Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act] Union of India - Subsection Section 6(2)(i) in The Customs and Central Excise Duties Drawback Rules, 1995 (i)to refund the amount so allowed provisionally, if for any reason, it is found the duty drawback was not to admissible; or