National Anti- Profiteering Authority: Builders Should Pass Benefit of Input Tax Credit to Buyers - (13 Jan 2020)
GOODS AND SERVICES TAX
National Anti- Profiteering Authority has held that if the builders have denied the benefit of Input Tax Credit to the buyers, then they are liable to be punished for profiteering in contravention of provisions of Section 171 of the Central Goods and Services Tax Act, 2017.
Tags : NATIONAL ANTI- PROFITEERING AUTHORITY INPUT TAX CREDIT
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