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Supreme Court Clarifies, “No Anticipatory Bail, GST Violators Can be Arrested Without FIR - (30 May 2019)

GOODS AND SERVICES TAX

Supreme Court has suggested to the High Courts not to grant anticipatory bail to those who default on the Goods and Services tax, reminding them that the SC has upheld the Telangana High Court’s decision not to grant bail to such defaulters.

Tags : SUPREME COURT   GST  

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