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Calcutta HC Directs GST Network to Allow Amendment of GSTR-1 - (13 Jun 2022)

GOODS AND SERVICES TAX

Calcutta High Court has directed the Goods and Service Tax Network (GSTN) to allow amendment in GSTR-1 in order to rectify a mistake in mentioning the GSTIN.

Tags : CALCUTTA HIGH COURT   GSTN  

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