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SC: Insolvency And Bankruptcy Code Will Prevail Over The Customs Act - (26 Aug 2022)

INSOLVENCY

Supreme Court had held that the Insolvency and Bankruptcy Code (IBC) will prevail over the Customs Act and that the customs authority can only determine the quantum of duties and levies but cannot initiate recovery proceedings.

Tags : SUPREME COURT   IBC   CUSTOMS ACT  

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