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Seizure Under UP GST Act Involving Inter-State Transactions is Permissible: Allahabad High Court - (22 Mar 2018)

Allahabad High Court has held that the seizure of goods under the Uttar Pradhesh Goods and Services Tax Act involving an inter-State transaction is valid under the new tax regime as the similar provision is provided in the Central GST and IGST Act.

Tags : ALLAHABAD HIGH COURT   GOODS AND SERVICES TAX  

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