AAAR: Pre-Sales Marketing Services by Indian Subsidiary to Foreign Parent Co is Intermediary Service - (28 Jan 2020)
GOODS AND SERVICES TAX
Appellant Authority for Advance Ruling (AAAR), Karnataka has ruled that Pre-sale and Marketing Services by Indian Subsidiary to Foreign Parent Company is Intermediary services as defined under Section 2(13) of the Integrated Goods and Service Tax Act, 2017.
Tags : APPELLATE AUTHORITY FOR ADVANCE RULINGS PRE- SALE MARKETING SERVICE
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