Section 2(i) in Consumer Welfare Fund Rules, 1992

[Cites 0, Cited by 0] [Section 2] [Entire Act]

Union of India - Subsection

Section 2(i) in Consumer Welfare Fund Rules, 1992

(i)"Duty" means the duty paid under the Act;

(ia)"Proper Officer" means the officer having the power under the Act to make an order that the whole or any part of the duty is refundable;