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CESTAT, Ahmedabad: Interest of Only Refundable Duty Admissible under Section 11BB - (20 Apr 2021)

EXCISE

Customs, Excises, Service Taxes Appellate Tribunal (CESTAT), Ahmedabad has held that the interest of only refundable duty is admissible under Section 11BB of Central Excise Act, 1944 and not of penalty and fine.

Tags : CUSTOMS   EXCISES   SERVICE TAXES APPELLATE TRIBUNAL   INTEREST OF REFUNDABLE DUTY  

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