Section 14(2)(iv) in The Customs and Central Excise Duties Drawback Rules, 2017

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Union of India - Subsection

Section 14(2)(iv) in The Customs and Central Excise Duties Drawback Rules, 2017

(iv)copy of communication regarding rate of drawback where the drawback claim is for a rate determined by the Principal Commissioner of Customs or Commissioner of Customs, as the case may be, under rule 6 or rule 7 of these rules.

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Union of India - Subsection

Section 14(2)(iv) in The Customs and Central Excise Duties Drawback Rules, 2017