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#GST: Delhi HC Says 'No Coercive Action Against Lawyers, Law Firms For Non-Compliance With GST' - (14 Jul 2017)

Delhi High Court has directed the Centre to abstain from taking any coercive action against lawyers and law firms for non-compliance with any legal requirement under CGST Act, IGST Act or DGST Act till further clarification is issued by Centre and State in this regard.

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

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