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MP HC Upholds Restrictions on Merchanting Trade Transactions as Per Import/ Export Policy - (17 Nov 2020)

CIVIL

Madhya Pradesh High Court has held that once import/ export of a particular product is barred by the Government, the question of permitting 'Merchanting Trade Transactions' (MTT) in respect of that particular products does not arise.

Tags : MADHYA PRADESH HIGH COURT   RESTRICTIONS ON MERCHANTING TRADE TRANSACTIONS  

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