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SC: Education Cess Paid Alongwith Excise Duty is Refundable in Cases Where No Duty is Payable - (05 Dec 2017)

Supreme Court has held that the manufactures who paid excise duty in terms with the exemption notification No. 20/2007-Ex can claim refund of education cess and higher education cess as there was no liability to pay duty.

Tags : SUPREME COURT   EXCISE DUTY  

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