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CESTAT, Delhi: No Penalty on Importer on Ground of Error in Bill of Entry - (04 Apr 2022)

CUSTOMS

Customs Excise and Service Tax Appellate Tribunal, Delhi has ruled that the penalty under the Customs Act, 1962 can’t be imposed on an importer for the mistakes in the bill of entry admittedly committed by the exporter.

Tags : CUSTOMS EXCISE AND SERVICE TAX APPELLATE TRIBUNAL   ERROR IN BILL OF ENTRY  

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