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SC: Orders DGFT & CBIC to Fix Systems, Protect Exporters from Clerical Errors - (27 Aug 2025)

CIVIL

SC has held that exporters cannot be denied MEIS benefits due to inadvertent broker mistakes later corrected under law. The Court directed DGFT & CBIC to update tech systems, ensure rectified errors don’t block entitlements, and process claims within 12 weeks.

Tags : SUPREME COURT   DGFT   EXPORTERS   CLERICAL ERROR   NATURAL JUSTICE  

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