AAR, Telangana: ITC Can Be Availed on IGST Paid Both on Imports Intra & Inter-State Sales Authority - (20 Apr 2022)
GOODS AND SERVICES TAX
Allahabad High Court has observed that the Court for the reason of an application under Section 29A of the Arbitration and Conciliation Act, 1996 would only be the High Court that appointed the arbitrator.
Tags : AUTHORITY OF ADVANCE RULING GOODS AND SERVICES TAX 2017 INPUT TAX CREDIT
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