CBEC enhances limits for arrest and prosecution- (Ministry of Finance ) (23 Oct 2015)

Customs

Central Board of Excise and Customs has revised limits for arrest and prosecution in cases of misutilisation of input credit, smuggling or mis-declaration of baggage, and other evasion. With the newly raised monetary limits, the CBEC hopes to ensure that powers of arrest and subsequent legal proceedings are not used against small and medium size businesses.

Tags : CUSTOMS   ARREST   PROSECUTION   MONETARY LIMIT  

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