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Madras HC Directs CBIT to Consider Uber Plea on Exemption from Paying GST on Motorcycle Service - (23 Feb 2021)

GOODS AND SERVICES TAX

Madras High Court has directed the Central Board of Indirect Taxes (CBIT) to consider a representation made by Uber India Systems Private Limited to either exempt it from paying Goods and Services Tax (GST) for the motorcycle pillion rider services offered by it or collect such tax from all other companies which provide similar services of transporting pillion riders from one place to another.

Tags : MADRAS HIGH COURT   UBER INDIA SYSTEMS PRIVATE LIMITED  

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