Section 8(1)(a) in The Customs and Central Excise Duties Drawback Rules, 1995

[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(1)(a) in The Customs and Central Excise Duties Drawback Rules, 1995

(a)drawback on exports made in discharge of export obligation against an Advance Licence issued under the Export and Import Policy notified by the Central Government under Section 5 of the Foreign Trade (Development and Regulation) Act, 1992 (22 of 1992), or

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Union of India - Subsection

Section 8(1)(a) in The Customs and Central Excise Duties Drawback Rules, 1995