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Telangana High Court Denies Anticipatory Bail for Directors of TEPL - (12 Mar 2020)

GOODS AND SERVICES TAX

Telangana High Court has denied anticipatory bail for directors of Transworld Educare Private Limited (TEPL) for providing taxable services without raising invoices for the services rendered by them to the various service recipients and is not paying appropriate Goods and Services Tax.

Tags : TELANGANA HIGH COURT   ANTICIPATORY BAIL   TEPL  

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