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Del. HC: Issuing Fake Invoices for GST Evasion is an Economic Offence - (07 Sep 2023)

CRIMINAL

Delhi High Court has observed that issuing fake invoices and e-way bills for the purposes of GST evasion is an economic offence involving loss to the public exchequer, and such offences need to be viewed seriously as the same pose a threat to the economy of the country.

Tags : DELHI HIGH COURT   GST EVASION   FAKE INVOICES   ECONOMIC OFFENCE  

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