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Implementing Integrated Declaration under the Indian Customs Single Window- (Ministry of Finance ) (15 Mar 2016)

MANU/CUCR/0010/2016

Customs

The Central Board of Excise and Customs notified the process for importers and exporters electronically lodging customs clearance documents before the Indian Customs Single Window. Those availing the facility will have to follow the procedure under the Integrated Declaration and fill in the ‘Integrated Declaration Form’.

To familiarise traders about the Integrated Declaration process, the Department will conduct presentations and interactive sessions at major customs locations around India this week. Feedback and queries on the new system are also being received and addressed by the Department.

Relevant : Online message exchange between Customs and regulatory agencies MANU/CUCR/0011/2015 Indian Customs Single Window at other locations and Participating Government Agencies MANU/CUCR/0003/2016

Tags : CUSTOMS   SINGLE WINDOW   INTEGRATED DECLARATION  

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