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[Cites 0, Cited by 0] [Section 96(15)] [Section 96] [Entire Act]

Union of India - Subsection

Section 96(15)(a) in The Central Excise Act, 1944

(a)refund includes rebate of duty of excise on excisable goods exported out of India or on excisable materials used in the manufacture of goods which are exported out of India;