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Extension of Date for Mandatory electronic filing of Non-Preferential Certificate of Origin (NP CoO) through the Common Digital Platform to 31st March 2023- (Ministry of Commerce and Industry) (01 Aug 2022)

MANU/DGFT/0130/2022

Commercial

1. In continuation to the earlier Trade Notice 24/2021-22 dated 15.11.2021, Trade Notice 42/2020-2021 dated 19.02.2021, 48/2020-2021 dated 25.03.2021, 10/2021-2022 dated 19.07.2021, 19/2021-2022 dated 01.10.2021, 21/2021-22 dated 18.10.2021, 32/2021-22 dated 24.01.2022 and 04/2022-2023 dated 27.04.2022, it is informed that the transition period for mandatory filing of applications for Non-Preferential Certificate of Origin through the e-CoO Platform has been further extended till 31st March 2023.

2. While the exporters and NP CoO Issuing Agencies would have the option to use the online system, the same shall not be mandatory till 31st March 2023. The existing systems of processing non-preferential CoO applications in manual/paper mode are being allowed. For guidance on registration and online application submission process, the Help Manual & FAQs may be seen on the landing page at https://coo.dgft.gov.in.

3. The authorised agencies are therefore required to sensitize the exporting community and their constituents regarding the online system and its registration requirements well in time. Any issues relating to the IT system and its implementation may also be brought to our notice for appropriate action.

This issues with the approval of the competent authority.

Tags : EXTENSION   DATE   ELECTRONIC FILING  

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