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Karnataka HC Stays Operation of Order Declaring Race Clubs Liable to pay GST - (13 Aug 2021)

GOODS AND SERVICES TAX

Karnataka High Court has stayed the operation of a single judge order, which had declared that race clubs are liable to pay GST only on the commission and not on the entire face value of the bet or amount paid into the totaliser (a computer that registers bets and divides the total amount among punters).

Tags : KARNATAKA HIGH COURT   RACE CLUBS  

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