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

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

Union of India - Subsection

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

(v)[ * * *] [Omitted 'on any of the goods falling within Chapter 72 or heading 1006 or 2523 of the First Schedule to the Customs Tariff Act, 1975 (51 of 1975).' by Notification No. 860(E), dated 23.11.2015 (w.e.f. 26.5.1955).]

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Union of India - Subsection

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