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SC Issues Notice on Plea of 2 Korean Nationals Denied Bail by Madras HC - (05 May 2020)

GOODS AND SERVICES TAX

Supreme Court has issued notice on the Special Leave Petition preferred against the 9th April, 2020 order of the Maras High Court denying bail to 2 Korean nationals, who have been in custody allegedly for not remitting Goods and Services Tax collections to the Government.

Tags : SUPREME COURT   KOREAN NATIONALS  

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