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GST Amendment Doesn't Take Away States' Power to Proceed Against VAT Liability: Kerala HC - (07 Feb 2019)

Kerala High Court has repelled challenge to constitutional validity of Section 174 of Kerala Goods and Services Tax 2017 (KGST Act), which reserved the power to state to proceed against pre-existing liabilities under Kerala Value Added Tax Act 2003(KVAT).

Tags : KERALA HIGH COURT   GST  

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