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CESTAT: Licence of Customs Broker Cannot be Revoked Without Cross-Examination - (23 Dec 2020)

CUSTOMS

Customs, Excises, Service Taxes Appellate Tribunal (CESTAT) held that the license of Customs Broker cannot be revoked without granting an opportunity for Cross-Examination.

Tags : CUSTOMS   EXCISES   SERVICE TAXES APPELLATE TRIBUNAL   LICENCE OF CUSTOMS BROKER  

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