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[Cites 0, Cited by 0] [Section 28DA] [Entire Act]

Union of India - Subsection

Section 28DA(7) in Finance Act, 2020

(7)Where, subsequently, the Issuing Authority or exporter or producer, as the case may be, furnishes the specific information within the specified time, the proper officer may, on being satisfied with the information furnished, restore the preferential tariff treatment.