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Kerala HC Clarifies Issue of Composite Supply Under Goods and Services Tax Regime - (20 Jan 2020)

GOODS AND SERVICES TAX

Kerala High Court has clarified the issue of composite supplies under the Central Goods and Services Tax, 2017, explaining that where the supply is composite, then the Goods and Services Tax rate on principal supply applies to the entire supplies, otherwise different rates are applicable as they would apply to each transaction.

Tags : KERALA HIGH COURT   COMPOSITE SUPPLY  

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