Section 13(2)(v) in The Customs, Central Excise Duties and Service Tax Drawback Rules, 1995

[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(2)(v) in The Customs, Central Excise Duties and Service Tax Drawback Rules, 1995

(v)[ copy of communication regarding rate of drawback where the drawback claim is for a rate determined by the Principal Commissioner of Customs or Commissioner of Customs, as the case may be, under rule 6 or rule 7 of these rules.] [Substituted 'copy of communication regarding rate of drawback where the drawback claim is for a rate determined by the Commissioner of Central Excise or the Commissioner of Customs and Central Excise, as the case may be under rule 6 or rule 7 of these rules.' by Notification No. G.S.R. 723(E), dated 29.6.2017 (w.e.f. 26.5.1995).]

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Union of India - Subsection

Section 13(2)(v) in The Customs, Central Excise Duties and Service Tax Drawback Rules, 1995