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AAAR upholds Order confirming GST Levy on Brand Fee and Reimbursement Expenses - (12 Dec 2018)

Appellate Authority of Advance Ruling (AAAR) while upholding the order of AAR held that brand owner is liable to pay 18 percent Goods and Services Tax (GST) on brand fee and reimbursement expenses.

Tags : APPELLATE AUTHORITY OF ADVANCE RULING   GOODS AND SERVICES TAX  

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