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Delhi HC: Tax deposited During Search is Not Voluntary - (23 Dec 2022)

GOODS AND SERVICES TAX

Delhi High Court while directing GST department to return amount of Rs. 1.80 crores along with 6% interest, has observed that no recovery of tax should be made during search, inspection, or investigation unless it is voluntary.

Tags : DELHI HIGH COURT   GST   RECOVERY   VOLUNTARY  

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