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Authorized Economic Operator Programme- (Ministry of Finance ) (19 Aug 2015)

MANU/DTCR/0026/2015

Customs

The Central Board of Excise and Customs notified that the validity of the Authorized Economic Operator certificate shall be for a period of five years or for further period as extended by DGICCE, subject to yearly review of the same by the Programme Manager.

Relevant : Authorized Economic Operator programme - Revised Guidelines MANU/CUCR/0057/2012

Tags : CUSTOMS AUTHORISED ECONOMIC OPERATOR CERTIFICATE VALIDITY

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