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Gujarat High Court: Confiscation Before Seizure Cannot be Ordered on Mere Suspicion - (17 Jan 2020)

GOODS AND SERVICES TAX

Gujarat High Court has held that to issue a notice of confiscation u/s 130 of the Central Goods and Services Tax Act, 2017, mere suspicion may not be sufficient to invoke the Section.

Tags : GUJARAT HIGH COURT   NOTICE OF CONFISCATION  

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