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SC: Custom Duty on Goods Imposed post-Pulwama Terror Strike Cannot Apply Retrospectively - (24 Sep 2020)

CUSTOMS

Supreme Court has ruled that the Centre’s decision post-Pulwama terror strike to impose 200% customs duty on goods imported from Pakistan could not apply retrospectively to consignments that had arrived from across the border before the notification but were lying with Indian customs authorities at Attari border point.

Tags : SUPREME COURT   CUSTOM DUTY  

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