Section 12(1)(b) in The Customs, Central Excise Duties and Service Tax Drawback Rules, 1995

[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(1)(b) in The Customs, Central Excise Duties and Service Tax Drawback Rules, 1995

(b)furnish to the proper officer of Customs, a copy of shipment invoice or any other document giving particulars of the description, quantity and value of the goods to be exported.

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Union of India - Subsection

Section 12(1)(b) in The Customs, Central Excise Duties and Service Tax Drawback Rules, 1995