Tripura HC Disallows Rectification of Tax Invoices as Not Covered Under S. 161 CGST Act - (21 Jan 2021)
GOODS AND SERVICES TAX
Tripura High Court has disallowed the rectification of tax invoices as not covered under Section 161 of the Central Goods and Services Tax Act, 2017 and Limitation Act, 1963 is not applicable to Special statute.
Tags : TRIPURA HIGH COURT RECTIFICATION OF TAX INVOICES
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