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CESTAT: Charges Of Clandestine Removal Cannot Be Confirmed On The Basis Of Private Records - (19 Oct 2022)

CUSTOMS

Ahmedabad Bench of Customs, Excise and Service Tax Appellate Tribunal (CESTAT) has held that charges of clandestine removal cannot be confirmed on the basis of private records, the authenticity of which was doubted by the manufacturer without any corroborative evidence.

Tags : CLANDESTINE   CORROBORATIVE   CUSTOMS   EXCISE AND SERVICE TAX APPELLATE TRIBUNAL  

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