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

Union of India - Subsection

Section 3(1)(i) in The Customs and Central Excise Duties Drawback Rules, 2017

(i)if the said goods, except tea chests used as packing material for export of blended tea, have been taken into use after manufacture;