Section 6(1)(iii) in The Customs, Central Excise Duties and Service Tax Drawback Rules, 1995

[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(1)(iii) in The Customs, Central Excise Duties and Service Tax Drawback Rules, 1995

(iii)the Assistant Commissioner of Customs or Deputy Commissioner or Principal Commissioner of Customs or Commissioner of Customs, as the case may be, may, on an application and after making such enquiry as he thinks fit, grant extension or refuse to grant extension after recording in writing the reasons for such refusal;

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 6(1)(iii) in The Customs, Central Excise Duties and Service Tax Drawback Rules, 1995