Section 65(2)(a) in The Customs Act, 1962

[Cites 0, Cited by 2] [Section 65(2)] [Section 65] [Entire Act]

Union of India - Subsection

Section 65(2)(a) in The Customs Act, 1962

(a)if the whole or any part of the goods resulting from such operations are exported, import duty shall be remitted on the quantity of the warehoused goods contained in so much of the waste or refuse as has arisen from the operations carried on in relation to the goods exported:

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Union of India - Subsection

Section 65(2)(a) in The Customs Act, 1962