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Failure to Fill Part-B of E-way Bill Would Attract Penalty: Madhya Pradesh HC - (13 Jul 2018)

Madhya Pradesh High Court, while upholding a penalty order passed by the GST department, has held that filing Part-B of the E-Way Bill is a mandatory requirement and failure to do the same would attract penalty under Central Goods and Services Tax Act, 2017.

Tags : MADHYA PRADESH HC   GST  

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