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Supreme Court: Non-Extension of E-Way Bill Not Evasion of Tax - (27 Jan 2022)

GOODS AND SERVICES TAX

Supreme Court has observed that non-extension of e-way bill would not automatically amount to evasion of tax, especially when the non-delivery of goods within the validity period of the e-way bill was due to external factors, like, traffic blockage.

Tags : SUPREME COURT   NON-EXTENSION OF E-WAY BILL  

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