SC: Amendment to CST Act Ceasing Right of Govt. to Grant Exemption to be Applicable Prospectively - (14 Feb 2025)
SALES TAX/VAT
Supreme Court has held that the amendment in Section 8(5) of the Central Sales Tax Act, 1956 that ceased State Government’s power to grant exemption from tax shall be applicable prospectively and will not apply to cases where exemption has already been granted.
Tags : SUPREME COURT SALES TAX ACT CENTRAL GOVERNMENT
Share : 
|