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No GST on Residential Programmes for Advancement of Religion, Spirituality or Yoga: CBIC - (01 Oct 2018)

Central Board of Indirect Taxes and Customs has clarified that GST cannot be levied on residential programmes or camps meant for the advancement of religion, spirituality or yoga where the fee charged includes the cost of boarding and lodging.

Tags : CBIC   GST   RESIDENTIAL PROGRAMMES  

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