Section 13(2)(v) in The Customs and Central Excise Duties Drawback Rules, 1995

[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(2)(v) in The Customs and Central Excise Duties Drawback Rules, 1995

(v)copy of communication regarding rate of drawback where the drawback claim is for a rate determined by the [Commissioner of Central Excise or the Commissioner of Customs and Central Excise or the Commissioner of Customs and Central Excise, as the case may be] [Substituted words "Central Government" by Notification No. G.S.R. 186(E) dated 3.3.2003 (w.e.f. 26.5.1955)] under Rule 6 or Rule 7 of these rules.

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Union of India - Subsection

Section 13(2)(v) in The Customs and Central Excise Duties Drawback Rules, 1995