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CESTAT Hyderabad: Import of Multi-Functional Digital Copies Not Prohibited - (15 Jan 2020)

CUSTOMS

Customs Excise and Service Tax Appellate Tribunal- Hyderabad has held that the importing of Multifunctional digital copies is not prohibited and therefore, cannot be confiscated or penalized under Section 111(d) of the Customs Act, 1962.

Tags : CUSTOMS EXCISE AND SERVICE TAX APPELLATE TRIBUNAL   IMPORT OF MULTI-FUNCTIONAL DIGITAL COPIES  

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