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SC: Orders Passed by HC Contrary to Section 67 shall not be Given Effect to by Authorities - (09 Dec 2019)

GOODS AND SERVICES TAX

Supreme Court of India has ruled that the orders passed by the High Court which are contrary to the Section 67 (8) of the Central Goods and Services Act, 2017 shall not be given effect to by the authorities. Instead, the authorities shall process the claims of the concerned Assessee afresh as per Section 67 of the Act.

Tags : SC   SECTION 67  

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