Section 18(2)(d) in The Customs and Central Excise Duties Drawback Rules, 1995

[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(2)(d) in The Customs and Central Excise Duties Drawback Rules, 1995

(d)every amount or rate of drawback determined under the 1971 Rules and in force immediately before the commencement of these rules shall be deemed to be the amount or rate of drawback determined under these rules until altered or superseded by the Central Government.

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Union of India - Subsection

Section 18(2)(d) in The Customs and Central Excise Duties Drawback Rules, 1995