Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] Union of India - Subsection Section 3(a) in The Customs and Central Excise Duties Drawback Rules, 1995 (a)the average quantity or value of each class or description of the materials from which a particular class of goods is ordinarily produced or manufactured in India;
