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CESTAT, Bangalore: Refund Can’t be Rejected for Non-Submission of Invoices by Original Authority - (29 Apr 2022)

EXCISE

Customs, Excise & Service Tax Appellate Tribunal, Bangalore has ruled that refund can’t be rejected for non-submission of invoices before original authority.

Tags : CUSTOMS   EXCISE & SERVICE TAX APPELLATE TRIBUNAL   INVOICES   REFUND  

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