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Madras HC: Interest Should be Levied on Belated GST Cash Payments but Not on ITC - (17 Feb 2020)

GOODS AND SERVICES TAX

Madras High Court has held that the Goods and Services Tax (GST) could be levied on interest only on the cash component of the tax remitted belatedly and not on the Input Tax Credit (ITC) available.

Tags : MADRAS HIGH COURT   INTEREST ON GST CASH PAYMENTS  

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