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

Union of India - Subsection

Section 6(2)(i) in The Customs and Central Excise Duties Drawback Rules, 2017

(i)to refund the amount so allowed provisionally, if for any reason, it is found that the duty drawback was not admissible; or