Section 13(1)(a) in The Customs and Central Excise Duties Drawback Rules, 2017

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Union of India - Subsection

Section 13(1)(a) in The Customs and Central Excise Duties Drawback Rules, 2017

(a)state on the shipping bill or bill of export, the description, quantity and such other particulars as are necessary for deciding whether the goods are entitled to drawback, and if so, at what rate or rates and make a declaration on the relevant shipping bill or bill of export that-

(i)a claim for drawback under these rules is being made;

(ii)in respect of duties of Customs and Central Excise paid on containers, packing materials and materials used in the manufacture of the export goods on which drawback is claimed, no separate claim for rebate of duty under the Central Excise Rules, 2002 or any other law has been or will be made to the Central excise authorities:

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Union of India - Subsection

Section 13(1)(a) in The Customs and Central Excise Duties Drawback Rules, 2017