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CESTAT, New Delhi Frees M/S Shree Rolling Mill from Charge of Clandestine Removal - (22 Mar 2021)

EXCISE

Customs Excise and Service Tax Appellate Tribunal, New Delhi has freed M/S Shree Rolling Mill from charge of clandestine removal, stating that charge for clandestine removal cannot be confirmed without cogent evidence or on the basis of third-party documents.

Tags : CUSTOMS EXCISE AND SERVICE TAX APPELLATE TRIBUNAL   M/S SHREE ROLLING MILL  

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