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Madras HC: GST Dept. To Consider Reply to SCN Sent by Assessee through post and Not Portal - (17 Oct 2022)

GOODS AND SERVICES TAX

Madras High Court has ruled that the Goods and Services Tax (GST) Department should consider a reply to a show cause notice even if it is sent by the assessee through the post and not the portal.

Tags : MADRAS HIGH COURT   GOODS AND SERVICES TAX   ASSESSEE  

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