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P & H HC Clarifies No 200% Duty on Imports from Pakistan Before Centre Hike After Pulwama Attack - (28 Aug 2019)

CUSTOMS

Punjab and Haryana High Court has ruled that goods imported from Pakistan before the Centre hiked the custom duty on them to 200 per cent after the Pulwama terror attack are not liable to attract the steep duty. The Court gave the ruling on a joint plea by 27 importers whose consignments imported from Pakistan on or before February 16, the day the Centre issued the notification, were withheld by the Customs Authorities at Attari border in Amritsar.

Tags : P & H HC   DUTY  

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