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Calcutta HC: Vehicle Can't be Detained for Want of Second E-Way Bill When the First was Valid - (24 May 2022)

MOTOR VEHICLES

Calcutta High Court bench has held that the GST department cannot detain vehicles in the absence of a second e-way bill as the first e-way bill was valid in the interception period.

Tags : CALCUTTA HIGH COURT   GST   E-WAY BILL   INTERCEPTION PERIOD  

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