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CBDT clarifies pre-show cause notice to be not mandatory for cases under Central Excise Act, 1944 or Finance Act 1994 except in certain cases

The Central Board of Indirect Taxes and Customs has issued clarification regarding pre-show cause notice consultation for cases vide circular dated November 11, 2021. It is clarified that pre-show cause notice consultation shall not be mandatory for cases under Central Excise Act, 1944 or Finance Act 1994 for recovery of duties and taxes on allegations of either of the following:

 


*Tanvi Singh, Editorial Assistant has reported this brief.

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