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[Cites 0, Cited by 0] [Section 5] [Entire Act]

Union of India - Subsection

Section 5(1) in The Customs and Central Excise Duties Drawback Rules, 1995

(1)The Central Government may specify the period up to which any amount or rate of drawback determined under Rule 3 or revised under Rule 4, as the case may be, shall be in force.