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SC Declines Plea Challenging Constitutional Validity of Provisions of CGST Act, 2017 - (08 Jan 2021)

GOODS AND SERVICES TAX

Supreme Court has declined to entertain a writ petition challenging constitutional validity of various provisions of the Central Goods Service Tax Act, 2017.

Tags : SUPREME COURT   CONSTITUTIONAL VALIDITY OF PROVISIONS OF CGST ACT   2017  

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