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[Cites 0, Cited by 0] [Section 16A] [Entire Act]

Union of India - Subsection

Section 16A(3) in The Customs, Central Excise Duties and Service Tax Drawback Rules, 1995

(3)Where the exporter fails to repay the amount under sub-rule (2) within said period of )thirty days referred to in sub-rule (2), it shall be recovered in the manner laid down in rule 16.