AAR, Karnataka: No GST on Full-Time Directors’ Salary - (11 May 2020)
GOODS AND SERVICES TAX
Authority of Advance Ruling, Karnataka has clarified that if the director is an employee of the company, there will be no incidence of Goods and Services Tax (GST). However, if the director is a non-executive director and provides his or her services to the company, then the remuneration paid is subject to GST under the ‘reverse-charge’ mechanism.
Tags : AUTHORITY OF ADVANCE RULING GST ON FULL-TIME DIRECTORS’ SALARY
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