Notification No. 115/2003 - Customs

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22^nd July, 2003

Notification No. 115/2003 - Customs

In exercise of the powers conferred by sub-section (1) of section 25 of the Customs Act, 1962 (52 of 1962), the Central Government, being satisfied that it is necessary in the public interest so to do, hereby rescinds the following notifications of the Government of India in the erstwhile Ministry of Finance and Company Affairs (Department of Revenue), namely:-

(i)	No. 137/2000-Customs, dated the 19^th October, 2000, published in the Gazette of India vide G.S.R. 804 (E), dated the 19^th October, 2000;
(ii)	No. 82/2002-Customs, dated the 13^th August, 2002, published in the Gazette of India vide G.S.R. 563 (E), dated the 13^th August, 2002.

2. This notification shall come into force on the 15^th day of August, 2003.

D. S. Garbyal
Under Secretary to the Government of India

F. No. 314/24/2001-FTT

Note:

(i)	The principal notification No. 137/2000-Customs, dated 19-10-2000 was published in the Gazette of India, vide number G.S.R 804 (E), dated the 19^th October, 2000.
(ii)	The principal notification No. 82/2002-Customs, dated 13-08-2002 was published in the Gazette of India, vide number G.S.R 563(E), dated the 13^th August, 2002.

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Last Updated on: 19-Sep-2021
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