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CGST: Refund of Duty Deposit Paid on or After Amendment of 2014 Can Invoke Section 35FF - (30 May 2022)

EXCISE

Central Goods and Services Tax Authority, Panipat observed that refund of duty deposit paid on or after the amendment of 2014 can invoke Section 35FF of the Excise Act, 1994.

Tags : CENTRAL GOODS AND SERVICES TAX   AMENDMENT   SECTION 35FF  

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