AAR, Karnataka: Supply of Intermediary Export Services Taxable under Forward Charge Mechanism - (03 Apr 2020)
GOODS AND SERVICES TAX
Authority of Advance Ruling (AAR), Karnataka has ruled that the supply of intermediary export services is taxable under forward charge mechanism and not under integrated goods and service Tax under reverse charge mechanism.
Tags : AUTHORITY OF ADVANCE RULING SUPPLY OF INTERMEDIARY EXPORT SERVICES
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