Supreme Court Awards Rs. 6 Lakh to Man Acquitted After 6 Years, Faults UP Police Probe  ||  Supreme Court: High Courts Can Restore Power on 50% Deposit in Arbitrary Theft Assessments  ||  Supreme Court: Cooperative Society Cannot Deny RTI Records as Personal if Registrar Can Access Them  ||  SC: CoC Cannot Withdraw Approved Resolution Plan Over Improved Corporate Debtor Finances  ||  Delhi High Court: 24-Week Limit Alone Cannot Restrict Medical Termination of Pregnancy  ||  Allahabad High Court Rejects Challenge to 18% GST on Online Legal Database Services  ||  Madras High Court: FIR Registration Does Not Decide Guilt; Prior Hearing of Accused Not Required  ||  Kerala High Court Orders Speedy Prosecution Sanction Process in Sabarimala Gold Theft Case  ||  Allahabad HC: Missing RT-PCR Report Cannot Bar COVID-19 Compensation if Records Confirm Infection  ||  MP High Court Directs Indore Police to Deploy Volunteers for Reporting Noise Pollution Violations    

Updated Harmonized Master List of Infrastructure sub-sectors is notified- (Ministry of Finance ) (11 Oct 2022)

MANU/EAFF/0047/2022

Commercial

With the approval of the Competent Authority, an updated Harmonized Master List of Infrastructure sub-sectors (Annexure-I) is hereby notified. The new list incorporates the following change to the notification dated 26th April, 2021:

i. "Data Centres" is included in the Harmonized Master List of Infrastructure sub-sectors by insertion of a new item in the category of 'Communication', with a footnote defining Data Centres.

ii. "Energy Storage Systems (ESS)" is included in the Harmonized Master List of Infrastructure sub-sectors by insertion of a new item in the category of 'Energy', with a footnote defining Energy Storage Systems (ESS).

Tags : MASTER LIST   INFRASTRUCTURE   SUB-SECTORS  

Share :        

Disclaimer | Copyright 2026 - All Rights Reserved