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Delhi HC Grants Bail to Person Accused Of Fraudulently Claiming ITC - (18 Apr 2022)

GOODS AND SERVICES TAX

Delhi High Court has allowed bail to the person accused of fraudulently claiming an input tax credit under the Central Goods and Services Tax Act, 2017 who has already undergone 9 months in custody.

Tags : DELHI HIGH COURT   CENTRAL GOODS AND SERVICES TAX ACT   2017   INPUT TAX CREDIT  

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