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Frooti Is A Beverage, 2% Tax applicable: Chhattisgarh High Court - (24 Sep 2018)

Chhattisgarh High Court has held that, ‘ Frooti ’ is a beverage within Entry 14 of Schedule-II of the Chhattisgarh Entry Tax Act, 1976 and would be charged at the rate of 2%.

Tags : CHHATTISGARH HIGH COURT   FROOTI  

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