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AAR, Karnataka: Govt. Timber Depots Are Not Government Department; Must Collect GST and Issue Invoice - (20 Jan 2020)

GOODS AND SERVICES TAX

Authority of Advance Ruling, Karnataka has ruled that the Government Timber Depots are not Government Department, thereby reverse charge mechanism will not be applicable and the Government Timber Depot would have to collect the Goods and Services Tax and issue the invoice.

Tags : AUTHORITY OF ADVANCE RULING   KARNATAKA   GOVERNMENT TIMBER DEPOTS  

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