Supreme Court Expresses Disappointment Over Inadequate Implementation of RPwD Act, 2016  ||  24,000 Teaching and Non-Teaching Jobs Invalidated by Calcutta High Court  ||  24,000 Teaching and Non-Teaching Jobs Invalidated by Calcutta High Court  ||  Del. HC: For Purposes of Article 19(6) of COI National Council for Teacher Education is ‘State’  ||  Karnataka High Court: Smoking Hookah as Addictive and Harmful as Smoking Cigarettes  ||  All. HC: Interest Can’t be Awarded by Labour Court In Proc. for Money Recovery from Empl. u/s 33C(2)  ||  All. HC: Rs. 5 Lakh Cost Imposed on CWC for Sending Minor Living With Mother to Children’s Home  ||  Ker. HC Issues Guidelines for DNA Testing of Children of Rape Victims Who Are Given in Adoption  ||  SC: Fourteen-Year-Old Rape Survivor Allowed to Terminate Twenty-Eight-Week Pregnancy  ||  SC: Government of Himachal Pradesh Directed to Review its Policies on Child Care Leaves    

Amendment in First Schedule under Agricultural and Processed Food Products Export Development Authority Act, 1985- (Ministry of Commerce and Industry) (05 May 2022)

MANU/COMM/0077/2022

Commercial

Whereas the Central Government, having regard to the development and promotion of export of de-oiled rice bran, considers it necessary and expedient to add De-oiled Rice Bran to the First Schedule to the Agricultural and Processed Food Products Export Development Authority Act, 1985 (2 of 1986);

Now, therefore, in exercise of the powers conferred by section 3 of the Agricultural and Processed Food Products Export Development Authority Act, 1985 (2 of 1986), the Central Government hereby makes the following further amendment in the First Schedule to the said Act, namely: -

In the first Schedule to the said Act, after serial number 14 and the entries relating thereto, the following serial number and entry shall be added, namely: -

"15. De-oiled rice bran.".

Tags : AMENDMENT   FIRST SCHEDULE   PROMOTION   EXPORT  

Share :        

Disclaimer | Copyright 2024 - All Rights Reserved