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Delhi High Court Allows Filing of Revised Form TRAN-1 - (10 Jan 2020)

GOODS AND SERVICES TAX

Delhi High Court has directed to reopen the Goods and Service Tax portal for one-time revised TRAN-1 to enable the Petitioner to claim transitional credit of service tax paid on advance in terms of Section 142(11) (c) of the Central Goods and Services Tax Act, 2017.

Tags : DELHI HIGH COURT   REVISED FORM  

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