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CESTAT, Delhi: CHA Has No Reason to Doubt Any Malpractice of Export of Prohibited Goods - (10 May 2022)

CUSTOMS

Customs, Excise and Service Tax Appellate Tribunal, Delhi has ruled that the Custom House Agent had no reason to doubt any malpractice and attempted export of prohibited goods. Hence, no case of abetment has been made out against the CHA.

Tags : CUSTOMS   EXCISE AND SERVICE TAX APPELLATE TRIBUNAL   CUSTOM HOUSE AGENT   MALPRACTICE   PROHIBITED GOODS   ABETMENT  

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