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Delhi HC Stays Restriction that Refund Period Cannot be Spread across Two Financial Years - (31 Jan 2020)

GOODS AND SERVICES TAX

Delhi High Court has stayed the Paragraph 8 of Circular No. 125/44/2019-GST dated 18.11.2019 which restricted that Refund Period cannot be spread across two financial years and has to be filed in chronological order.

Tags : DELHI HIGH COURT   RESTRICTION   REFUND PERIOD  

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