In line with the mandate of ease of doing business, the Central Board of Excise and Customs has provided a detailed implementation of procedure for the “Single Window Integrated Declaration” mechanism. This mechanism allows importers/ exporters to file a single declaration for import/ export of goods which fall under the jurisdiction of participating government agencies.
[Ref: Circular F No 450/147/2015-Cus-IV dated 31 March 2016]
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