Allahabad HC: Section 6 of GST Act is Enacted to Avoid Possibility of Conflicting Orders - (11 Apr 2022)
GOODS AND SERVICES TAX
Allahabad High Court has observed that section 6 of Goods and Services Tax Act, 2017 is enacted to avoid possibility of orders of conflict and holds no inherent lack of jurisdiction in the impugned order.
Tags : ALLAHABAD HIGH COURT SECTION 6 OF GOODS AND SERVICES TAX ACT 2017 JURISDICTION
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