard, it is informed that the electronic platform to facilitate electronic issuance/renewal/amendment of Registration Cum Membership Certificate (RCMC). Registration Certificate (RC) has been implemented. The objective of the platform is to provide an electronic, contact-less single window for RCMC/RC related processes.

2. In this reference, it is informed that from 1st April 2022, it will be mandatory for the exporters to file Registration Cum Membership Certificate (RCMC)/Registration Certificate (RC) applications (for issue/renewal/amendment) through the common digital portal of e-RCMC Platform.

The prevailing procedure of submitting applications directly to the designated Registering Authorities will continue only till 31.03.2022. All Registering Authorities as notified under Appendix-2T are requested to ensure that they are on-boarded on e-RCMC portal before 31st March 2022.

3. Registering Authorities, who have already on-boarded are advised to adopt e-RCMC platform as single point for handling RCMC related processes. The Registering Authorities are also advised to conduct outreaches & issue suitable advisories to the members/exporters to use the e-RCMC platform before the stated timelines.

Tags : MANDATORY FILING   ISSUANCE   RCMC  

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