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Bombay HC Upholds Levy of GST on One-Time Premium Charged for Letting Land on Lease Basis - (13 Apr 2018)

Bombay High Court has upheld Goods and Services Tax (GST) levied by Central Industrial and Development Corporation of Maharashtra Limited (CIDCO) on one-time lease premium charged for letting out plots of land on lease basis.

Tags : BOMBAY HIGH COURT   GST  

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