AAAR : No Goods and Services Tax Exemption to Agricultural Products from Foreign Markets - (10 Jan 2020)
GOODS AND SERVICES TAX
Appellate Authority of Advance Ruling has upheld the decision taken by the Authority of Advance Ruling- West Bengal that Goods and Services Tax Exemption Notification is not applicable to the Appellant’s service of loading, unloading, etc. of the cargo of yellow peas imported from Foreign Markets at the port of entry.
Tags : AAAR GOODS AND SERVICE TAX
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