Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 5(2)] [Section 5] [Entire Act] Union of India - Subsection Section 5(2)(a) in The Re-Export of Imported Goods (Drawback of Customs Duties) Rules, 1995. (a)Triplicate copy of the shipping Bill bearing examination report recorded by the proper officer of the customs at the time of export;