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Gujarat HC Grants Relief To Lawyers Against Demand Notices Issued By CGST Department - (08 Mar 2022)

GOODS AND SERVICES TAX

Gujarat High Court while granting relief to lawyers observed that no coercive action should be taken against them in relation to notices issued to them by the Central Goods and Service Tax Department demanding payment of service tax/GST.

Tags : GUJARAT HIGH COURT   CENTRAL GOODS AND SERVICE TAX DEPARTMENT  

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