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Delhi HC: GST Provisional Attachment Not Valid After Expiry of Time Period U/S 83 of CGST Act - (10 Aug 2022)

GOODS AND SERVICES TAX

Delhi High Court has held that provisional attachment is not valid after the period prescribed under section 83 of the Central Goods and Services Tax Act, 2017 (CGST Act).

Tags : DELHI HIGH COURT   CGST   PROVISIONAL ATTACHMENT  

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