/ADVANCE COPY/

 

TO BE PUBLISHED IN THE GAZETTE OF INDIA EXTRAORDINARY

PART-II, SECTION-3, SUB SECTION (ii)

 

GOVERNMENT OF INDIA

MINISTRY OF COMMERCE

 

NOTIFICATION NO. 38 (RE-98) 1997-2002

NEW DELHI: 22nd January, 1999

 

S.O (E) - In exercise of powers conferred under section 5 of the of Foreign Trade (Development and Regulation) Act, 1992 read with paragraph 1.3 and 4.1 of the Export and Import Policy, 1997-2002, the Central Government hereby makes the following amendment in the Policy, 1997-2002 (incorporating amendment made upto 13.4.98) and ITC(HS) Classification of Export and Import) item , 1997-2002 published on 31st March, 1997 and as amended from time to time.

 

Description and ITC(HS) Code of Sr no 1,3, 4, 5and 6 of Import Licensing Notes 3, appearing in Chapter 72 of the said ITC(HS) Classifications of Export and Import Items 1997-2002, after amendment shall read as under :

S.No.

ITC(HS) Code

Description

1.

72.08

H.R. Coils

3.

72.09

CR Coils/Sheets

4.

72.10

TinplateWaste/Waste

/TinplateMisprints

5.

72.25./72.26

Electrical Sheets (CRNO)

6.

72.08/72.11

Plates

 

Description and ITC(HS) Code of Sr no 1,3,5 and 6 of Import Licensing Notes 4, appearing in Chapter 72 of the said ITC(HS) Classifications of Export and Import Items 1997-2002 after amendment shall read as under :

S.No.

ITC(HS) Code

Description

1.

72.08

H.R. Coils

3.

72.09

CR Coils/Sheets

5.

72.25/72.26

Electrical Sheets (CRNO)

6.

72.08/72.11

Plates

 

 

This issues in public interest.

Sd:

(N.L.Lakhanpal)

Director General of Foreign Trade and ex-officio

Additional Secretary to the Government of India

 

 

(N.P.S.Monga)

Jt. Director General of Foreign Trade

 

 

 

 

(File No. 01/93/214/00003/AM-99/M-45)