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Madras High Court: ‘Bitumen Emulsion’ Is 5% Taxable Under TNVAT Act, 2006 - (16 Jan 2020)

SALES TAX/VAT

Madras High Court has held that the “Bitumen Emulsion” is to be classified as “Bitumen” and is liable to be taxed at the rate of 5% as prescribed therein for “Bitumen” under the Tamil Nadu Value Added Tax Act, 2006.

Tags : MADRAS HIGH COURT   BITUMEN EMULSION  

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