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Delhi HC Seeks Govt Response on IGST Exemption on Imported Oxygen Concentrator by Individual - (06 May 2021)

GOODS AND SERVICES TAX

Delhi High Court has sought Central Government's response in a 85 year old's plea challenging the levy of Integrated Goods and Services Tax on the import of oxygen generators as gift for personal use to India, observing that the Government can extend the exemption, to even individuals, to enable them to obtain imported oxygen concentrators by way of a gift, albeit, without having to pay IGST.

Tags : DELHI HIGH COURT   IGST EXEMPTION ON IMPORTED OXYGEN CONCENTRATOR BY INDIVIDUAL  

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