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National Anti Profiteering Authority Penalizes VTWO Ventures - (22 May 2019)

GOODS AND SERVICES TAX

National Anti Profiteering Authority has held VTWO Ventures to be guilty of anti-profiteering and is directed to deposit the profiteered amount along with interest along with a penalty under Section 122 for deliberately acting in contravention of the provisions of Central Goods and Services Tax Act, 2017.

Tags : NATIONAL ANTI PROFITEERING AUTHORITY   VTWO VENTURES  

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