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. 47 (RE-99)/1997-2002
NEW DELHI: 7th March,2000
S.O (E) - In exercise of powers conferred under section 5 of the 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 further amendments in the Notification of the Government of India in the Ministry of Commerce No. 16(RE-98)/97-02 dated 31.08.98 namely-
In the said Notification, in Annexure thereto, the following entries should be incorporated:
|
Exim Code |
Item Description |
Policy |
Conditions relating to policy |
Import under SIL/ Public Notice |
|
290313 00 |
Chloroform |
Free |
||
|
290313 01 |
CH3 C Cl 3 1,1,1-Trichloroethane (Methyl chloroform) |
Restricted |
|
|
|
290313 02 |
Deleted |
|
|
|
This issues in Public Interest.
Sd/-
(N.L. LAKHANPAL)
DIRECTOR GENERAL OF FOREIGN TRADE & Ex-officio
ADDITIONAL SECRETARY TO THE GOVT. OF INDIA
Copy to all concerned:
Sd/-
(O.P. HISARIA)
DEPUTY DIRECTOR GENERAL OF FOREIGN TRADE
(Issued from File No. 01/93/180/1036/AM-99)