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All. HC: Jurisdiction of GST & Central Excise Supt. Limits to Matters Not Exceeding Rs. 10 Lakh - (26 Feb 2024)

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Allahabad High Court while quashing order passed by GST and Central Excise Superintendent, has observed that the jurisdiction of GST and Central Excise Superintendent to pass order is constrained to the limit of Rs. 10,00,000.

Tags : ALLAHABAD HIGH COURT   GST AND CENTRAL EXCISE SUPERINTENDENT   JURISDICTION  

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