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CESTAT Mumbai: Clearances to Special Economic Zones Developers is Export - (15 Jan 2020)

EXCISE

Customs Excise & Service Tax Appellate Tribunal- Mumbai has ruled that the clearances made by the Appellant without payment of duty to Special Economic Zones Developers are considered as export and would not require reversing 10% of the value of such clearances to Special Economic Zones Developers.

Tags : CUSTOMS EXCISE AND SERVICE TAX APPELLATE TRIBUNAL   SPECIAL ECONOMIC ZONES  

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