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CESTAT, Delhi: Manufacturer of Auto Parts Shall be Liable to Pay Excise Duty on Amount Received - (14 Oct 2021)

Excise

Customs, Excise and Service Tax Appellate Tribunal (CESTAT), Delhi has held that the manufacturer of auto parts shall be liable to pay excise duty on the amount received from the buyers of scraps and the value of auto-parts after the cancellation of supply agreement with Honda India.

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