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Retrospective Cancellation of GST: Delhi HC Directs Restoration To Original Number - (15 Jan 2024)

GOODS AND SERVICES TAX

Delhi High Court while restoring the GST registration of the petitioner to its original number has held that the taxpayers are not provided an opportunity to object to the retrospective cancellation of GST registration.

Tags : DELHI HIGH COURT   RETROSPECTIVE CANCELLATION   GST REGISTRATION  

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