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#GST: Delhi HC Questions Legality of Centre’s Press Release on GST on Legal Services - (19 Jul 2017)

Delhi HC has asked Centre to clarify “legal sanctity” of press release, wherein it was clarified that legal services provided by an individual Advocate, including a Senior Advocate and a Firm of Advocates, is liable for payment of GST under RCM by business entity.

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

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