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Uttarakhand HC Stays Operation of Circular Inhibiting Refund Claims - (24 Jan 2022)

GOODS AND SERVICES TAX

Uttarakhand High Court has stayed the operation of a Circular issued by the Revenue Authorities, to the extent it inhibits refund claims for a period of two separate (not successive) financial years and requires filing of Refund in a chronological manner.

Tags : UTTARAKHAND HIGH COURT   REFUND CLAIMS  

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