Section 15(1)(a) in The Customs and Central Excise Duties Drawback Rules, 1995

[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(1)(a) in The Customs and Central Excise Duties Drawback Rules, 1995

(a)the [Assistant Commissioner of Customs and Central Excise or Assistant Commissioner of Central Excise, as the case may be], by a further period of three months; and

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Union of India - Subsection

Section 15(1)(a) in The Customs and Central Excise Duties Drawback Rules, 1995