Section 11(3)(a) in The Produce Cess Act, 1966

[Cites 0, Cited by 0] [Section 11(3)] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(3)(a) in The Produce Cess Act, 1966

(a)refund may be made of the duty of customs levied on any produce specified in the First Schedule which is exported [by land or inland water] [Substituted by act 49 of 1966, Section 4, for "by land" (retrospectively)], where such produce is subsequently imported into India,

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 11(3)(a) in The Produce Cess Act, 1966