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Bombay High Court Rejects AAAR Order Denying Input Tax Credit on ‘Cash Carry’ Vans - (17 Jul 2019)

GOODS AND SERVICES TAX

Bombay High Court has set aside an order passed by the Maharashtra Appellate Authority for Advance Ruling for Goods and Services Tax (AAAR) on admissibility of input tax credit on purchase of motor vehicles to carry cash.

Tags : BOMBAY HIGH COURT   INPUT TAX CREDIT  

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