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[Cites 0, Cited by 0] [Section 143A(2)] [Section 143A] [Entire Act]

Union of India - Subsection

Section 143A(2)(a) in The Customs Act, 1962

(a)the duty payable on the material imported shall be adjusted against the drawback of duty payable under this Act or under any other law for the time being in force on the export of goods specified in the said Advance Licence; and