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AAR: Compensation Paid for Setting Up of SEZ to be Considered as ‘Supply of Services’ - (21 Jan 2020)

GOODS AND SERVICES TAX

Authority for Advance Ruling, Goa has held that the compensation paid for setting up of Special Economic Zone (SEZ) unit will be considered as a ‘supply of services’ under Goods and Service Tax Act, 2017 and GST will be payable on it.

Tags : AUTHORITY FOR ADVANCE RULING   COMPENSATION FOR SETTING UP OF SEZ  

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