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AAR, West Bengal: ‘Phytotherapy’ is Not Exempted Under GST - (24 Mar 2020)

GOODS AND SERVICES TAX

Authority of Advance Ruling (AAR), West Bengal has ruled that the ‘phytotherapy’ is not exempted under Goods and Service Tax (GST) and so it needs to be registered.

Tags : AUTHORITY OF ADVANCE RULING   PHYTOTHERAPY  

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