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Goods & Service Tax-Gujarat HC Released Seized Vehicle as Notice do not Comply Requirements of S. 129 - (28 Mar 2019)

The Gujarat High Court has granted an interim order allowing release of the vehicle seized by the GST department under Sections 129 and 130 of the CGST Act by noting that the notice issued prima facie do not comply the requirements of Section 129 of the Act.

Tags : GUJARAT HC   GST ACT   SECTIONS 129 AND 130 OF THE CGST ACT  

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