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Customs, Excise & Service Tax Appellate Tribunal Mumbai Quashes Show Cause Notice Issued After 5 Year - (10 Jan 2020)

LIMITATION

Customs, Excise & Service Tax Appellate Tribunal Mumbai has set aside the order of the Commissioner of Appeals stating that show cause notice issued after expiry of 5 years would be barred by limitation.

Tags : CUSTOMS   EXCISE & SERVICE TAX APPELLATE TRIBUNAL   SHOW-CAUSE NOTICE  

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