CESTAT, Chennai: No Prohibition on Selling of Goods by Importer to Another - (15 Apr 2022)
CUSTOMS
Customs, Excise & Service Tax Appellate Tribunal, Chennai bench has held that there is no prohibition on the selling of goods by the importer to another to attract proceedings under section 112(a) of the Customs Act, 1962.
Tags : CUSTOMS EXCISE & SERVICE TAX APPELLATE TRIBUNAL SELLING OF GOODS BY IMPORTER TO ANOTHER
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