CESTAT Directs Central Excise Dept. to Reconsider Refund of Cenvat Credit to Tata Consumer Products - (14 Mar 2022)
EXCISE
Customs, Excise and Service Tax Appellate Tribunal (CESTAT), Bangalore has directed the Central Excise Department to reconsider the refund of cenvat credit to Tata Consumer Products.
Tags : CUSTOMS EXCISE AND SERVICE TAX APPELLATE TRIBUNAL REFUND OF CENVAT CREDIT TATA CONSUMER PRODUCTS
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