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CBEC excludes petroleum coke from purview of concessional 5% Basic Customs Duty

North Block

G.S.R. 15(E).- In exercise of the powers conferred by sub-section (1) of section 25 of the Customs Act, 1962 (52 of 1962) and sub-section (12) of section 3 of Customs Tariff Act, 1975 (51 of 1975), the Central Government, being satisfied that it is necessary in the public interest so to do, hereby makes the following further amendments in the notification of the Government of India, in the Ministry of Finance (Department of Revenue), No. 50/2017-Customs, dated the 30th June, 2017, published in the Gazette of India, Extraordinary, Part II, Section 3, sub-section (i), vide number G.S.R. 785(E), dated the 30th June, 2017, namely:?

In the said notification, in the Table, against serial number 147, in column (3), for the entry, the entry “All goods (including naphtha), [other than goods mentioned at S. No. 148, 149, 150, 151, 153, petroleum coke falling under tariff item 2713 11 00 or 2713 12 00]” shall be substituted.

[F. No. 354/361/2017-TRU]

Note: The principal notification No.50/2017-Customs, dated the 30th June, 2017 was published in the Gazette of India, Extraordinary, Part II, Section 3, Subsection (i), vide number G.S.R. 785(E), dated the 30th June, 2017 and last amended vide notification No. 93/2017-Customs, dated the 21st December, 2017, published vide number G.S.R. 1533 (E), dated the 21st December, 2017.

[Notification No. 02/2018-Customs]

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