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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1)(ii) in The Customs and Central Excise Duties Drawback Rules, 1995

(ii)if the said goods are produced or manufactured, using imported materials or excisable materials in respect of which duties have not been paid; or