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Madras HC: RWA Liable to Pay GST on Member’s Monthly Contribution - (14 Jul 2021)

GOODS AND SERVICES TAX

Madras High Court has held that the Resident Welfare Association (RWA) liable to pay Goods and Services Tax on the members’ monthly contribution, only on the amount exceeding Rs.5000 / Rs.7500 and not on the entire amount.

Tags : MADRAS HIGH COURT   RESIDENT WELFARE ASSOCIATION  

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