CESTAT, Mumbai: Dept Bound to Accept Description of Goods on CA Certificate - (21 Apr 2022)
CUSTOMS
Customs, Excise and Service Tax Appellate Tribunal, Mumbai has ruled that the customs department is bound to accept the description of goods on the basis of the certificate by Chartered Accountant and the original sale invoice in order to process the refund of special additional duty.
Tags : CUSTOMS EXCISE AND SERVICE TAX APPELLATE TRIBUNAL CHARTERED ACCOUNTANT SPECIAL ADDITIONAL DUTY CUSTOMS DEPARTMENT
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