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CESTAT, Chennai: Redemption Fine Cannot be Imposed When Goods Allowed to be Re-exported - (24 Feb 2022)

CUSTOMS

Customs, Excise and Service Tax Appellate Tribunal (CESTAT), Chennai has held that the redemption fine cannot be imposed when the goods are allowed to be re-exported.

Tags : CUSTOMS   EXCISE AND SERVICE TAX APPELLATE TRIBUNAL   REDEMPTION FINE  

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