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CESTAT: Demand of Excise Duty Not Payable on Waste and Scrap Packing Material if Travels Beyond SCN - (22 Mar 2024)

EXCISE

Mumbai Bench of Customs, Excise, and Service Tax Appellate Tribunal (CESTAT) has held that no excise duty is supposed to be paid on waste and scrap packing material of inputs if demand travels beyond Show-Cause Notice (SCN).

Tags : MUMBAI BENCH   CESTAT   EXCISE DUTY   SHOW-CAUSE NOTICE  

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