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Cal. HC: Transporting Goods Without Proper E-Way Bill is Breach - (07 Mar 2023)

GOODS AND SERVICES TAX

Calcutta High Court while observing that transporting of goods in a vehicle without proper E-way bill is a statutory breach, has held that there is no requirement in law to verify the reason for such breach and is liable to be dealt with in accordance with the statute.

Tags : CALCUTTA HIGH COURT   E-WAY BILL   STATUTORY BREACH  

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