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Supreme Court: Arrest by GST Officers Should Not be Made on Mere Suspicion - (13 May 2024)

GOODS AND SERVICES TAX

Supreme Court while hearing petitions related to the Goods and Service Tax Act being incompatible with provisions of the Code of Criminal Procedure, 1973 and the Constitution, has observed that a GST officer before making any arrest must have substantial material and not merely act on suspicion.

Tags : SUPREME COURT   GST ACT   ARREST   SUSPICION  

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