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Supreme Court Bans Self-Assessment of Telco’s AGR - (19 Mar 2020)

MEDIA AND COMMUNICATION

Supreme Court has banned any further reassessment or self-assessment of telecommunication companies’ adjusted gross revenue (AGR) dues, dubbing attempts to reopen the issue as tantamount to fraud and contempt of Court, and ordering that operators pay interest and penalties in full.

Tags : SUPREME COUT   SELF-ASSESSMENT OF TELCOS' AGR  

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