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Adoption Fees Received From Adoptive Parents by Trust Exempted From GST: AAR Maharashtra - (01 Nov 2019)

GOODS AND SERVICES TAX

Authority of Advance Ruling (AAR), Maharashtra has ruled that, Goods and Services Tax (GST) is exempted on Adoption Fees received from Adoptive parents by Trust under Adoption Law.

Tags : AUTHORITY OF ADVANCE RULING   GOODS AND SERVICES TAX   ADOPTION FEES  

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