NAA Finds Inox Leisure Guilty of Not Passing GST Rate Cut to Consumers - (12 Jan 2021)
GOODS AND SERVICES TAX
National Anti-Profiteering Authority (NAA) has found Inox Leisure guilty of not passing Goods and Service Tax (GST) rate cut to consumers, noting that the provisions of Section 171 (1) and (2) of the Central Goods and Services Tax Act, 2017 require that the benefit of reduction in the tax rate is to be passed on to the recipients/ customers by way of commensurate reduction in price, which includes both the base price and the tax.
Tags : NATIONAL ANTI-PROFITEERING AUTHORITY INOX LEISURE
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