Section 6(3)(c) in The Courier Imports and Exports (Clearance) Regulations, 1998

[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

(c)goods proposed to be exported under claim for draw back in terms of provisions laid down under the Customs Act, 1962 (52 of 1962);

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