Section 6(3)(b) in The Customs and Central Excise Duties Drawback Rules, 1995

[Cites 0, Cited by 0] [Section 6(3)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(3)(b) in The Customs and Central Excise Duties Drawback Rules, 1995

(b)direct the Commissioner of Central Excise or the Commissioner of Customs and Central Excise, as the case may be, to withdraw the rate of drawback or amount of drawback determined.]

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Union of India - Subsection

Section 6(3)(b) in The Customs and Central Excise Duties Drawback Rules, 1995