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Madras HC Allows Remission of GST as Quantified Under SVLDR Scheme - (01 Dec 2021)

GOODS AND SERVICES TAX

Madras High Court has allowed the remission of goods and services tax as quantified under SabkaVishwas (Legacy Dispute Resolution) (SVLDR) Scheme subject to payment of 15% interest.

Tags : MADRAS HIGH COURT   REMISSION OF GST AS QUANTIFIED UNDER SVLDR SCHEME  

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