Cal. HC: Statutory Framework under CGST Act Provides Mechanisms to Address Assessee’s Concerns - (26 Dec 2024)
GOODS AND SERVICES TAX
Calcutta HC has observed that the statutory framework under the CGST Act, 2017 provides adequate mechanisms for addressing the Assessee’s concerns, including responding to the SCN, participating in adjudication proceedings and availing appellate remedies if dissatisfied with the outcome.
Tags : CALCUTTA HIGH COURT CGST ACT STATUTORY FRAMEWORK
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