Supreme Court Urged Railways to Drop the Term Second-Class Passengers  ||  Supreme Court: Employers Cannot Deny Compassionate Appointments Through Delays  ||  Supreme Court Explains How Testimony of a Dead Witness Can be Used Against an Absconding Accused  ||  SC Recommended Amending IBC to Ensure Fair Repayment Protection for MSME Operational Creditors  ||  Supreme Court: High Courts Cannot Reappreciate Evidence in Certiorari Jurisdiction  ||  SC: Railways are Not Liable Unless Owner-Risk Goods Were Counted or Weighed  ||  SC: Courts and Prosecutors Must Expedite Trials For Jailed Accused  ||  Supreme Court Clarifies that Swear Words and Vulgar Expletives Alone do Not Constitute Obscenity  ||  Supreme Court: Nominated Town Panchayat Members Have No Voting Rights in Council Polls  ||  Delhi High Court Declines Interim Relief to Sonam Wangchuk, Upholds His Hospitalization    

Changes in notification of the Government of India, in the Ministry of Finance (Department of Revenue) No. 57/2021-Customs, dated the 29th December, 2021- (Ministry of Finance ) (07 Apr 2022)

MANU/REVU/0024/2022

Customs

In the notification of the Government of India, in the Ministry of Finance (Department of Revenue) No. 57/2021-Customs, dated the 29th December, 2021, published in the Gazette of India, Extraordinary, Part II, Section 3, Sub-section (i) vide number G.S.R. 906 (E), dated the 29th December, 2021, namely,-

(I) at page number 12, in the Table, in serial number 4, in column (3), in serial number (iv), in the Table, in column (2), in line twenty-two, for "8524 or 90138000", read "8524";

(II) at page number 12, in the Table, in serial number 4, in column (3), in serial number (iv), in the Table, in column (3), in line twenty-two, for "Liquid crystal devices", read "Liquid crystal devices for goods mentioned at S. Nos. 1 to 38A";

(III) at page number 12, in the Table, in serial number 4, in column (3), in serial number (v), in the Table, in column (2), in lines twenty-six and twenty-seven, for "8529 or 90139000", read "8529";

(IV) at page number 12, in the Table, in serial number 4, in column (3), against serial number (v), in the Table, in column (3), in line twenty-six, for "Parts of liquid crystal devices", read "Parts of liquid crystal devices for goods mentioned at S. Nos. 1 to 38A".

Tags : CHANGES   NOTIFICATION   PROVISION  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved