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[Cites 0, Cited by 0] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(3) in The Customs and Central Excise Duties Drawback Rules, 2017

(3)The date of payment of drawback and interest, if any, shall be deemed to be, in the case of payment -
(a)by cheque, the date of issue of such cheque; or
(b)by credit in the exporter’s account maintained with the Custom House, the date of such credit.