NOTIFICATIONS

NOTIFICATION NO

DATE

SUBJECT

01(RE-2008)/2004-2009	11.04.2008	Foreign Trade Policy,2004-2009 incorporating the Annual Supplement as undated on 11^th April,2008.
02(RE-2008)/2004-2009	11.04.2008	Amendment in Column 6 against Sl. No. 147 in Chapter 44 regarding ‘Wood and Articles of Wood; Wood Charcoal’ of Schedule2 –Export Policy of ITC(HS) Classification of Export and Import Items, 2004-2009.
03(RE-2008)/2004-2009	11.04.2008	Prohibition on export of Edible Oils-Relaxation-regarding.
04(RE-2008)/2004-2009	11.04.2008	Ban on export of Cement.
05(RE-2008)/2004-2009	15.04.2008	Ban on export of Cement-Relaxation regarding supplies to SEZ.
06(RE-2008)/2004-2009	24.04.2008	Amendment in Public Notice No 5(RE2008)/2004-09 dated 17.4.2008
07(RE-2008)/2004-2009	08.05.2008	Amendment in Schedule – I (Imports) of the ITC (HS) Classifications of Export and Import Items, 2004-09
08(RE-2008)/2004-2009	13.05.2008	Amendment to Notification No 38 (RE-2007)/2004-2009 dated 15.10.07 read with Notification No 93(RE-2008)/2004-2009 dated 1.4.2008 as amended from time to time
09(RE-2008)/2004-2009	15.05.2008	Amendment to Notification No 38 (RE-2007)/2004-2009 dated 15.10.07 read with Notification No 93(RE-2008)/2004-2009 dated 1.4.2008 as amended from time to time
10(RE-2008)/2004-2009	15.05.2008	Amendment to Notification No 15 (RE-2006)/2004-2009 dated 27.06.06 read with Notification No 91(RE-2008)/2004-2009 dated 1.4.2008 as amended from time to time
11(RE-2008)/2004-2009	15.05.2008	Amendment to Notification No 85 (RE-2007)/2004-2009 dated 17.03.08 as amended vide Notification No 92 (RE-2007)/2004-2009 dated 1.4.08 read with Notification No 3(RE-2008)/2004-2009 dated 11.4.2008
12(RE-2008)/2004-2009	21.05.2008	Amendments to Notification No 4 (RE-2008)/2004-2009 dated 11.04.08 read with Notification No 5 dated 15.04.2008
13(RE-2008)/2004-2009	27.05.2008	Amendments to Notification No 4 (RE-2008)/2004-2009 dated 11.04.08 read with Notification No 12 dated 21.05.2008
14(RE-2008)/2004-2009	04.06.2008	Amendments in Schedule-1(Imports) of the ITC(HS) Classifications of Export and Import Items, 2004-09.
15(RE-2008)/2004-2009	04.06.2008	Amendments in Schedule-1(Imports) of the ITC(HS) Classifications of Export and Import Items, 2004-09.
16(RE-2008)/2004-2009	26.06.2008	Amendments to the ITC(HS) Classifications of Export and Import Items, 2004-09 – export of Guar gum to European Union.
17(RE-2008)/2004-2009	27.06.2008	Amendments in schedule-1(Imports) to the ITC(HS) Classifications of Export and Import Items, 2004-09
18(RE-2008)/2004-2009	30.06.2008	Amendments in schedule-1(Imports) to the ITC(HS) Classifications of Export and Import Items, 2004-09
19(RE-2008)/2004-2009	30.06.2008	Amendments in schedule-1(Imports) to the ITC(HS) Classifications of Export and Import Items, 2004-09
20(RE-2008)/2004-2009	01.07.2008	Amendment of Para 1.4 under Chapter-1A of the Foreign Trade Policy 2004-09
21(RE-2008)/2004-2009	01.07.2008	Amendment in Paragraph 6.5 of the Foreign Trade Policy 2004-09
22(RE-2008)/2004-2009	03.07.2008	Amendments in schedule-1(Imports) to the ITC(HS) Classifications of Export and Import Items, 2004-09
23(RE-2008)/2004-2009	08.07.2008	Amendments in Chapter 12 of schedule-2 of the ITC(HS) Classifications of Export and Import Items, 2004-09
24(RE-2008)/2004-2009	18.07.2008	Amendments in the Notification No. 22 dated 3.7.2008 regarding ban on export of Maize- Para 1.5 of FTP regarding.
25(RE-2008)/2004-2009	21.07.2008	Amendments in the Notification No. 22 dated 3.7.2008 read with Notification No 24 (RE-2008)/2004-2009 dated 18.07.2008
26(RE-2008)/2004-2009	22.07.2008	Amendments in the schedule-2, Table B of the ITC(HS) Classifications of Export and Import Items, 2004-09 for insertion of Chapter 52 S. No. 161A for Cotton.
27(RE-2008)/2004-2009	01.08.2008	Amendments in the Notification No. 51 dated 14.11.2007 regarding export of Onion.
28(RE-2008)/2004-2009	05.08.2008	Amendment in the Notification No.22 (RE-2008)/2004-09 dated 3^rd July, 2008, read with Notification No.24 (RE-2008)/2004-2009 dated 18^th July, 2008 and Notification No.25 (RE-2008)/2004-2009 dated 21st July, 2008 regarding ban on export of maize.
29(RE-2008)/2004-2009	06.08.2008	Amendment in Chapter 8 (Deemed Exports) of the Foreign Trade Policy – 2004 – 09 (updated as on 11.04.2008) by insertion of a new Paragraph 8.5.2
30(RE-2008)/2004-2009	13.08.2008	Addition in Para 2.1 of the Foreign Trade Policy 2004-09
31(RE-2008)/2004-2009	19.08.2008	Modification of Para 3.12.1 of the Foreign Trade Policy 2004-09
32(RE-2008)/2004-2009	19.08.2008	Amendments to Notification No 93 (RE-2007)/2004-2009 dated 15.10.2007 and Notification No 22 (RE-2008)/2004-2009 dated 3.7.2008 as amended from time to time
33(RE-2008)/2004-2009	19.08.2008	Substitution of Para 1.1 of Notification No 85 (RE-2007)/2004-2009 dated 17.3.2008 inserted vide Notification No 92 (RE-2007)/2004-2009 dated 1.4.08 and Notification No 3 (RE-2007)/2004-2009 dated 11.4.2008
34(RE-2008)/2004-2009	19.08.2008	Amendments in Schedule-2 of the ITC(HS) Classifications of Export and Import Items 2004-2009
35(RE-2008)/2004-2009	20.08.2008	Amendments in Schedule-1(Imports0 of the ITC(HS) Classifications of Export and Import Items 2004-2009
36(RE-2008)/2004-2009	02.09.2008	Amendment in the Foreign Trade Policy 2004-09
37(RE-2008)/2004-2009	03.09.2008	Amendments to Sl. No. 45A of Notification No. 93 dated 1.4.2008 regarding lifting ban on export of PUSA-1121 variety of Non-basmati rice.
38(RE-2008)/2004-2009	05.09.2008	Amendments to Sl. No. 45A of Notification No. 37 dated 3.9.2008
39(RE-2008)/2004-2009	16.09.2008	Amendments to Notification No. 38 dated 5.9.2008.
40(RE-2008)/2004-2009	17.09.2008	Amendments to Notification No. 32 dated 19.8.2008 read with Notification No. 33 dated 8.10.2007 regarding allowing export of Wheat Seeds.
41(RE-2008)/2004-2009	18.09.2008	Amendments in Schedule-I (Imports) to the ITC (HS) Classifications of Export and Import Items 2004-09
42(RE-2008)/2004-2009	18.09.2008	Amendments in Foreign Trade Policy 2004-09
43(RE-2008)/2004-2009	23.09.2008	Amendment in Foreign Trade Policy RE2006 and RE2007:
44(RE-2008)/2004-2009	23.09.2008	Amendment in Foreign Trade Policy
45(RE-2008)/2004-2009	23.09.2008	Amendments in ITC(HS) Classification of Export and Import Items 2004-09
46(RE-2008)/2004-2009	24.09.2008	Amendments in Schedule-I (Imports) of the ITC(HS) Classifications of Export and Import Items 2004-09
47(RE-2008)/2004-2009	10.10.2008	Amendments in Schedule-I (Imports) of the ITC(HS) Classifications of Export and Import Items 2004-09
48(RE-2008)/2004-2009	13.10.2008	Amendments to Notification No 93 (RE-2007)/2004-2009 dated 01.04.2008 read with Notification No 37 (RE-2008)/2004-09 dated 03.09.2008, Notification No 38 (RE-2008)/2004-09 dated 05.09.2008 and Notification No 39 (RE-2008)/2004-09 dated 16.09.08
49(RE-2008)/2004-2009	23.10.2008	Amendments in Schedule-I (Imports) of the ITC(HS) Classifications of Export and Import Items 2004-09
50(RE-2008)/2004-2009	23.10.2008	Amendments in Schedule-I (Imports) of the ITC(HS) Classifications of Export and Import Items 2004-09
51(RE-2008)/2004-2009	29.10.2008	Amendments with immediate effect in Foreign Trade Policy 2004-2009 (Updated as on 11.04.2008)
52(RE-2008)/2004-2009	30.10.2008	Amendments in Foreign Trade Policy
53(RE-2008)/2004-2009	04.11.2008	Amendments to Notification No 93 (RE-2007)/2004-2009 dated 01.04.2008 read with Notification No 37 (RE-2008)/2004-09 dated 03.09.2008, Notification No 38 (RE-2008)/2004-09 dated 05.09.2008 and Notification No 39 (RE-2008)/2004-09 dated 16.09.08 by substituting Para 2.1.7 added vide Notification no. 48 (RE-2008)/2004-09 dated 1.4.2008.
54(RE-2008)/2004-2009	05.11.2008	Amendments in Schedule-I (Imports) of the ITC(HS) Classifications of Export and Import Items 2004-09
55(RE-2008)/2004-2009	05.11.2008	Amendments to Notification No.93(RE-2007)/2004-2009 dated 1^st April, 2008 read with Notification No. 37 (RE-2008)/2004-09 dated 3^rd September, 2008 and Notification No. 38 (RE-2008)/2004-2009 dated 5th September, 2008 and Notification No. 39 dated 16^th September, 2008
56(RE-2008)/2004-2009	07.11.2008	Amendments in Schedule-I (Imports) of the ITC(HS) Classifications of Export and Import Items 2004-09
57(RE-2008)/2004-2009	12.11.2008	Amendments in Schedule-I (Imports) of the ITC(HS) Classifications of Export and Import Items 2004-09
58(RE-2008)/2004-2009	14.11.2008	Amendments in FTP 2004-2009 (RE 2008)
59(RE-2008)/2004-2009	18.11.2008	Amendments to Notification No.93(RE-2007)/2004-2009 dated 1^st April, 2008 read with Notification No. 37 (RE-2008)/2004-09 dated 3^rd September, 2008 and Notification No. 38 (RE-2008)/2004-2009 dated 5th September, 2008, Notification No. 39 dated 16^th September, 2008 and Notification No 55 (RE-2008)/2004-09 dated 5^th November, 2008
60(RE-2008)/2004-2009	20.11.2008	Permission for export of edible oil in small consumer packs and proposal to allow export of fish oil - regarding
61(RE-2008)/2004-2009	20.11.2008	Addition at the end of Para 2 of the Notification No 13 (RE-2008)/2004-09 dated 27^th May, 2008 read with Notification No 4(RE-2008)/2004-09 dated 11^th April, 2008
62(RE-2008)/2004-2009	20.11.2008	Corrigendum to Notification No 59 (RE-2008)/2004-09 dated the 18^th November, 2008
63(RE-2008)/2004-2009	21.11.2008	Amendments in Schedule-I (Imports) of the ITC(HS) Classifications of Export and Import Items 2004-09
64(RE-2008)/2004-2009	24.11.2008	Amendments in Schedule – I (Imports) of the ITC (HS) Classifications of Export and Import Items, 2004-09.
65(RE-2008)/2004-2009	01.12.2008	Amendment in Para 2.1 of the Foreign Trade Policy 2004-2009 added with Notification No 30 dated 13.08.2008
66(RE-2008)/2004-2009	01.12.2008	Amendments in Schedule – II of the ITC (HS) Classification of Export and Import Items, 2004-09.
67(RE-2008)/2004-2009	01.12.2008	Extension of the validity of prohibition on import of milk and milk products under Chapter 4 of ITC(HS) from China vide Notification No 46/(RE 2008)/2004-2009 dated 24.09.2008 by another six months from 24.12.2008 to 23.06.2009
68(RE-2008)/2004-2009	4.12.2008	Amendments in Schedule – I (Imports) of the ITC (HS) Classifications of Export and Import Items, 2004-09.
69(RE-2008)/2004-2009	05.12.2008	Amendments to Notification No.93(RE-2007)/2004-2009 dated 1^st April, 2008 read with Notification No. 37 (RE-2008)/2004-09 dated 3^rd September, 2008 and Notification No. 38 (RE-2008)/2004-2009 dated 5th September, 2008, Notification No. 39 dated 16^th September, 2008, Notification No 55 (RE-2008)/2004-09 dated 5^th November, 2008 and Notification No 59 dated 18^th November, 2008
70(RE-2008)/2004-2009	08.12.2008	Amendments in Foreign Trade Policy 2004-2009 (RE-2008)
71(RE-2008)/2004-2009	10.12.2008	Addition with immediate effect at the end of Paragraph 2 of Notification No. 33(RE-2007)/2004-2009, dated 08.10.2007 (pertaining to prohibition on export of wheat and wheat products)
72(RE-2008)/2004-2009	16.12.2008	Amendment in Schedule –I (Imports) of the ITC (HS) Classifications of Export and Import Items, 2004-09.
73(RE-2008)/2004-2009	19.12.2008	Amendments to Notification No.4(RE-2008)/2004-09 dated 11^th April, 2008 read with Notification No.5(RE-2008)/2004-09 dated 15^th April, 2008, Notification No.12(RE-2008)/2004-09 dated 21^st May, 2008, Notification No.13(RE-2008)/2004-09 dated 27th May, 2008 and Notification No.61(RE-2008)/2004-09 dated 20th November, 2008.
74(RE-2008)/2004-2009	30.12.2008	Amendment in Schedule –I (Imports) of the ITC (HS) Classifications of Export and Import Items, 2004-09.
75(RE-2008)/2004-2009	06.01.2009	Export of Stone Aggregate and River Sand to Maldives for the year 2009-2010
76(RE-2008)/2004-2009	07.01.2009	Amendment in Schedule-I (Imports) of the ITC (HS) Classifications of Export and Import Items 2004-09
77(RE-2008)/2004-2009	09.01.2009	Amendment in Schedule-I (Imports) of the ITC (HS) Classifications of Export and Import Items 2004-09
78(RE-2008)/2004-2009	14.01.2009	Amendment in Foreign Trade (Development and Regulation) Act, 1992 Foreign Trade Policy, 2004-2009
79(RE-2008)/2004-2009	14.01.2009	Amendment in Schedule-I (Imports) of the ITC (HS) Classifications of Export and Import Items 2004-09
80(RE-2008)/2004-2009	16.01.2009	Amendments to Notification No.93(RE-2007)/2004-2009 dated 1^st April, 2008 as amended from time to time
81(RE-2008)/2004-2009	16.01.2009	Amendments in Schedule – I (imports) of the ITC (HS) Classifications of Export and Import Items, 2004-09.
82(RE-2008)/2004-2009	23.01.2009	Amendments in Schedule – I (imports) of the ITC (HS) Classifications of Export and Import Items, 2004-09.
83(RE-2008)/2004-2009	27.01.2009	Amendments to Notification No. 38 dated 15.10.07 read with Notification No. 93 dated 1.4.08 regarding Minimum FOB price.
84(RE-2008)/2004-2009	04.02.2009	Amendment in Foreign Trade Policy (RE2008):
85(RE-2008)/2004-2009	13.2.2009	Prohibition on export of wheat and wheat products – exemption for export of wheat flour to Maldives.
86(RE-2008)/2004-2009	17.2.2009	Amendment in Foreign Trade Policy:
87(RE-2008)/2004-2009	17.2.2009	Amendment in Foreign Trade Policy (FTP).
88(RE-2008)/2004-2009	26.2.2009	Amendment in Foreign Trade Policy (FTP).
89(RE-2008)/2004-2009	26.2.2009	Amendments in Schedule-I (Imports) to the ITC (HS) Classifications of Export and Import Items, 2004-09:
90(RE-2008)/2004-2009	02.3.2009	Amendments in Schedule-I (Imports) to the ITC (HS) Classifications of Export and Import Items, 2004-09:
91(RE-2008)/2004-2009	02.3.2009	Amendment in Notification No. 82 /(RE-2008) / 2004-2009 dated 23rd January, 2009
92(RE-2008)/2004-2009	02.3.2009	Amendment in Foreign Trade Policy 2004-2009
93(RE-2008)/2004-2009	02.03.2009	Amendments in Schedule-I (Imports) to the ITC (HS) Classifications of Export and Import Items, 2004-09:
94(RE-2008)/2004-2009	02.03.2009	Amendments in Schedule-I (Imports) to the ITC (HS) Classifications of Export and Import Items, 2004-09:
95(RE-2008)/2004-2009	13.3.2009	Amendment in Foreign Trade Policy:
96(RE-2008)/2004-2009	13.3.2009	Amendment in Foreign Trade Policy:
97(RE-2008)/2004-2009	17.3.2009	Amendments in the ITC(HS) Classifications of Export and Import Items, 2004-09.
98(RE-2008)/2004-2009	17.3.2009	Amendments in the Foreign Trade Policy, 2004-2009
99(RE-2008)/2004-2009	27.3.2009	Prohibition on export of Pulses – regarding.
100(RE-2008)/2004-2009	16.4.2009	Amendments to Notification no. 59 dated 18-11-08
101(RE-2008)/2004-2009	16.4.2009	Corrigendum to Notification no. 98 dated 17-3-09
102(RE-2008)/2004-2009	17.4.2009	Amendment in Foreign Trade (Development and Regulation) Act, 1992 (22 of 1992) and in supersession of Notification S.O.24(E) dated 20^th January 1999 as amended vide Notification S.O. 194(E) dated 6^th March 2000 and Notification S.O.1534 (E) dated 14^th September 2006– reg.
103(RE-2008)/2004-2009	21.4.2009	Amends Schedule – I (Imports) of the ITC (HS) Classifications of Export and Import Items, 2004-09.
104(RE-2008)/2004-2009	06.5.2009	Amendment in Notification No.93 (RE-2007)/2004-09 dated 1.4.2008.
105(RE-2008)/2004-2009	08.5.2009	Amendments to Notification No. 80 (RE-2008)/2004-09 dt. 16^th January 2009-Extension of validity in export of rice by STC.
106(RE-2008)/2004-2009	14.5.2009	Amendments in the Notification No.27(RE-2008)/2004-09 dated 1.8.2008 regarding export of onion.
107(RE-2008)/2004-2009	05.06.2009	Amendment in the ITC (HS) Classification of Export and Import Items 2004-09.
108(RE-2008)/2004-2009	05.06.2009	Amendment in the ITC (HS) Classification of Export and Import Items 2004-09.
109(RE-2008)/2004-2009	09.6.2009	Amendment in Notification No.38 dt. 15.10.2007 read with Notification No.93 dt. 01.4.2008 and Notification No.55 dated 05.11.2008 regarding export of rice to Russian Federation on pre-shipment quality certification by 8 Laboratories.
110(RE-2008)/2004-2009	09.6.2009	Amendment in Notification No.57 dt. 21.11.2007 regarding export of Groundnut and Seasame Seeds to Russian Federation on pre-shipment quality certification by 8 Laboratories.
111(RE-2008)/2004-2009	16.6.2009	Amendment in the Notification No. 67(RE-2008)/2004-2009 dated 1^st December, 2008.
112(RE-2008)/2004-2009	16.6.2009	Amendment in Schedule-I of the ITC (HS) Classification of Export and Import Items, 2004-09 -“Import of ‘Mobile Handsets’ (classified under EXIM Code ‘8517’).
113(RE-2008)/2004-2009	16.6.2009	Amendment in Notification No. 91/(RE-2008) / 2004-2009 dated 2^nd March, 2009 - “Import of ‘Toys’.
114(RE-2008)/2004-2009	18.6.2009	Amendment to Notification No.104(RE-2009)/2004-09 dated 6.5.2009, Notification No.93(RE-2009)/2004-09 dated1.4.2009.
115(RE-2008)/2004-2009	03.7.2009	Amendments to Notification No.33 (RE-2007)/2004-2009 dated 8^th October, 2007.
116(RE-2008)/2004-2009	03.7.2009	Amendment in Paragraph 1 of Notification No.33(RE-2007)/2004-2009 dated 8^th October, 2007.
117(RE-2008)/2004-2009	13.7.2009	Restriction with immediate effect, Notification No.115 (RE-2009)/2004-09 dated 3.7.2009.
118(RE-2008)/2004-2009	13.7.2009	Exemption for export of 500MTs of Yellow Split Peas (Matar Dal) to Nepal for United Nations World Food Programme – Regarding
119(RE-2008)/2004-2009	15.7.2009	Amendment in Para 1C.3 of the Foreign Trade Policy 2004-09 (updated as on 11.4.2008).
120(RE-2008)/2004-2009	6.8.2009	Amends Schedule-I of the ITC (HS) Classification of Export and Import Items, 2004-09.
121(RE-2008)/2004-2009	13.08.2009	Amendments in Schedule-I (Imports) to the ITC (HS) Classifications of Export and Import Items, 2004-09:
122(RE-2008)/2004-2009	19.08.2009	Amends Appendix 3 of Schedule 2 of ITC (HS) Classification of Export and Import Items, 2004-2009.