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    Commissioner Of Central Excise, Mumbai v. Amar Dye & Chemical Ltd. .

    Order

    We have gone through the judgment of the Tribunal and we are in agreement that reasonable discounts to buyers in different regions, so long as they are not based on other than commercial considerations were permissible in determining the assessable values in view of Section 4(1)(a) proviso (i). These appeals are dismissed.

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    Commissioner Of Central Excise, Mumbai v. Amar Dye & Chemical Ltd. .
    (Nov 4, 1999)