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CESTAT, Mumbai: Sports Boats Come Within Ambit of Inflatable Craft under Customs and Tariffs Act - (02 May 2022)

CUSTOMS

Customs, Excise and Service Tax Appellate Tribunal, Mumbai has ruled that sports boats come within the meaning of inflatable craft subsequent to heading 8901 of First Schedule to the Customs Tariff Act, 1975.

Tags : CUSTOMS   EXCISE AND SERVICE TAX APPELLATE TRIBUNAL   CUSTOMS TARIFF ACT   1975   SPORTS BOATS  

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