Section 6(1)(b) in The Customs, Central Excise Duties and Service Tax Drawback Rules, 1995

[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(1)(b) in The Customs, Central Excise Duties and Service Tax Drawback Rules, 1995

(b)On receipt of an application under clause (a), the Principal Commissioner of Customs or Commissioner of Customs, as the case may be, shall, after making or causing to be made such inquiry as it deems fit, determine the amount or rate of drawback in respect of such goods.

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Union of India - Subsection

Section 6(1)(b) in The Customs, Central Excise Duties and Service Tax Drawback Rules, 1995