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CESTAT, Ahmedabad: Allegation of Non-Re-Warehousing of Goods Prove by Substantial Evidence - (14 Apr 2022)

CUSTOMS

Customs, Excise and Service Tax Appellate Tribunal, Ahmedabad has observed that allegation of non-re-warehousing of the goods prove by substantial evidence but not on assumption.

Tags : CUSTOMS   EXCISE AND SERVICE TAX APPELLATE TRIBUNAL   NON-RE-WAREHOUSING   SUBSTANTIAL  

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