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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2) in The Re-Export of Imported Goods (Drawback of Customs Duties) Rules, 1995.

(2)The date of payment of drawback and interest shall he deemed to be, in case of payment -
(a)by cheque, the date of issue of cheque; or
(b)by credit in the exporter's account maintained with the Customs House, the date of such credit.