AAR, Karnataka: Homeowner Association Liable to Pay GST on Contributions Made by Members - (12 Feb 2020)
GOODS AND SERVICES TAX
Authority of Advance Ruling (AAR), Karnataka has held that the homeowner association is liable to pay Central Goods and Service Tax and State Goods and Service Tax on contributions made by its members. Further, the Authority has held that the applicant can avail of the exemption on the condition that the contribution made by the members is not more than Rs. 7,500, and the corpus funds are not taxable.
Tags : AUTHORITY FOR ADVANCE RULING HOMEOWNER ASSOCIATION
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