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[Cites 0, Cited by 18] [Section 113] [Entire Act]

Union of India - Subsection

Section 113(ii) in The Customs Act, 1962

(ii)[ any goods entered for exportation under claim for drawback which do not correspond in any material particular with any information furnished by the exporter or manufacturer under this Act in relation to the fixation of rate of drawback under section 75;] [ Inserted by Act 49 of 1991, Section 120 (w.r.e.f. 1.4.1991).]