CESTAT Chennai: CA’s Certificate Certifying Tax Burden can be Considered as Evidence - (15 Jan 2020)
SERVICE TAX
Customs Excise and Service Tax Appellate Tribunal, Chennai has ruled that the Chartered Accountant’s Certificate that categorically certifies that the tax burden has not been passed on to another can be considered as evidence to establish a fact.
Tags : CUSTOMS EXCISE AND SERVICE TAX APPELLATE TRIBUNAL CHARTERED ACCOUNTANT'S CERTIFICATION EVIDENCE
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