Section 13(3)(a) in The Customs and Central Excise Duties Drawback Rules, 1995

[Cites 0, Cited by 0] [Section 13(3)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(3)(a) in The Customs and Central Excise Duties Drawback Rules, 1995

(a)If the said claim for drawback is incomplete in any material particulars or is without the documents specified in sub-rule (2), it shall be returned to the claimant with a deficiency memo in the form prescribed by the Commissioner of Customs within 10 days and shall be deemed not to have been filed for the purpose of Section 75-A.

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Union of India - Subsection

Section 13(3)(a) in The Customs and Central Excise Duties Drawback Rules, 1995