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Conduct of DPC for promotion to the post of Chief Accounts Officers (Customs) Group 'A' Gazetted-Click here
OM dated 13.07.2020 regarding corrections in the integrated All India Seniority List (AISL) of Administrative Officers (CGST & Central Excise including Directorate) for the period 01.07.2014 to 31.12.2016-Click here
Frequently asked questions on Manufacture and Other Operations in Customs Warehouse-Click here
Notification issued for extending due date for filing FORM GSTR-4 for financial year 2019-20
Half day Online Training on " Official use of Rajbhasha in Rajbhasha Act and e-office" for CBIC officers on 24th July, 2020-Click here
Vacancy for the post of Deputy Director (Grade A5) in Capacity Building Directorate, World Customs organisation (WCO)-Click here || Annexure-I || Annexure-II || Application form
Preventive measures to contain spread of COVID-19-Click here
Letter of DG (HRD) on the identification and execution of the Swachhta Projects for the financial year 2020-21-Click here
Access to Online Course on "GST Audit and Supply of Services" for officers of Groups A , B and C -Click here
Call for nomination for Online Training on Low Technology Threats to Public Transportation (LTTPT) being conducted by NACIN, Faridabad from 31st August-4th September 2020 in association with US Department of State -Click here
Online Training on "Demands and Recovery, Offences and Penalty, Prosecution and Compounding under GST Law" on 17th July 2020 from 10:30 AM to 01:00 PM -Click here
SSC cgle 2016- conditions of outcome of Court Case OA No. 2964/2017- Rohit Kumar & Ors. -Click here
CGST Rules, 2017 as amended up to 01.07.2020 have been uploaded.
Inviting entries for the inaugural issue of NACIN Journal. -Click here
Eighth Amendment (2020) to CGST Rules
CBIC has launched ECCS Trade Helpdesk for addressing queries of importers/ exporters about customs clearance through international courier terminals at Bengaluru, Delhi and Mumbai. Click here for details.
ECCS application will be accessible via the URL https://eccs.cbic.gov.in/eccs/

AC/DC who have flair for IT related work and have desire to make impact in CBIC IT initiatives may apply for DG System -Click here
Extension of validity of AEO certification for ease of renewal process (Modification in Circular No. 27/2020 dated 02.06.2020) [Circular No. 31/2020 - Customs dated 30.06.2020]. -Click here

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Central Excise Rules

Rules
Rescinded or Superseded Rules
Authority for Advance Rulings (Procedure) Rules, 2003[Superseded by Notification No. 1/2005-AAR, dated 7-1-2005]
- Central Excise (No.2) Rules, 2001 (Superseded)
- Central Excise (Settlement of Cases) Rules, 2001 [ Superseded by Central Excise (Settlement of Cases) Rules, 2007 vide Notfn. No. 28/2007-C.E. (N.T.), dated 28-5-2007 ]
- Central Excise Rules, 1944 (Rescinded)
- Cenvat Credit Rules, 2001 (Superseded)
- Cenvat Credit Rules, 2002 (Section 144 of the Finance Act, 2002)
- Hot Air Stenter Independent Textile Processors Annual Capacity Determination Rules, 2000, (Rescinded vide Notification No. 7/2001-CE, dt.1-3-2001)
- Hot Re-rolling Steel Mills Annual Capacity determination Rules, 1997 (Rescinded vide Notification No. 24/2000-CE (NT), dated 31.3.2000)
- Induction Furnace Annual Capacity Determination Rules, 1997 (Rescinded vide Notification No. 24/2000-CE (NT), dated 31.3.2000)

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Last Updated on: 15-Jul-2020
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