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Karnataka HC: GST And Excise Duty leviable on Tobacco And Tobacco-derived Products - (07 Oct 2022)

GOODS AND SERVICES TAX

Karnataka High Court has held that the Union government is entitled to levy Central GST (CGST) as well as excise duty on tobacco and tobacco-derived products.

Tags : KARNATAKA HIGH COURT   CGST   EXCISE   TOBACCO  

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