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Gujarat High Court: GST Registration of Dealers Can't Be Cancelled For Inadvertent Mistake of CA - (01 Apr 2022)

GOODS AND SERVICES TAX

Gujarat High Court has held that the dealer must not be forced to pay a hefty price for the termination of the GST registration for the chartered accountant's mistake.

Tags : GUJARAT HIGH COURT   GST REGISTRATION   CHARTERED ACCOUNTANT  

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