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Advocate
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Client
Custom
S.No.
Contents
1.
Custom law and procedures
2.
Type of goods that can be sent
3.
Important clarifications
4.
How duty is paid, if leviable
5.
Import of Samples
6.
Bonafide Sample / Bonafide Commercial Traveler
7.
Important Clarifications
8.
Types of Drawback
9.
All Industry Rates
10.
Brand Rates
11.
Duty Drawback in Re-Exported Goods
12.
Supporting Documents Required For Processing Drawback Claim under
Section 74
13.
Procedure for Claiming Drawback Under
Section
75
14.
Customs Act Under The Edi System
15.
Procedure for Claiming Drawback on Export By Post- Section 75 of The Customs Act
16.
Restriction on Grant of Drawback
17.
Settlement Commission
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