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AAR, Tamil Nadu: Tamarind Inner Pulp Not Exempted from GST as Not Agricultural Produce - (22 Apr 2021)

GOODS AND SERVICES TAX

Authority of Advance Ruling (AAR), Tamil Nadu has ruled that the tamarind inner pulp without shell and seeds is not exempted from Goods and Services Tax as it is not an agricultural product.

Tags : AUTHORITY OF ADVANCE RULING   TAMARIND PULP  

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