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Strict compliance to Limitation while filing Appeals/Petitions before Courts/ Tribunal -reg. click here
Vacancy Circular calling for nomination of willing officers at the level of Inspectors and superintendents to work in International Customs Division of Customs Wing,CBIC-reg. click here
Notification issued on Departmental Examination for promotion of Tax Assistants to the grade of Executive Assistants of Central Taxes and Customs to be held in the month of March, 2021. It also contains the Schedule, Syllabus and Instructions for Examination along with the format (in Annexure II) for requesting for Question Papers. The Notification can be viewed through this link. click here
Five posters of Welfare Schemes being implemented from the Customs & Central Excise Welfare Fund. click here
Constitution of regular panel of Senior/Junior Standing Counsels for handling cases of Indirect taxation of CBIC before the Hon'ble High Courts and other fora; Renewal/Fresh appointment of Counsels -reg. click here
One day Online Training on "Disposal of Goods" for officers of CBIC on 20th January, 2021 from 10:30 AM to 1:30 PM -reg. click here
Vacancy for Inspectors on deputation basis in Directorate General of Anti-profiteering, New Delhi.
Empanelment for Chartered Accountant or Cost Accountant for Special Audit of Central Excise,Service Tax and GST Assessees. click here
Customs Brokers Licensing Examination(CBLE), 2021 - reg. click here
Customs Authority for Advance Rulings (CAAR) Regulations 2021click here
Online Training on "Anti-Profiteering" for officers of CBIC on 22nd January, 2021 from 10:30 AM to 01:30 PM - regardingclick here
OM dated 04.01.2021 regarding Correction in the Integrated All India Seniority List (AISL) of Superintendents Customs (Prev.) for the Period 01.01.2012 to 31.12.2013click here
Circular regarding Seeking applications for the vacancies in the grade of AC/DC/JC/ADC in DG Systems & Data Management.click here
Notification issued to make amendment (2021) to CGST Rules, 2017
Scheme for grant of cash awards to meritorious children of departmental officers year 2019-2020.click here
13th English-speaking Session of the Virtual Customs Orientation Academy (VCOA).click here Document
Notification issued to extend the time limit for furnishing of the annual return specified under section 44 of CGST Act, 2017 for the financial year 2019-20 till 28.02.2021.
Press release issued on extending due date of furnishing of annual return under Central Goods and Services Tax Act, 2017 for the financial year 2019-20click here
Preparation of a panel for Selection officers on Deputation Basis - Reg.click here
Promotion of Senior Translator to the grade of AD (OL) (Group A) under CBICclick here
Collection of statistics regarding court cases related to Order dated 19.07.2011 of High Court in Madras.Click here
Notifications issued to bring into force provisions of Finance Act, 2020, to waive late fee for FORM GSTR-4 filing in UT of Ladakh and to make 14th Amendment, 2020 to CGST Rules, 2017.
Letter dated 18.12.2020 reg. Examination of promotion to EA cadre during 18.12.2013 to 28.09.2015Click here
Masters Degree Programme in Public Finance at the National Graduate Institute for Policy Studies (GRIPS) in Tokyo, Japan (2021-2022)-reg.Click here
Departmental Examination for promotion of Ministerial Officers to the Grade of Inspectors of Central Taxes and Inspectors of Customs (EOs & POs) to be held in the month of February, 2021Click here
Online Training on "Vigilance Matters" for officers of CBIC on 30th December, 2020 from 10:30 AM - 1:05 PM.
Circular issued for waiver from recording of UIN on the invoices for the months of April 2020 to March 2021.
Notification issued to extend the due dates for compliances and actions in respect of anti-profiteering measures
Immediate Attention: Letter, Schedule, Syllabus and Instructions regarding Departmental examination for Inspectors of Central Tax for Confirmation to be held from 02.02.2021 to 05.02.2021 issued by NACIN, ZC, Kanpur.Click here
Scheme for compassionate appointment-relative merit point & revised procedure for selection/Tie breaking formulaClick here

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¹1 Chapter IV-C. Power to exempt from the provisions of chapters IVA and IVB

Section 11N. Power to exempt. - If the Central Government is satisfied that it is necessary in the public interest so to do, it may, by notification in the Official Gazette, exempt generally, either absolutely or subject to such conditions as may be specified in the notification, goods of any class or description from all or any of the provisions of Chapter IVA or Chapter IVB.]

Chapter IVC (containing sections 11N) inserted by Act 12 of 1969, section 2(w.e.f. 3-1-1969).

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Last Updated on: 21-Jan-2021
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