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CESTAT, Delhi: Manufacturer Entitled to Avail Cenvat Credit on Port Charges - (22 Jun 2021)

EXCISE

Customs, Excise, and Service Tax Appellate Tribunal (CESTAT), Delhi has ruled that the manufacturer is entitled to avail cenvat credit on port charges on the basis of the invoice issued for clearance of inputs from factory or depot.

Tags : CUSTOMS   EXCISE   AND SERVICE TAX APPELLATE TRIBUNAL   CENVAT CREDIT ON PORT CHARGES  

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