AAR, Gujarat: GST Applicable on Reverse Charge on Amount Paid for Reimbursement of Stamp Tax - (20 Apr 2021)
GOODS AND SERVICES TAX
Authority of Advance Ruling (AAR), Gujarat has ruled that the Goods and Services Tax is applicable on a reverse charge basis on the amount paid for reimbursement of Stamp tax as a pure agent.
Tags : AUTHORITY OF ADVANCE RULING AMOUNT PAID FOR REIMBURSEMENT OF STAMP TAX
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