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Gauhati HC Directs GST Commissioner to Decide Application Seeking Fixation of Special Rate - (20 Aug 2021)

GOODS AND SERVICES TAX

Gauhati High Court has directed the Goods and Service Tax Commissioner to decide the application seeking for fixation of a special rate to the value addition to manufactured goods.

Tags : GAUHATI HIGH COURT   APPLICATION SEEKING FIXATION OF SPECIAL RATE  

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