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AAR Kerala: Resale of Food Items and Sale of Bakery Products not Restaurant Services - (13 Nov 2019)

GOODS AND SERVICES TAX

Authority of Advance Rulings, Kerala has while prescribing the rates applicable on different items on bakery products ruled that resale of food and bakery products are not restaurant services. Further AAR has differentiated between the services provided by a restaurant and a bakery wherein, in the latter, ready to eat items are sold.

Tags : AAR KERALA   RESTAURANT SERVICES  

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