Section 12(2)(a) in The Customs, Central Excise Duties and Service Tax Drawback Rules, 1995

[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(2)(a) in The Customs, Central Excise Duties and Service Tax Drawback Rules, 1995

(a)there is no change in the manufacturing formula and in the quantum per unit of the imported materials or components, if any, utilised in the manufacture of export goods; and

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Union of India - Subsection

Section 12(2)(a) in The Customs, Central Excise Duties and Service Tax Drawback Rules, 1995