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Allahabad HC: Odomos is Mosquito Repellent Not Medicine; Thereby 18% GST Would be Applicable - (24 Jan 2020)

GOODS AND SERVICES TAX

Allahabad High Court has upheld the ruling of Appellate Authority of Advance Ruling that Odomos is not a medicine, it is a mosquito repellant and hence 18% Goods and Services Tax (GST) would be applicable.

Tags : ALLAHABAD HIGH COURT   GST ON ODOMOS  

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