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CESTAT, Mumbai: Acceptance to Pay Duty Exempt from Liability of Confiscation and Redemption Fine - (14 Apr 2022)

CUSTOMS

Customs, Excise & Service Tax Appellate Tribunal, Mumbai has observed that voluntarily acceptance and willingness to pay the duty at the enhanced rate exempt from liability of confiscation and redemption fine.

Tags : CUSTOMS   EXCISE & SERVICE TAX APPELLATE TRIBUNAL   VOLUNTARILY ACCEPTANCE   ENHANCED RATE   CONFISCATION   REDEMPTION   EXEMPT FROM LIABILITY  

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