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Delhi High Court Stays Penalty Against Nestle - (24 Feb 2020)

GOODS AND SERVICES TAX

Delhi High Court has stayed the National Anti- Profiteering Authority’s order against Nestle, imposing a penalty of Rs 73 Crore for not passing on the benefit of a Goods and Service Tax Rate cut to consumers.

Tags : DELHI HIGH COURT   NESTLE   PENALTY  

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