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

Export Data Processing and Monitoring System expanded- (Reserve Bank of India) (26 May 2016)

MANU/APDR/0036/2016

Commercial

The Export Data Processing and Monitoring System has been expanded with modules that will now include information on handling of shipping bills for caution listed exporters, delayed utilisation of advices for exports and exports outstanding.

Enhancements to EDPMS will become effective 15 June 2016, and all subsequent transactions will have to be reported in the System in the revised format.

Relevant : Delay in Utilization of Advance Received for Exports MANU/APDR/0020/2015

Tags : EDPMS EXPORTERS CAUTION MONITORING BANKS

Share :