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Bombay HC Reprimands Principal Chief Commissioners of Customs for Non-Representation in Cases - (20 Jun 2022)

CIVIL

Bombay High Court while warning the Principal Chief Commissioners of customs for non-representation instructed that all Principal Chief Commissioners shall personally remain present in Court and go on with the matter or ensure that a duly authorised advocate is instructed to appear in the matter.

Tags : BOMBAY HIGH COURT   PRINCIPAL CHIEF COMMISSIONERS   NON-REPRESENTATION  

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