Section 20(2)(b) in The Customs and Central Excise Duties Drawback Rules, 2017

[Cites 0, Cited by 0] [Section 20(2)] [Section 20] [Entire Act]

Union of India - Subsection

Section 20(2)(b) in The Customs and Central Excise Duties Drawback Rules, 2017

(b)any claim made by an exporter or his authorised agent for the payment of drawback in respect of goods exported before the commencement of these rules but not disposed of before such commencement shall be disposed of in accordance with the provisions of the Customs, Central Excise Duties and Service Tax Drawback Rules, 1995 as if these rules had not been made;

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 20(2)(b) in The Customs and Central Excise Duties Drawback Rules, 2017