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Orissa High Court Puts On Hold State’s Tax Recovery Notice to IOCL - (17 Mar 2017)

Orissa High Court has ordered to “keep in abeyance” a demand notice of VAT recovery issued by Odisha Government asking Indian Oil Corporation Limited (IOCL) to deposit a tax of ?1485.98 crore for sale of finished products from its Paradip Refinery project, which was commissioned in November 2015.

Tags : ORISSA HIGH COURT   VAT   INDIAN OIL  

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