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Del. HC: S. 129 of GST Act Can’t be Interpreted as Being Intended to Override Section 126 of GST Act - (20 Jan 2025)

GOODS AND SERVICES TAX

Delhi HC has observed that the non-obstante clause in Section 129 of GST Act cannot possibly be interpreted as being intended to override what had been specifically provided in Section 126 of GST Act or annihilate the rules of guidance which stood embodied therein.

Tags : DELHI HIGH COURT   NON-OBSTANTE CLAUSE   SECTION 129  

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