Section 3(1)(a) in The Re-Export of Imported Goods (Drawback of Customs Duties) Rules, 1995.

[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

(a)the outer packing carrying the address of the consignee shall also carry in bold letters the words "Drawback Export";

Legal Document View