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AAAR, Karnataka: Advance Ruling on 18% GST Application to 'Parota' is Void Ab Initio - (06 Oct 2020)

GOODS AND SERVICES TAX

Appellate Authority of Advance Ruling, Karnataka has declared the ruling given by the Authority of Advance Ruling on the application of 18% Goods and Service Tax (GST) to whole wheat parota (fried flat bread) and Malabar Parota to be void ab initio.

Tags : APPELLATE AUTHORITY OF ADVANCE RULING   KARNATAKA   PAROTA  

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