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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1)(c) in The Customs and Central Excise Duties Drawback Rules, 2017

(c)these rules, a drawback may be allowed on the export of goods at such amount, or at such rates, as may be determined by the Central Government :