Section 6(2)(a) in The Customs and Central Excise Duties Drawback Rules, 1995

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Union of India - Subsection

Section 6(2)(a) in The Customs and Central Excise Duties Drawback Rules, 1995

(a)Where an exporter desires that he may be granted drawback provisionally, he may, while making an application under Clause (a) of sub-rule (1) apply in writing to the [Commissioner of Central Excise or the Commissioner of Customs and Central Excise, as the case may be] [Substituted words "Central Government" by Notification No. G.S.R. 186(E) dated 3.3.2003 (w.e.f. 26.5.1955)] that a provisional amount be granted to him towards drawback on the export of such goods pending determination of the amount or rate of drawback under Clause (b) of that sub-rule.

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Union of India - Subsection

Section 6(2)(a) in The Customs and Central Excise Duties Drawback Rules, 1995