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Patna HC to GST Dept.: Submit Report on Action Against Smuggling & Liquor Manufacture - (23 Jun 2022)

GOODS AND SERVICES TAX

Patna High Court has directed the GST department, Police and Chief Secretary of the State to file a detailed report on the steps taken for the effective implementation of Bihar Prohibition and Excise Act, 2016 to prevent smuggling and manufacture of liquor within the State.

Tags : PATNA HIGH COURT   BIHAR PROHIBITION AND EXCISE ACT   SMUGGLING  

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