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[Cites 0, Cited by 0] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(8) in Central Excise Rules, 2002

(8)The job worker, with or without completing the job work may,-
(i)return the goods without payment of duty to the said person; or
(ii)clear the goods for home consumption or for exports;
subject to receipt of an invoice from the said person, as mentioned in sub-rule (4).