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Commissioner Of Central Excise, Mumbai v. Amar Dye & Chemical Ltd. .
Supreme Court Of India
Nov 4, 1999
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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