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CESTAT, Delhi: Anti-Dumping Duty Paid After Validity of Notification is Refundable - (05 May 2022)

CUSTOMS

Customs, Excise and Service Tax Appellate Tribunal, Delhi has ruled that the Anti-dumping duty paid after the expiry of the period mentioned in the concerned notification shall be refundable to the importer.

Tags : CUSTOMS   EXCISE AND SERVICE TAX APPELLATE TRIBUNAL   NOTIFICATION   IMPORTER   ANTI-DUMPING DUTY  

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