AAR, Maharashtra: 18% GST Applicable on Transformers Supplied to Indian Railways - (12 Feb 2020)
GOODS AND SERVICES TAX
Authority for Advance Ruling (AAR), Maharashtra has held that the ‘transformers’ supplied to Indian Railways is covered under HSN ‘8504’ and Sr. No. 371 of Schedule III of the notification 1/2017 pertaining to the Central Tax (Rate) and as a consequence, the applicant is liable to pay 18% of Goods and Service Tax (GST).
Tags : AUTHORITY FOR ADVANCE RULING TRANSFORMERS SUPPLIED TO INDIAN RAILWAYS
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