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[Cites 0, Cited by 10] [Section 74] [Entire Act]

Union of India - Subsection

Section 74(2) in The Customs Act, 1962

(2)Notwithstanding anything contained in sub-section (1), the rate of drawback in the case of goods which have been used after the importation thereof shall be such as the Central Government, having regard to the duration of use, depreciation in value and other relevant circumstances, may, by notification in the Official Gazette, fix.