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CESTAT: Law Does Not Mandate Customs Broker to Physically Verify Address of Client - (05 Jul 2022)

CUSTOMS

Customs, Excise & Service Tax Appellate Tribunal (CESTAT), Delhi bench has held that it is not mandatory for Customs Broker to physically verify the address of the Client and such verification based on the Government documents including GSTIN was sufficient.

Tags : CESTAT   CUSTOMS BROKER   VERIFICATION  

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