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Madras High Court Warns Greater Chennai Corporation Over Waterlogging Issue - (10 Nov 2021)

GOODS AND SERVICES TAX

Customs, Excise and Service Tax Appellate Tribunal (CESTAT), Mumbai, while directing the Goods and services tax (GST) refund to Service Provider ruled that Registration with department is not a prerequisite to claim GST refund.

Tags : CUSTOMS   EXCISE AND SERVICE TAX APPELLATE TRIBUNAL   CLAIMING GST REFUND  

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