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CESTAT: Process of Crushing And Screening Iron Ore Can be Classified as Iron Ore Fines - (08 Jun 2022)

CUSTOMS

Customs, Excise & Service Tax Appellate Tribunal (CESTAT), Mumbai has held that the process of crushing and screening iron ore can be classified as iron ore fines and can avail exemption from payment of countervailing duty.

Tags : CESTAT   IRON ORE   COUNTERVAILING DUTY  

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