AAR, Rajasthan: Fortified Rice Kernels and Fortified Milk, Classified as ‘Otherwise Prepared’ - (30 Jan 2020)
GOODS AND SERVICES TAX
Authority for Advance Ruling (AAR), Rajasthan has ruled that the Fortified Rice Kernels and Fortified milk are classified as ‘otherwise prepared’ and do not fall under the purview of Chapter 10 of Goods and Service Tax (GST) tariff, therefore 18% GST, which is divided into 9% Central Goods and Service Tax and 9% State Goods and Service Tax, is made applicable.
Tags : AUTHORITY FOR ADVANCE RULING FORTIFIED RICE KERNELS AND FORTIFIED MILK
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