Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 26] [Entire Act] Union of India - Subsection Section 26(c) in The Customs Act, 1962 (c)an application for refund of such duty is made before the expiry of six months from the date on which the proper officer makes an order for the clearance of the goods.
