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#GST: 5% Tax on Branded Goods Applicable Only if Brand/ Trade Name is Registered Under TM Act - (06 Jul 2017)

Central Government has clarified that unless the brand name or trade name is actually on Register of Trade Marks and is in force under Trade Marks Act, 1999, CGST rate of 5% will not be applicable on the supply of such goods.

Tags : GOODS AND SERVICES TAX (GST)   ONE-NATION_ONE-TAX  

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