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Karnataka HC: Validity of Unloading of Goods May be Extended for 8 Hours - (17 Dec 2020)

GOODS AND SERVICES TAX

Karnataka High Court has held that the validity of Unloading of goods after expiry of E-way bill may be extended for 8 hours which reached destination before expiry of E-way Bill.

Tags : KARNATAKA HIGH COURT   VALIDITY OF UNLOADING OF GOODS  

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