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Supreme Court Upholds Priya Blue Industries Case Mandating Amendment to Original Order of Assessment - (25 Sep 2019)

EXCISE

Supreme Court has ruled that a person aggrieved by any order of assessment has to get it modified under Section 128 of Central Excise Act, 1944 or other relevant provisions and not Section 27 for claiming of refund.

Tags : SUPREME COURT   REFUND  

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