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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 Central 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  

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