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Amendments in Hand Book of Procedures 2015-20- (Ministry of Commerce and Industry) (31 Aug 2016)

MANU/DGFT/0107/2016

Customs

In exercise of powers conferred under Paragraph 1.03 of the Foreign Trade Policy 2015-2020, as amended from time to time, the Director General of Foreign Trade makes the following amendments in of Hand Book of Procedures 2015-20. Application for grant of Advance Authorisation /Special Advance Authorization for export of Articles of Apparel and Clothing Accessories / Advance Authorisation for Annual Requirement / Duty Free Import Authorisation (DFIA) shall be filed online (digitally signed) by IEC holder to the concerned jurisdictional Regional Authority as per Appendix 1A. Applicant could be either registered office or head office or a branch office or a manufacturing unit of the IEC holder.

Procedure for Special Advance Authorisation scheme for export of Articles of Apparel and Clothing Accessories under Chapter 61 and 62 of ITC(HS) Classification of Export and Import has been specified to come into effect from 1st September 2016.

Tags : HAND BOOK   PROCEDURE   AMENDMENT  

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