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CESTAT, Mumbai: Third Party Records Cannot Form Basis of Clandestine Removal - (13 Apr 2022)

EXCISE

Customs, Excise & Service Tax Appellate Tribunal, Mumbai has observed that records of the third party cannot form the basis of clandestine removal, unless corroborated by independent evidence.

Tags : CUSTOMS   EXCISE & SERVICE TAX APPELLATE TRIBUNAL   CLANDESTINE REMOVAL   CORROBORATED  

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