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CESTAT, Mumbai Allows CENVAT Credit Even When Goods Not Classified as Capital Goods - (14 Mar 2022)

EXCISE

Customs, Excise and Service Tax Appellate Tribunal (CESTAT), Mumbai has allowed the CENVAT credit even when the goods were not classified as capital goods by the supplier.

Tags : CUSTOMS   EXCISE AND SERVICE TAX APPELLATE TRIBUNAL   CENVAT CREDIT  

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