Section 2(2)(e) in The Courier Imports and Exports (Clearance) Regulations, 1998

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

Union of India - Subsection

Section 2(2)(e) in The Courier Imports and Exports (Clearance) Regulations, 1998

(e)the following export goods, namely :

(i)the goods which are subject to levy of any duty on their export;

(ii)the goods proposed to be exported with the claim for drawback;

(iii)[ goods proposed to be exported under Duty Exemption Schemes, Export Promotion Capital goods Scheme or any other similar export promotion scheme; [Substituted by Notification No. G.S.R. 501(E), dated 17.6.2015 (w.e.f. 14.11.1985).]

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 2(2)(e) in The Courier Imports and Exports (Clearance) Regulations, 1998