Section 3(1)(ii) in The Customs, Central Excise Duties and Service Tax Drawback Rules, 1995

[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1)(ii) in The Customs, Central Excise Duties and Service Tax Drawback Rules, 1995

(ii)if the said goods are produced or manufactured, using imported materials or excisable materials or taxable services in respect of which duties or taxes have not been paid; or;

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 3(1)(ii) in The Customs, Central Excise Duties and Service Tax Drawback Rules, 1995