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[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(1)(i) in The Customs, Central Excise Duties and Service Tax Drawback Rules, 1995

(i)in case an exporter is exporting the aforesaid goods from more than one place of export, he shall apply to the Principal Commissioner or Commissioner of Customs, having jurisdiction over any one of the said places of export;