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[Cites 0, Cited by 0] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(1) in The Re-Export of Imported Goods (Drawback of Customs Duties) Rules, 1995.

(1)The drawback under these rules and interest if any, shall be paid by the officer of customs to the exporter or to the agent specially authorised by the exporter to receive the said amount.