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Delhi HC: Anti-Profiteering Provisions Under CGST Act Upheld Since They Promote Consumer Welfare - (30 Jan 2024)

GOODS AND SERVICES TAX

Delhi HC while upholding the provisions concerning anti-profiteering measure & establishment of National Anti-Profiteering Authority under the Central Good and Services Tax Act, 2017(CGST) and its Rules has observed that they are in nature of beneficial legislation as they promote consumer welfare.

Tags : DELHI HIGH COURT   ANTI-PROFITEERING PROVISIONS   CONSUMER WELFARE   NATIONAL ANTI-PROFITEERING AUTHORITY  

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