Dept Cannot Insist for Cash / DD to Release Goods When Penalty Paid Through GST Portal: Kerala HC - (12 Jul 2018)
Kerala High Court has held that the department cannot insist assessee to make payment in cash or demand draft to release goods under Kerala Goods and Services Tax (KGST) Act, 2017 when the penalty amount has already been remitted by the assessee using the GST portal.
Tags : KERALA HIGH COURT GST
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