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Allahabad HC Refuses Bail to Person for Removing Goods Without Invoice and Payment of Duties - (16 Apr 2021)

GOODS AND SERVICES TAX

Allahabad High Court has refused to grant bail to a person alleged of clandestine removal of finished goods without issuance of any invoice, without payment of any applicable duties.

Tags : ALLAHABAD HIGH COURT   REMOVING GOODS WITHOUT INVOICE AND PAYMENT OF DUTIES  

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