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[Cites 0, Cited by 0] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(2) in The Coffee Act, 1942

(2)The provisions of the Customs Act, 1962 (52 of 1962), and the rules and regulations made thereunder, shall, as far as may be, apply in relation to--
(a)the refund of the duty of customs where coffee is exported and subsequently imported into India; and
(b)the export, without payment of the duty of customs, of coffee which is subsequently to be imported into India.]
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