CESTAT: Assessee Entitled to Refund of Unutilized Education And Krishi Kalyan Cess in CENVAT Account - (23 Jun 2022)
EXCISE
Customs, Excise and Service Tax Appellate Tribunal (CESTAT), Chennai has held that the assessee is entitled to a refund of education cess and Krishi Kalyan cess lying unutilized in the CENVAT account.
Tags : CESTAT CENVAT EDUCATION CESS KRISHI KALYAN CESS
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