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Madras HC Issues Notice on Plea Seeking GST Exemption for Incorporated Members' Clubs - (07 Jan 2021)

GOODS AND SERVICES TAX

Madras High Court has issued notice to Central Government and the Central Board of Direct Taxes in Petition seeking exemption for members' club in an incorporated form, from levy/ payment of Goods and Services Tax under the Central Goods and Services Act, 2017.

Tags : MADRAS HIGH COURT   GST EXEMPTION FOR INCORPORATED MEMBERS' CLUBS  

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