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Gujarat HC Set Aside Provisional Attachment of Bank Accounts of Person Accused of Tax Evasion - (03 Nov 2020)

GOODS AND SERVICES TAX

Gujarat High Court has quashed the order for provisional attachment of the five bank accounts of a person accused of tax evasion under Section 74(1) of the Central Goods and Services Tax Act, 2017.

Tags : GUJARAT HIGH COURT   PROVISIONAL ATTACHMENT OF BANK ACCOUNTS  

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