Section 3(1)(iii) in The Customs, Central Excise Duties and Service Tax Drawback Rules, 1995

[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(1)(iii) in The Customs, Central Excise Duties and Service Tax Drawback Rules, 1995

(iii)on jute batching oil used in the manufacture of export goods, namely, jute (including Bimlipatam jute or mesta fibre), yarn, twist, twine, thread, cords and ropes;

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Union of India - Subsection

Section 3(1)(iii) in The Customs, Central Excise Duties and Service Tax Drawback Rules, 1995