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AAR: Activity Concerning Any Function Entrusted to Panchayat or Municipality, Exempted from GST - (22 Jan 2020)

GOODS AND SERVICES TAX

Authority for Advance Ruling, Goa has held that the activities in relation to any function entrusted to a Panchayat or Municipality are exempted from Central Goods and Services Tax Act, 2017.

Tags : AUTHORITY FOR ADVANCE RULING   ACTIVITY OF PANCHAYATS OR MUNICIPALITY  

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