Manipur HC: State Establishments Must Record Transgender Person’s New Name & Gender in Documents  ||  Delhi HC: Failure to Frame Counter Claim Despite Pleadings is Patently Illegal  ||  Mumbai Commission Holds Reliance Retail Liable for Defective AC Replacement Failure  ||  SC Orders ASI to Supervise Repair of Mehrauli’s Ancient Dargahs  ||  SC Reprimands Bihar IPS Officer for Affidavit Supporting Murder Convict  ||  SC Rejects Review Plea on WB SSC Jobs, Upholds Quashing of 25k Appointments  ||  SC Rejects Review Plea on WB SSC Jobs, Upholds Quashing of 25k Appointments  ||  Supreme Court Orders Haridwar Collector Inquiry into Maa Chandi Devi Trust  ||  SC Recommends Statutory Appeal Against DJ’s Compensation Orders  ||  SC Dismisses Petition Challenging 2024 Maharashtra Assembly Elections Over Bogus Voting    

#GST: Firms Can Sell ‘Unsold Stock’ at Reprinted MRP Till Sept 30 - (05 Jul 2017)

Central Government has allowed change in MRP on unsold stock prior to implementation of Goods and Services Tax (GST) till 30th September 2017.

Tags : GOODS AND SERVICES TAX (GST)   ONE-NATION_ONE-TAX  

Share :        

Disclaimer | Copyright 2025 - All Rights Reserved