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P&H HC: GST Registration Suspension Deemed to be Revoked if SCN Not Decided Within 30 Days of Reply - (27 Mar 2024)

GOODS AND SERVICES TAX

Punjab and Haryana High Court has held that if a show cause notice is not decided within thirty days of filing a reply, the suspension of Goods and Service Tax(GST) Registration shall be deemed to be revoked.

Tags : PUNJAB AND HARYANA HIGH COURT   SHOW CAUSE NOTICE   GOODS AND SERVICE TAX   SUSPENSION  

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