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[Cites 0, Cited by 0] [Section 15(1)] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(1)(i) in The Customs and Central Excise Duties Drawback Rules, 1995

(i)Where the rate of drawback is determined or revised under Rule 3 or Rule 4, from the date of publication of such rate in the Official Gazette;