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Central Government recognizes Export Inspection Agencies as Inspection Agencies for inspection of common salt prior to its export- (Ministry of Commerce and Industry) (14 Nov 2022)

MANU/COMM/0204/2022

Customs

In exercise of the powers conferred by section 7 of the Export (Quality Control and Inspection Act), 1963 (22 of 1963) and in supersession of the notification of the Government of India in the erstwhile Ministry of Commerce, published in the Gazette of India Part II, section 3 Sub-section (ii), vide number S.O. 2192 dated 2nd July, 1977, except as respect things done or omitted to be done before such supersession, the Central Government hereby recognizes Export Inspection Agencies as Inspection Agencies for inspection of common salt prior to its export.

Explanation.- In this notification, "common salt" means salt obtained from sea-brine, borewell-brine or lake-brine either in the crude or refined form.

Tags : EXPORT INSPECTION   AGENCIES   RECOGNITION  

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