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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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