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Kerala HC: Substantial Rights Cannot be Deprived on Ground of Technical Lapses - (23 Jan 2020)

GOODS AND SERVICES TAX

Kerala High Court has held that the substantial rights available to Petitioners under the Goods and Services Tax Act, 2017 (GST) cannot be deprived solely on account of a technical lapse that was occasioned at the instance of the GST Council.

Tags : KERALA HIGH COURT   SUBSTANTIAL RIGHTS  

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