Section 13(2)(b) in The Customs and Central Excise Duties Drawback Rules, 2017

[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(2)(b) in The Customs and Central Excise Duties Drawback Rules, 2017

(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.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 13(2)(b) in The Customs and Central Excise Duties Drawback Rules, 2017