Section 6(2)(ii) in The Customs and Central Excise Duties Drawback Rules, 1995

[Cites 0, Cited by 0] [Section 6(2)] [Section 6] [Entire Act]

Union of India - Subsection

Section 6(2)(ii) in The Customs and Central Excise Duties Drawback Rules, 1995

(ii)to refund the excess, if any, paid to such manufacturer exporter or exporter provisionally if it is found that a lower amount was payable as duty drawback :

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Union of India - Subsection

Section 6(2)(ii) in The Customs and Central Excise Duties Drawback Rules, 1995