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Gujarat HC: Revenue Can’t Ignore Mandatory Requirement of Pre-Consultation - (30 Mar 2022)

EXCISE

Gujarat High Court has ruled that the revenue cannot bypass the compulsory requirement of pre-consultation notice the origin of the show cause notice is the intelligence which was gathered from the Additional Director General.

Tags : GUJARAT HIGH COURT   COMPULSORY REQUIREMENT   PRE CONSULTATION NOTICE   ADDITIONAL DIRECTOR GENERAL  

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