Section 28(2)(ii) in The Customs Act, 1962

[Cites 0, Cited by 0] [Section 28(2)] [Section 28] [Entire Act]

Union of India - Subsection

Section 28(2)(ii) in The Customs Act, 1962

(ii)in any other case, where it is possible to do so, shall determine the amount of duty which has not been levied or has been short-levied or erroneously refunded or the interest payable which has not been paid, part paid or erroneously refunded, within a period of six months, from the date of service of the notice on the person under sub-section (1).

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 28(2)(ii) in The Customs Act, 1962