Section 18(2)(b) in The Customs and Central Excise Duties Drawback Rules, 1995

[Cites 0, Cited by 0] [Section 18(2)] [Section 18] [Entire Act]

Union of India - Subsection

Section 18(2)(b) in The Customs and Central Excise Duties Drawback Rules, 1995

(b)any claim made by an exporter or his authorised agent for the payment of drawback in respect of goods exported before the commencement of these rules but not disposed of before such commencement shall be disposed of in accordance with the provisions of these rules.

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Union of India - Subsection

Section 18(2)(b) in The Customs and Central Excise Duties Drawback Rules, 1995