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Tel. HC: Mandatory for SCN Issued on Online Portal to Have Digital Signature of Competent Authority - (05 Mar 2025)

GOODS AND SERVICES TAX

Telangana High Court has observed that show-cause notices issued on the online portal under Chapter XVII of the Central/Telangana State Goods and Services Rules, 2017 (GST Rules) shall mandatorily have appropriate officer's digital signature in order to be valid.

Tags : TELANGANA HIGH COURT   ONLINE PORTAL   DIGITAL SIGNATURE  

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