Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] Union of India - Section Section 9 in The Customs and Central Excise Duties Drawback Rules, 2017 9. Upper Limit of Drawback amount or rate. - The drawback amount or rate determined under rule 3 shall not exceed one third of the market price of the export product.
