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CESTAT, Mumbai: Value of Excisable Goods Sold at Depot Will be Determined Using Sale Price From Depot - (12 May 2022)

EXCISE

Customs, Excise & Service Tax Appellate Tribunal, Mumbai has ruled that the value of excisable items sold at depot shall be established based on the sale price from the depot, including products created and purchased.

Tags : CUSTOMS   EXCISE & SERVICE TAX APPELLATE TRIBUNAL   DEPOT  

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