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CESTAT: Goods Improperly Imported are Liable for Confiscation U/s 111 and 112 of Customs Act - (27 May 2022)

CUSTOMS

Customs, Excise and Service Tax Appellate Tribunal (CESTAT), Chennai has held that Sections 111 and 112 of Customs Act are attracted only when goods are improperly imported.

Tags : CESTAT   CONFISCATION   IMPORTED GOODS  

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