On July 13, 2021, the Director General of Foreign Trade makes the following amendment in Chapter 7(A) of the Handbook of Procedures (2015–20) with immediate effect.
- In para 7A.01(d), the following sentence is added at the end :
“Application for refund of such claims for the quarter ending 31st March, 2020 and 30th June, 2020 may be filed upto 30th September, 2021”.