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Govt: RCM Applicable to Service of Renting of Immovable Property by Govt to Registered Persons - (29 Jan 2018)

Government has notified that the supply of service of immovable property by the the Central Government, State Government, Union territory or local authority by way of renting of immovable property to a person registered under the CGST Act, 2017 is subject to GST under reverse charge basis.

Tags : GOODS AND SERVICES TAX  

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