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Bom HC: Provisional Attachment Under CGST Act not Valid After the Expiry of One Year - (03 Jul 2023)

GOODS AND SERVICES TAX

Bombay High Court has held that provisional attachment order passed under Section 83 of Central Goods and Services Tax (CGST), 2017 is not valid after the expiry of one year.

Tags : BOMBAY HIGH COURT   PROVISIONAL ATTACHMENT   CGST  

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