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AAR Kerala: Companies in Co-Working Spaces Can Get GST - (28 Aug 2019)

GOODS AND SERVICES TAX

Authority for Advance Rulings (AAR) Kerala has taken cognisance of the shift towards a shared office space culture. The Authority has ruled that a GST registration cannot be denied to those working from shared office spaces. However, each co-working space should be demarcated with a different desk number.

Tags : AAR KERALA   GST  

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