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Customs & Excise

Customs Act 1962 – Sections 132, 135(1)(a)(ii) read with 135A – Once a common judgment is set aside for one appeal, it cannot be upheld for another appeal. There cannot be a severance of the judgment particularly when it arises in a criminal case, where the rights of the accused are as important as the rights of a victim.

Bysclaw

Nov 4, 2021

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