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Del. HC: Customs Department Can’t Encash Bank Guarantee If Pre-Deposit Already Made in Appeal - (13 Jan 2025)

CUSTOMS

Delhi High Court has affirmed that if a trader has made a pre-deposit with his appeal against the demand and penalty then the Customs Department cannot encash the bank guarantee furnished by such trader for recovering the remaining amount.

Tags : DELHI HIGH COURT   BANK GUARANTEE   PRE-DEPOSIT  

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