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Bom. HC: State Under Obligation to Realize Excise Duty Illegally Collected by Wine Manufacturers - (17 Dec 2024)

EXCISE

Bom. HC has observed that the State is under legal obligation and mandate of the Hon'ble Supreme Court to realize the excise duty which has been illegally collected by the wine manufacturers and there cannot be any doubt about such a duty cast upon the State.

Tags : BOMBAY HIGH COURT   EXCISE DUTY   WINE MANUFACTURERS  

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