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Supreme Court Says Meal Vouchers Shouldn’t Be Taxed - (10 Dec 2015)

Supreme Court has ruled that meal vouchers are not ‘goods’ for the purpose of levy of Octroi or Local Body Tax (LBT) and that the company issuing such vouchers is only rendering services to be utilized by various firms for their employees.

Tags : SUPREME COURT   MEAL VOUCHERS   OCTROI OR LOCAL BODY TAX (LBT)  

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