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Ker. HC: No Separate Notification Required for Cross-Empowerment of State Officials - (16 Jan 2025)

GOODS AND SERVICES TAX

Kerala High Court has observed that there is no need of a separate notification for the cross-empowerment of State officials under the Goods and Services Tax Act, 2017.

Tags : KERALA HIGH COURT   CROSS-EMPOWERMENT   STATE OFFICIALS  

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