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[Cites 0, Cited by 0] [Section 14] [Entire Act]

Union of India - Subsection

Section 14(3) in The Customs, Central Excise Duties and Service Tax Drawback Rules, 1995

(3)The date of payment of drawback and interest, if any, shall be deemed to be, in the case of payment -
(a)by cheque, the date of issue of such cheque, or
(b)by credit in the exporter's account maintained with the Custom House, the date of such credit.