Case BriefsHigh Courts

“Budgetary Support Scheme is limited to the tax which accrued to the Central Government under the Central Goods and Services Tax Act, 2017 and the Integrated Goods and Services Act 2017, after devolution of the Central Tax or the Integrated Tax to the States.”

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Department of Industrial Policy and Promotion (DIPP) has extended the date for receiving suggestions and objections to the proposed Trade Mark Rules,