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Kerala HC: E-Way Bill Mandatory Where Value of Each Invoice Individually Lower Than Rs 50k - (11 Feb 2021)

GOODS AND SERVICES TAX

Kerala High Court has ruled that E-Way Bill is mandatory for transporting goods where value of each invoice is lower than Rs 50,000 individually but exceeds Rs 50,000 when aggregate is calculated.

Tags : KERALA HC   E-WAY BILL  

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