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AAR: Building Completion and Finishing Services is Single Service Which Attracts 18% GST - (20 Jan 2020)

GOODS AND SERVICES TAX

Authority for Advance Ruling (AAR), Maharashtra has held that building completion and finishing services are to be regarded as a single service and not the separate services and 18% Goods and Services Tax would be applicable.

Tags : AUTHORITY FOR ADVANCE RULING   BUILDING COMPLETION AND FINISHING SERVICES  

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