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Kerala HC: Mere Suspicion of Mis-Classification of Goods Cannot be Basis for Detention of Goods - (18 Jan 2021)

GOODS AND SERVICES TAX

Kerala High Court has held that mere suspicion of mis-classification of goods cannot be the basis for a detention of goods under Section 129 of the Central Goods and Services Tax Act 2017.

Tags : KERALA HIGH COURT   DETENTION OF GOODS  

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