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Guj HC: Edible Crude Palm Kernel Oil Qualifies for Duty Exemption; End-Use Condition not Applicable - (24 Nov 2025)

CUSTOMS

Gujarat High Court quashed a Rs. 464 crore duty demand on edible crude palm kernel oil, ruling that the imported oil qualifies for customs duty exemption even if it requires refining, and the 'end-use condition' in the Exemption Notification does not apply.

Tags : EDIBLE CRUDE PALM KERNEL OIL   EXEMPTION   CUSTOMS DUTY  

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