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Policy on import of dogs- (Ministry of Commerce and Industry) (25 May 2016)

MANU/DGFT/0049/2016

Customs

The Directorate General of Foreign Trade introduced a policy on the import of dogs under the Indian Tariff Code.

Dogs are no longer permitted to be imported for breeding or commercial activities. However, canines can be brought into the country as pets, for reasons of research and for use by Defence and Police forces.

Tags : IMPORT POLICY   DOGS   BREEDING   COMMERCIAL ACTIVITY  

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