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AP HC: DRI Officers has No Jurisdiction to Inspect Units Situated Outside the SEZ Area - (26 May 2022)

CUSTOMS

Andhra Pradesh High Court has ruled that the Customs authorities (Directorate General of Revenue Intelligence) have no power or jurisdiction to inspect or seize goods in respect of units situated in the Special Economic Zone area for a violation under the Customs Act, 1962 committed prior to 2016.

Tags : ANDHRA PRADESH HIGH COURT   CUSTOM AUTHORITIES   SEZ  

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