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CESTAT: Objection of Audit Cannot be Basis for Determining Duty Liability - (18 Dec 2020)

EXCISE

Customs, Excise, Service Taxes Appellate Tribunal (CESTAT) has held that objection of audit cannot be the basis for determining duty liability, in absence of any evidence to justify the clandestine manufacture or clearances.

Tags : CUSTOMS   EXCISE   SERVICE TAXES APPELLATE TRIBUNAL   OBJECTION OF AUDIT  

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