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P&H High Court Issue Notice to Chandigarh Administration on paying of VAT on Discount Amount - (19 Aug 2016)

P&H High Court has issued notice of motion to the Chandigarh Administration asking to file a reply as to why their order directing the automobile agencies to pay Value Added Tax (VAT) on the amount of discount offered to customers not be stayed.

Tags : P&H HIGH COURT   VALUE ADDED TAX  

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