AAR, UP: CSR Expenses Incurred in Course of Business Eligible for Input Tax Credit - (12 Apr 2021)
GOODS AND SERVICES TAX
Authority for Advance Ruling (AAR), Uttar Pradesh has ruled that the corporate social responsibility expenses are incurred by a company in the course of business and are eleigible for input tax credit under goods and services tax regulations.
Tags : AUTHORITY FOR ADVANCE RULING CSR EXPENSES
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