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Madras HC: Officers of DGGI are Central Excise Officers - (04 Jul 2022)

EXCISE

Madras High Court has held that officers of Directorate General of GST Intelligence (DGGI) are Central Excise Officers for the purpose of Rule 3 of the Service Tax Rules, 1994 since they are vested with the powers of Central Excise Officers by the Central Board of Excise and Customs.

Tags : MADRAS HIGH COURT   DGGI   SERVICE TAX RULES   CENTRAL EXCISE OFFICERS  

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