No GST If Cash Calls are Merely Transaction in Money: CBEC - (07 Mar 2018)
Central Board of Excise and Customs (CBEC) has clarified the liability to pay tax on the taxable services provided by the members of the Joint Venture (JV) to the JV and vice versa and inter se between the members of the JV under the Goods and Services Tax (GST) regime.
Tags : GOODS AND SERVICES TAX
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