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[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2)(i) in The Customs, Central Excise Duties and Service Tax Drawback Rules, 1995

(i)to refund the amount so allowed provisionally, if for any reason, it is found that the duty drawback was not admissible; or