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Andhra Pradesh HC: Notice Issue for Hearing is a Statutory Requirement under GST - (04 Apr 2022)

GOODS AND SERVICES TAX

Andhra Pradesh High Court has held that issuing notice for hearing is a statutory requirement under Section 75(4) of Goods and Service Tax Act, 2017 before imposition of tax or penalty.

Tags : ANDHRA PRADESH HIGH COURT   NOTICE FOR HEARING   SECTION 75(4) OF GOODS AND SERVICE TAX ACT   2017  

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