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Bombay HC Upholds Validity of Reassessment Notice Against Maharashtra Minister, Chhagan Chandrakant - (16 Mar 2022)

DIRECT TAXATION

Bombay High Court has upheld the validity of the reassessment notice issued within 5 hours of receiving information against Maharashtra Minister, Chhagan Chandrakant.

Tags : BOMBAY HIGH COURT   REASSESSMENT NOTICE   CHHAGAN CHANDRAKANT  

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