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Chhattisgarh HC: Undervaluation of Goods in Invoice is No Ground for Detention of Goods - (23 Mar 2020)

GOODS AND SERVICES TAX

Chhattisgarh High Court has held that undervaluation of goods in the invoice cannot be the ground for the detention of goods under Section 129 of the Central Goods and Service Tax (CGST) Act, 2017.

Tags : CHHATTISGARH HIGH COURT   UNDERVALUATION OF GOODS  

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