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Delhi High Court Stays NAPA's Order Against Johnson & Johnson for Wrongful Profiteering - (19 Feb 2020)

GOODS AND SERVICES TAX

Delhi High Court stayed a show-cause notice issued by National Anti-Profiteering Authority (NAPA) against Johnson & Johnson for wrongfully profiteering from Goods and Services Tax exemption on sanitary napkins.

Tags : DELHI HIGH COURT   NATIONAL ANTI-PROFITEERING AUTHORITY   JOHNSON & JOHNSON  

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