CESTAT, Delhi Sanctions Refund of CVD and SAD Paid u/s 142 of GST - (28 Sep 2021)
GOODS AND SERVICES TAX
Customs, Excise and Service Tax Appellate Tribunal (CESTAT), Delhi has sanctioned refund of Countervailing Duty (CVD) and Special Additional Duty (SAD) paid under Section 142 of Goods and Services Tax, 2017.
Tags : CUSTOMS EXCISE AND SERVICE TAX APPELLATE TRIBUNAL REFUND OF CVD AND SAD
Share : 
|