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JKL HC: Benefit Under Budgetary Support Scheme is Not a 'Right' But Only a Concession - (28 Jun 2023)

EXCISE

Jammu and Kashmir and Ladakh High Court while observing that benefit provided under the Budgetary Support Scheme is not a 'right' but only a concession for industrial units, has held that no interest can be ordered on delayed disbursal of payment under the scheme.

Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT   BUDGETARY SUPPORT SCHEME   CONCESSION  

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