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AAR, Maharashtra: 18% of GST Applicable to Supply of Foods or Drinks in Restaurant for Consumption - (13 Feb 2020)

GOODS AND SERVICES TAX

Authority for Advance Ruling (AAR), Maharashtra has held that 18% of Goods and Services Tax (GST) would be applicable on supply of food or drinks in the restaurant for consumption within or away from the restaurant premises.

Tags : AUTHORITY FOR ADVANCE RULING   SUPPLY OF FOODS OR DRINKS IN RESTAURANT  

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