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All. HC: Bail Granted to Assessee Since Proceedings u/s 70 and 74 of GST Act Pending for Too Long - (04 Mar 2024)

GOODS AND SERVICES TAX

Allahabad High Court while granting bail to an assessee who had availed excess input tax credit, has stated that since the proceedings under Section 70 and 74 of Goods and Service Tax Act, 2017 (GST Act) have been taking a considerable time, denial of bail will lead to prolonged judicial custody.

Tags : ALLAHABAD HIGH COURT   BAIL   SECTION 70 OF GST ACT   SECTION 74 OF GST ACT  

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