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Gujarat High Court Issues Notices Over Blocking of Input Tax Credit under Rule 86A - (15 Dec 2020)

GOODS AND SERVICES TAX

Gujarat High Court has issued the notices to the Central and State over blocking of Input Tax Credit (ITC) under Rule 86A of the Central Goods and Services Rules, 2017 and Gujarat Goods and Services Rules, 2017.

Tags : GUJARAT HIGH COURT   BLOCKING OF INPUT TAX CREDIT  

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