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AAAR, Maharashtra: Subscription & Admission Fees to Rotary Club Not Liable to Goods and Services Tax - (05 Feb 2020)

GOODS AND SERVICES TAX

Appellate Authority for Advance Ruling (AAAR), Maharashtra has ruled that the amount collected as membership subscription and admission fees by Rotary Club from its members do not attract Goods and Services Tax as a supply of service.

Tags : APPELLATE AUTHORITY FOR ADVANCE RULINGS   SUBSCRIPTION & ADMISSION FEES TO ROTARY CLUB  

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