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CESTAT: Classification only on the basis of Nomenclature under Customs Tariff Act is Baseless - (29 Jun 2022)

CUSTOMS

Customs, Excise and Service Tax Appellate Tribunal (CESTAT), Ahmedabad bench has held that classification of Products only on the basis of Nomenclature under Customs Tariff Act is baseless.

Tags : CESTAT   CUSTOMS TARIFF ACT   NOMENCLATURE  

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