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CESTAT: Rejection of Refund on Flimsy Ground Defeats The Purpose of Rebate Schemes - (26 Jul 2022)

CUSTOMS

Customs, Excise and Service Tax Appellate Tribunal (CESTAT), Kolkata Bench has held that the rejection of refund on flimsy ground would defeat the purpose of rebate schemes and the same will trap the exporters under unnecessary litigations.

Tags : CESTAT   REBATE   LITIGATION  

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