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Imposition of VAT on petrol and diesel- (Press Information Bureau) (01 Aug 2018)

MANU/PIBU/1175/2018

Goods and Services Tax

Union Minister of Petroleum & Natural Gas, Shri Dharmendra Pradhan has said that Article 279A (5) of the Constitution provides that Goods and Services Tax Council shall recommend the date on which goods and services tax shall be levied on petroleum crude, high speed diesel, motor spirit, natural gas and aviation turbine fuel. In a written reply in Rajya Sabha today, the Minister said that while, petroleum products are constitutionally included under GST, the date and rate on which GST shall be levied on such goods, shall be as per the decision of the GST Council.

Tags : VAT IMPOSITION PETROL AND DIESEL

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