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Special Advance Authorisation Scheme for export of Articles of Apparel and Clothing Accessories- (Ministry of Commerce and Industry) (11 Aug 2016)

MANU/DGFT/0099/2016

Customs

Central Government makes amendments in the Foreign Trade Policy (FTP) 2015-2020 with effect from 1st September 2016, In exercise of the powers conferred by Section 5 of the Foreign Trade (Development and Regulation) Act, 1992. A new scheme called Special Advance Authorisation Scheme for export of Articles of Apparel and Clothing Accessories of Chapter 61 & 62 of ITC(HS). Classification is introduced with effect from 1st September 2016 wherein exporters are entitled for an authorisation for fabrics including inter lining on pre-import basis, and All Industry Rate of Duty Drawback for non-fabric inputs on the exports.

Tags : APPARELS   EXPORT   AUTHORISATION SCHEME  

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