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CESTAT: Foreign Origin Gold Bar With Unexplained Source Liable for Absolute Confiscation - (10 May 2022)

CUSTOMS

Customs, Excise and Service Tax Appellate Tribunal, Chennai while remanding the matter back, has held that the gold bar with a foreign marking, the source of which is not explained, is liable for absolute exclusion since the same would amount to the importation of a prohibited good.

Tags : CUSTOMS   EXCISE AND SERVICE TAX APPELLATE TRIBUNAL   GOLD BAR   PROHIBITED GOOD  

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