S.O. (E): In exercise of the powers conferred by Section 3, read with Section 4, of the Foreign Trade (Development and Regulation) Act, 1992, as amended from time to time, the Central Government hereby deletes the following Rule provisions of the Foreign Trade (Exemption from application of Rules in certain cases) Amendment Order, 2017 as under:
| Section | Existing Provision | Revised position |
| 3(1) | (a) by the Central Government or agencies, undertakings owned and controlled by the Central Government for Defence purposes;(b) by the Central Government or any State Government, Statutory Corporation, public body or Government Undertaking run as a joint Stock Company;
(c) by the Central Government, any State Government or any statutory corporation or public body or Government Undertaking run as a joint Stock Company, orders in respect of which are placed through the Directorate General Supplies and Disposals, New Delhi |
(a) by the Central Government or agencies, undertakings owned and controlled by the Central Government for Defence and Security purposes
(b) by the State Government for Security purposes (c) Deleted. |
2. Effect of this Notification: Modification in Section 3(1) Section 3(1) (c) of the Foreign Trade (Exemption from application of Amendment Order, 2017 is notified.
Ministry of Commerce & Industry
[Notification No. 51/2015-2020]
