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[Cites 0, Cited by 4] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(4) in The Customs Act, 1962

(4)Subject to sub-section (5), if any refundable amount referred to in clause (a) of sub-section (2) is not refunded under that sub-section within three months from the date of assessment of duty finally, there shall be paid an interest on such unrefunded amount at such rate fixed by the Central Government under section 27-A till the date of refund of such amount.