Section 6(2)(b) in The Customs and Central Excise Duties Drawback Rules, 2017

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Union of India - Subsection

Section 6(2)(b) in The Customs and Central Excise Duties Drawback Rules, 2017

(b)The Principal Commissioner of Customs or Commissioner of Customs, as the case may be, may, after considering the application, allow provisionally payment of an amount not exceeding the amount claimed by the exporter in respect of such export:

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Union of India - Subsection

Section 6(2)(b) in The Customs and Central Excise Duties Drawback Rules, 2017