Chhattisgarh HC: Economic Offences Are Serious Threat to Financial Health of Country - (26 Jul 2022)
GOODS AND SERVICES TAX
Chhattisgarh High Court while denying a bail application from applicant, who allegedly obtained fraudulent input tax credit, has held that the economic offences cause a serious threat to the financial health of the country and the same shall be treated as grave offences.
Tags : CHHATTISGARH HIGH COURT ECONOMIC OFFENCES FINANCIAL HEALTH
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