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AAAR, Maharashtra: 18% GST Applicable on Construction of Flats to be Given on Lease - (14 Feb 2020)

GOODS AND SERVICES TAX

Appellate Authority for Advance Ruling (AAAR), Maharashtra has held that 18% Goods and Services Tax (GST) applies to the construction of flats to be given on lease.

Tags : APPELLATE AUTHORITY FOR ADVANCE RULINGS   CONSTRUCTION OF FLATS  

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