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Karnataka HC Allows CST Refund to Wipro for Period Covered by Foreign Trade Policy - (08 Aug 2017)

Karnataka High Court has allowed Wipro GE Healthcare Private Limited's refund claim of around 20 crores paid as Central Sales Tax (CST) for the period covered by Foreign Trade Policy for the year 2009-2014.

Tags : KARNATAKA HIGH COURT   CENTRAL SALES TAX  

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