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Delhi HC: Footwear Without Back Strap is ‘Sandal’, Not ‘Chappal’ - (30 Jan 2017)

Delhi HC has ruled that a woman’s footwear without a back strap is a sandal, and opposed Government’s order that export of sandals attracts 10% customs duty drawback while export of chappals attracts only 5% drawback.

Tags : DELHI HC   SANDAL   CHAPPAL  

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