Section 3(3) in The Customs, Central Excise Duties and Service Tax Drawback Rules, 1995
(3)jute manufactures not elsewhere specified (including Bimlipatam jute or mesta fibre) in which jute predominates in weight.(v)[ * * *] [Omitted 'on any of the goods falling within Chapter 72 or heading 1006 or 2523 of the First Schedule to the Customs Tariff Act, 1975 (51 of 1975).' by Notification No. 860(E), dated 23.11.2015 (w.e.f. 26.5.1955).]
