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DGFT to consider applications involving change in PAN- (Ministry of Commerce and Industry) (23 May 2016)

MANU/DGFT/0066/2016

Commercial

Regional Authorities of the Directorate General of Foreign Trade will consider applications seeking modification in Importer Exporter Code, where there has been a change in the Permanent Account Number of the applicant.

RAs will have to ensure that liabilities of the previous applicant firm are transferred to the new applicant whose PAN number is reflected in the modified IEC.

RAs can also no linger rejected applications digitally signed by Power of Attorney, instead of a Director, on the ground that the attorney-holder is not explicitly mentioned in the application form.

Relevant : Amendment in ANF 2A of Appendices and Aayat Niryat Forms (2015-2020) MANU/DGFT/0017/2016

Tags : DGFT   REGIONAL AUTHORITY   PERMANENT ACCOUNT NUMBER   POWER OF ATTORNEY  

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