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Allahabad HC: Mandatory for Seller to Download E-Way Bill Once Goods Put in Transit - (10 Mar 2025)

GOODS AND SERVICES TAX

Allahabad High Court has held that it is mandatory on the part of the seller to download the e-way bill once the goods are put in transit. Subsequent downloading of e-way bill would not absolve the liability under the State Goods and Service Tax Act, 2017.

Tags : ALLAHABAD HIGH COURT   E-WAY BILL   GST ACT  

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