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AAR: GST Payable on Services of Boarding and Lodging Facility for Officials of Municipal Corporation - (03 Jan 2022)

Authority of Advance Ruling (AAR), Telangana has held that the goods and services tax (GST) payable on services of boarding and lodging facility for officials of Municipal Corporation for conducting General Election.

Tags :   AUTHORITY OF ADVANCE RULING  BOARDING AND LODGING FACILITY FOR OFFICIALS OF MUNICIPAL CORPORATION

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