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SC Upholds Medical Oxygen IP and Nitrous Oxide to be Taxed As Per Entry 88 of VAT Act - (13 Apr 2020)

SALES TAX/VAT

Supreme Court has held that 'Medical Oxygen IP' and 'Nitrous Oxide IP' should be taxed as drugs under Entry 88 of the Andhra Pradesh Value Added Tax Act, 2005, and not as 'unclassified goods'.

Tags : SUPREME COURT   MEDICAL OXYGEN IP AND NITROUS OXIDE  

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