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Determination of rate of exchange of conversion of each of the foreign currencies specified into Indian currency or vice versa with effect from 16th December, 2016- (Ministry of Finance ) (15 Dec 2016)

MANU/CUSN/0158/2016

Customs

In exercise of the powers conferred by section 14 of the Customs Act, 1962 (52 of 1962), and in supersession of the notification of the Central Board of Excise and Customs No.145/2016-CUSTOMS (N.T.), dated 1st December, 2016, except as respects things done or omitted to be done before such supersession, the 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 16th December, 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 : CONVERSION   EXCHANGE RATE   FOREIGN CURRENCIES  

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