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[Section 75(2)] [Section 75] [Complete Act]
Central Government Act
Section 75(2)(c) in The Customs Act, 1962
(c) for requiring the 5[ manufacturer or the person carry on any process or other operation] to give access to every part of his 5[ manufactory to any officer of customs specially authorised in this behalf by the Assistant Commissiner of Customs to enable such authorised officer to inspect the processes of 5[ manufacture, process or any other operations carried out] and to verify by actual check or otherwise the statements made in support of the claim for drawback.