CESTAT, Ahmedabad: Press Mud Made During Manufacture of Sugar Can’t be Exempted Products - (02 May 2022)
EXCISE
Customs, Excise and Service Tax Appellate Tribunal, Ahmedabad has observed that the Bagasse/ Press mud made during the course of manufacture of sugar can’t be treated as exempted products and hence, the provision of Rule 6 of Central Excise Rule, 2004 cannot be applicable.
Tags : CUSTOMS EXCISE AND SERVICE TAX APPELLATE TRIBUNAL RULE 6 OF CENTRAL EXCISE RULE 2004 SUGAR
Share : 
|