Section 12(2)(b) in The Customs, Central Excise Duties and Service Tax Drawback Rules, 1995

[Cites 0, Cited by 0] [Section 12(2)] [Section 12] [Entire Act]

Union of India - Subsection

Section 12(2)(b) in The Customs, Central Excise Duties and Service Tax Drawback Rules, 1995

(b)the materials or components, which have been stated in the application under rule 6 or rule 7 to have been imported, continue to be so imported and are not being obtained from indigenous sources.

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Union of India - Subsection

Section 12(2)(b) in The Customs, Central Excise Duties and Service Tax Drawback Rules, 1995