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Union of India - Section

Section 15 in The Customs Tariff (Transitional Product Specific Safeguard Duty) Rules, 2002

15. Refund of duty.

- If the safeguard duty imposed after conclusion of the investigation under section 8C of the Act is lower than the provisional duty under sub-section (2) of that section already imposed and collected, the differential shall be refunded to the importer.