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[Cites 0, Cited by 0] [Section 15(4)] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(4)(b) in The Customs, Central Excise Duties and Service Tax Drawback Rules, 1995

(b)Where the exporter resubmits the supplementary claim after complying with the requirements specified in the deficiency memo, the same will be treated as a claim filed under sub-rule (1) for the purpose of section 75A.