Customs and Central Excise Duties Drawback Rules, 1995


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Section
 Section Title
  INTRODUCTION
  1 Short title, extent and commencement View Judgements
  2 Definitions View Judgements
  3 Drawback View Judgements
  4 Revision of rates View Judgements
  5 Rule 5 View Judgements
  6 Cases where amount or rate of drawback has not been determined View Judgements
  7 Cases where amount or rate of drawback determined is low View Judgements
  8 Cases where no amount or rate of drawback is to be determined View Judgements
  8A Upper Limit of Drawback money or rate View Judgements
  9 Power to require submission of information and documents View Judgements
  10 Access to manufactory View Judgements
  11 Procedure for claiming drawback on goods exported by post View Judgements
  12 Statement/Declaration to be made on exports other than by Post View Judgements
  13 Manner and time for claiming drawback on goods exported other than by post View Judgements
  14 Payment of drawback and interest View Judgements
  15 Supplementary claim View Judgements
  16 Repayment of erroneous or excess payment of drawback and interest View Judgements
  16A Recovery of amount of Drawback where export proceeds not realised View Judgements
  17 Power to relax View Judgements
  18 Repeal and savings View Judgements



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