Section 6(3)(a) in The Customs, Central Excise Duties and Service Tax Drawback Rules, 1995

[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(3)(a) in The Customs, Central Excise Duties and Service Tax Drawback Rules, 1995

(a)revoke the rate of drawback or amount of drawback, determined under clause (b) of sub-rule (1) by the Principal Commissioner of Customs or Commissioner of Customs, as the case may be; or

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Union of India - Subsection

Section 6(3)(a) in The Customs, Central Excise Duties and Service Tax Drawback Rules, 1995