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SC Rejects Plea by Hero MotoCorp for Full Budgetary Support - (18 Oct 2022)

CIVIL

Supreme Court has rejected the claim of Hero MotoCorp’s seeking full budgetary support in lieu of the pre-existing outright excise duty exemption, notified by the central government in 2003, in the pre-Goods and Service Tax (GST) era.

Tags : SUPREME COURT   CENTRAL GOVERNMENT   EXCISE DUTY   HERO  

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