CESTAT: Central Excise Duty Not Payable on Intermediate Products - (19 May 2022)
EXCISE
Customs, Excise & Service Tax Appellate Tribunal, Ahmedabad has observed that central Excise Duty is not payable on intermediate products, used captively in manufacture of exempted final products.
Tags : CUSTOMS EXCISE & SERVICE TAX APPELLATE TRIBUNAL CENTRAL EXCISE DUTY
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