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CESTAT: Exemption of Excise Duty For Galvanized Solar Structures As Part of Solar Power Generation - (17 May 2022)

EXCISE

Customs, Excise & Service Tax Appellate Tribunal, New Delhi has ruled that galvanised solar structure is a part of solar power generation facility and hence can claim exemption from duty of excise.

Tags : CUSTOMS   EXCISE & SERVICE TAX APPELLATE TRIBUNAL   GALVANIZED   SOLAR POWER   EXCISE  

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