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Clarification of Para 4.17 of Hand Book of Procedures, 2023 issued by Ministry of Commerce and Industry- (Ministry of Commerce and Industry) (30 May 2024)

MANU/DGFT/0080/2024

Commercial

1. Para 4.17 of HBP-2023 permits the applicant to file representation for a review of decision of the Norms Committee with regard to the fixation of norms, within a period of 12 months from the date of uploading of decision on DGFT website.

2. However, this Directorate had received several representations/grievances regarding problems faced by Authorisation holders with regards to provisions as laid down at Para 4.17 of HBP-2023 for filing review of Norms Committee decision.

3. Hence, it is clarified that, in the interest of export promotion and to promote ease of doing business, in all cases where Norm's Committee decision were taken before 01.04.2023, the AA holder, who wishes for a review, may file their review application till 31.12.2024. No such review will be entertained beyond this date.

4. In other cases, the timeline defined under Para 4.17 of HBP 2023 will prevail.

5. This Policy Circular is issued with the approval of the Competent Authority.

Tags : CLARIFICATION   PARA   HAND BOOK  

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