Section 7(4)(a) in The Customs, Central Excise Duties and Service Tax Drawback Rules, 1995

[Cites 0, Cited by 0] [Section 7(4)] [Section 7] [Entire Act]

Union of India - Subsection

Section 7(4)(a) in The Customs, Central Excise Duties and Service Tax Drawback Rules, 1995

(a)revoke the rate of drawback or amount of drawback determined under sub-rule (2) by the Principal Commissioner of Customs or Commissioner of Customs, as the case may be; or

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Union of India - Subsection

Section 7(4)(a) in The Customs, Central Excise Duties and Service Tax Drawback Rules, 1995