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Delhi HC Stays Notification Cancelling F Forms Issued by Dealers - (08 Apr 2019)

SALES TAX/VAT

Delhi High Court has stayed notification issued by the State Government cancelling form F issued by dealers in Delhi and cancellation was under rule 8(10) of CST (Delhi) Rules which allows commisisoner to cancel forms of particular series, design or colour.

Tags : DELHI HIGH COURT   SALES TAX   FORM F  

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