AAR Tamil Nadu: Branch Eligible for Input Tax Credit for Goods and Services Tax Paid by Head Office - (13 Jan 2020)
GOODS AND SERVICES TAX
Appellate Authority for Advance Ruling, Tamil Nadu has held that the Input Tax Credit of tax paid by Head office for the furtherance of business would be subject to other conditions of eligibility to such credit as per Section 16 of Central Goods and Services Tax, 2017 and Tamil Nadu Goods and Services Tax, 2017.
Tags : AAR TAMIL NADU INPUT TAX CREDIT
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