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Uttarakhand HC Quashes Order of Cancellation of GST Registration Due to Improper Procedure - (22 Oct 2021)

GOODS AND SERVICES TAX

Uttarakhand High Court has quashed the Order of cancellation of Goods and Services Tax (GST) Registration due to the non-providing of opportunity of Hearing and has remitted the matter back to GST Authority.

Tags : UTTARAKHAND HIGH COURT   CANCELLATION OF GST REGISTRATION  

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