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GST: CBIC Amends Anti-profiteering Rules - (09 Jul 2018)

Central Board of Indirect taxes and Customs (CBIC)has amended provisions relating to anti-profiteering authority under Central Goods and Services Tax (CGST) Rules to incorporate reference to ‘Directorate General of Anti-profiteering’ instead of ‘Directorate General of Safeguards’.

Tags : GOODS AND SERVICES TAX  

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