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Delhi High Court Directs GST Commissioner to Permit Taxpayer to Rectify Errors Made in TRAN-1 Form - (23 Jul 2019)

GOODS AND SERVICES TAX

Delhi High Court has directed the GST Commissioner to permit a company which had made an error in filing the TRAN-1 Form online to correct the same immediately. The Court asked the authority to either open the online portal so as to let the Petitioner file the Form again or accept the manually filed Form with the correction on or before 31 July, 2019.

Tags : DELHI HIGH COURT   GST COMMISSIONER  

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