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Madras HC Refuses To Quash Notice For Attachment And Sale Of Immovable Property - (05 May 2022)

GOODS AND SERVICES TAX

Madras High Court has dismissed a plea seeking to quash the notice for the attachment and sale of immovable property by observing that the assessee is trying to drag the GST proceedings.

Tags : GST PROCEEDINGS   ASSESSEE   IMMOVABLE PROPERTY  

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