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SC: Anardana to be Classified Under Heading 1209 of Tariff Entries Under Customs Tariff Act - (15 Jul 2022)

CUSTOMS

Supreme Court has held that 'anardana' would fall under Heading 1209 of the Tariff entries issued under the Customs Tariff Act, 1975, attracting a custom duty at the rate of 5%, till the Revenue takes policy decision regarding its classification.

Tags : SUPREME COURT   CUSTOMS TARIFF ACT   ANARDANA  

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