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Rate of exchange of one unit of foreign currency equivalent to Indian rupees- (Ministry of Finance ) (18 Aug 2016)

MANU/CUSN/0116/2016

Customs

In exercise of powers conferred by Section 14 of Customs Act, 1962 (52 of 1962), and in supersession of notification of the Central Board of Excise and Customs No.106/2016-CUSTOMS (N.T.), dated 4th August, 2016, except as respects things done or omitted to be done before such supersession, Central Board of Excise and Customs hereby determines that the rate of exchange of conversion of each of the foreign currencies specified in column (2) of each of Schedule I and Schedule II annexed hereto, into Indian currency or vice versa, shall, with effect from 19th August, 2016, be the rate mentioned against it in the corresponding entry in column (3) thereof, for the purpose of the said section, relating to imported and export goods.

Tags : FOREIGN CURRENCIES   CONVERSION   RATE OF EXCHANGE   DETERMINATION  

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