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AAR: Participation Fees for Conference Organized by Educational Institutions Leviable to GST - (09 Oct 2019)

GOODS AND SERVICES TAX

Authority for Advanced Ruling Madhya Pradesh has ruled that Goods and Services Tax shall be leviable on consideration received by the school for participation in a conference organized. AAR has ruled that the activities of holding Educational conference/ gathering of students, faculty and staff of other Schools are not exempt under relevant clauses of Entry 66/1/8 of Notification No. 12/2017-Central Tax (Rate) for the simple reason that the education conference does not fall under any of the cat

Tags : AAR   CONFERENCE   GST  

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