Extension of time limit for filing claims under Transport and Marketing Assistance (TMA) Scheme for specified agricultural products

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”.