Section 18(2)(c) in The Customs and Central Excise Duties Drawback Rules, 1995

[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(2)(c) in The Customs and Central Excise Duties Drawback Rules, 1995

(c)[ where a manufacturer or exporter has exported any goods before the commencement of the Customs and Central Excise Duties Drawback (Third Amendment) Rules, 1996 and has not filed any claim for payment of drawback or the claim filed has been returned to him for complying with any deficiencies, such manufacturer or exporter may file his claim in the form of triplicate copy of Shipping Bill for export of goods under a claim for drawback along with documents prescribed in sub-rule (1) of Rule 13 by 30th June, 1997 and the same shall be deemed to be a claim filed under that rule.] [Substituted by G.S.R. 504 (E), dated 31st October, 1996 (w.e.f. 1st November, 1996).]

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Union of India - Subsection

Section 18(2)(c) in The Customs and Central Excise Duties Drawback Rules, 1995