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SC: Unless Extraordinary Circumstances Exist, Bail Should be Granted for Offences u/s 132 CGST Act - (02 May 2025)

GOODS AND SERVICES TAX

Supreme Court has observed that person accused of committing offences under Section 132 of the Central Goods and Services Tax Act, 2017 should normally be granted bail unless there are some extra ordinary circumstances.

Tags : SUPREME COURT   EXTRAORDINARY CIRCUMSTANCES   BAIL  

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