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Delhi HC: GST Dept Can’t Issue Fresh Notice during Pendency of Same Cause of Action - (23 Jun 2022)

GOODS AND SERVICES TAX

Delhi High Court has held that the Goods and Services Tax (GST) department cannot issue a fresh notice during the pendency of the proceedings under Section 73 and 74 of the Goods and Services Tax Act, 2017.

Tags : DELHI HIGH COURT   GST DEPARTMENT   FRESH NOTICE  

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