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AAR, West Bengal: Supplies of Composite Printing Services to Recipient Located in India are Taxable - (11 Mar 2020)

GOODS AND SERVICES TAX

Authority for Advance Ruling (AAR), West Bengal has held that supplies of composite printing services to a recipient located in India are taxable and cannot be considered as export services.

Tags : AUTHORITY FOR ADVANCE RULING   COMPOSITE PRINTING SERVICES  

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