Section 6(2)(c) in The Customs, Central Excise Duties and Service Tax Drawback Rules, 1995

[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2)(c) in The Customs, Central Excise Duties and Service Tax Drawback Rules, 1995

(c)The bond referred to in clause (b) may be with such surety or security as the Principal Commissioner of Customs or Commissioner of Customs, as the case may be, may direct.

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Union of India - Subsection

Section 6(2)(c) in The Customs, Central Excise Duties and Service Tax Drawback Rules, 1995