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AAR, Karnataka: 18% GST Applicable on Manpower Services to City Corporation - (10 Aug 2021)

GOODS AND SERVICES TAX

Authority of Advance Ruling (AAR), Karnataka has ruled that 18% Goods and Services Tax is payable on Manpower services like Data Entry Operator, to City Corporation or Municipalities.

Tags : AUTHORITY OF ADVANCE RULING   MANPOWER SERVICES TO CITY CORPORATION  

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