AAR, Maharashtra: Co-Op Housing Society Not Eligible for ITC Where Replacement of Existing Elevator - (13 Feb 2020)
GOODS AND SERVICES TAX
Authority for Advance Ruling (AAR), Maharashtra has held that Goods and Service Tax (GST) paid by any co-operative housing society on the maintenance charges, which is paid by its members are not eligible to claim the Input Tax Credit (ITC) in the cases of the replacement of existing elevator at its own premises.
Tags : AUTHORITY FOR ADVANCE RULING REPLACEMENT OF EXISTING ELEVATOR
Share : 
|