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GOODS AND SERVICES TAX: Food Supplied during Social Event at Club Attracts 12% GST: AAR - (01 Apr 2019)

Advance Ruling Authority, West Bengal has held that if the food is supplied by way of or as part of the services associated with organizing social events at the club premises, together with renting of such premises, it would attract 12% GST.

Tags : MADRAS HIGH COURT   TN HOSTELS AND HOMES FOR WOMEN AND CHILDREN (REGULATION) ACT   2014  

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