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Patna HC: Not Disclosing Reasons for Confiscating Goods is Violative of Article 14 of COI - (27 Sep 2024)

CUSTOMS

Patna High Court has observed that an officer confiscating goods without giving strong and compelling reasons for such confiscation shall render the order of attachment illegal and would be violative of Article 14 of COI.

Tags : PATNA HIGH COURT   ARTICLE 14   CONFISCATION  

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