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AAR, West Bengal: Public Health is Eligible for GST Exemption - (11 Mar 2020)

GOODS AND SERVICES TAX

Authority for Advance Ruling (AAR), West Bengal has held that the service of public health, sanitation, conservancy, and solid waste management is a function of ‘public health’ entrusted to Municipalities under Article 243W of the Constitution of India, 1949 and is eligible for Goods and Services Tax (GST) exemption.

Tags : AUTHORITY FOR ADVANCE RULING   PUBLIC HEALTH  

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