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CESTAT, Delhi: Spent Acid is not Exempted Good - (14 Apr 2022)

EXCISE

Customs, Excise and Service Tax Appellate Tribunal, Delhi, has quashed a demand, observing that since Spent Acid is not an exempted good, hence, the provisions of Rule 6(3) of CENVAT Credit Rules, 2004 are not applicable.

Tags : CUSTOMS   EXCISE AND SERVICE TAX APPELLATE TRIBUNAL   SPENT ACID   RULE 6(3) OF CENVAT CREDIT RULES   2004  

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