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Madras HC: Dept. Failing to File TRAN-1 Timely; Amount Must be Credited to Electronic Cash Register - (11 May 2022)

ARBITRATION

Madras High Court has ruled that if the department is unwilling to allow the late filing of TRAN-1, it must credit the comparable amount to the electronic cash register if the credit was not used by the cut-off date.

Tags : MADRAS HIGH COURT   TRAN-1   CUT-OFF DATE  

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