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[Cites 0, Cited by 0] [Section 15(4)] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(4)(b) in The Customs and Central Excise Duties Drawback Rules, 1995

(b)[ where the exporter resubmits the supplementary claim after complying with the requirements specified in the deficiency memo, the same will be treated as a claim filed under sub-rule (1) for the purpose of Section 75.] [Substituted by G.S.R. 504 (E), dated 31st October, 1996 (w.e.f. 1st November, 1996).]