1
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2013
(2) ECS (88) (Tri-Del)(197 KB)
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M/s Man Industries
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Fact of entering two separate
contracts with IOCL on the same date was also not brought to notice of the department.
Two letters of intent were issued on the same date and addressed to the same
person. This action shows that this was a deliberate attempt to evade duty on
the coating charges.
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