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AAAR, Karnataka: Renting of E-Bikes and Bicycles Taxed at Rate of 5% and 12% respectively - (23 Feb 2021)

GOODS AND SERVICES TAX

Appellate Authority of Advance Ruling (AAAR), Karnataka has set aside the Advance Ruling of the lower authority ruling that the renting of e-bikes and bicycles without operator can be taxed at the rate of 5% and 12% respectively.

Tags : APPELLATE AUTHORITY OF ADVANCE RULING   RENTING OF E-BIKES AND BICYCLES  

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