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Gujarat High Court Releases Goods Detained by GST Department for Want of E-Way Bill - (25 Feb 2020)

GOODS AND SERVICES TAX

Gujarat High Court has ordered the Goods and Services Tax Department to release goods and consignments which are detained for not carrying E-Way Bill as that is the wrong interpretation of Section 130 of the Central Goods and Services Tax Act, 2017.

Tags : GUJARAT HIGH COURT   GOODS DETAINED FOR WANT OF E-WAY BILL  

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