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SC Directs Integration of Technology Adopted to Streamline Stages in Government Revenue Litigation - (03 Dec 2021)

CIVIL

Supreme Court has directed for integration of the technology adopted to streamline and monitor all stages in government revenue litigation , to the Income Tax Appellate Tribunal (ITAT), Customs Excise and Service Tax Appellate Tribunal (CESTAT) and other Tribunals too.

Tags : SUPREME COURT   STAGES IN GOVERNMENT REVENUE LITIGATION  

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