Section 13(3)(b) in The Customs, Central Excise Duties and Service Tax Drawback Rules, 1995

[Cites 0, Cited by 0] [Section 13(3)] [Section 13] [Entire Act]

Union of India - Subsection

Section 13(3)(b) in The Customs, Central Excise Duties and Service Tax Drawback Rules, 1995

(b)where the exporter resubmits the claim for drawback after complying with the requirements specified in the deficiency memo, the same will be treated as a claim filed under sub-rule (1) for the purpose of section 75A.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 13(3)(b) in The Customs, Central Excise Duties and Service Tax Drawback Rules, 1995