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AAR, Tamil Nadu: Applicant Can Adopt Methods to Arrive at Value of Supply to Distinct Persons - (20 Jan 2021)

GOODS AND SERVICES TAX

Authority of Advance Ruling (AAR), Tamil Nadu has ruled that the applicant can adopt methods provided under Rule 28 read with Section 15 of the Central Goods and Services Tax Act, 2017 and Tamil Nadu Goods and Services Tax Rules, 2017 to arrive at the value in respect of supply to distinct persons. Firstly, on the basis of open Market Value. Secondly, 90% of the ultimate sale value raised by the distinct persons to the un-related ultimate customers based on the Purchase Orders. Lastly, the disti

Tags : AUTHORITY OF ADVANCE RULING   VALUE OF SUPPLY TO DISTINCT PERSONS  

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