CESTAT: No Excise Duty on Goods Manufactured on Job Work Basis - (18 May 2022)
EXCISE
Customs, Excise & Service Tax Appellate Tribunal, Ahmedabad has ruled that no excise duty on goods manufactured on job work basis from old and used goods supplied by the principal supplier.
Tags : CUSTOMS EXCISE & SERVICE TAX APPELLATE TRIBUNAL EXCISE DUTY JOB WORK SUPPLIER
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