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CESTAT, Mumbai Upholds Excise Duty Demand Against Cadbury - (17 Feb 2020)

EXCISE

Custom, Excise & Service Tax Appellate Tribunal (CESTAT), Mumbai has held that ‘milk crumb’ is marketable and hence Cadbury is liable to pay excise duty.

Tags : CUSTOMS EXCISE AND SERVICE TAX APPELLATE TRIBUNAL   CADBURY  

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