Section 27(1)(ii) in The Customs Act, 1962

[Cites 0, Cited by 7] [Section 27(1)] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(1)(ii) in The Customs Act, 1962

(ii)borne by him, may make an application for refund of such [duty and interest, if any, paid on such duty] to the [Assistant Commissioner of Customs or Deputy Commissioner of Customs] [ Substituted by Act 27 of 1999, Section 100, for " Assistant Commissioner of Customs" (w.e.f. 11.5.1999). Earlier, these words were substituted by Act 22 of 1995, Section 50 (w.e.f. 26.5.1995).]-

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Union of India - Subsection

Section 27(1)(ii) in The Customs Act, 1962