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CBIC Issues Clarification on Application of Reverse Charge Mechanism on Renting of Motor Vehicles - (07 Jan 2020)

GOODS AND SERVICES TAX

Central Board of Indirect Taxes and Customs ( CBIC ) has issued a clarification on the subject of the application of Reverse Charge Mechanism on renting of motor vehicles and has recommended that the supply of renting of motor vehicles when provided by suppliers paying GST @ 5% to corporate entities, may be placed under reverse charge mechanism.

Tags : CBIC   REVERSE CHARGE MECHANISM  

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