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AAAR, Kerala: GST Payable on Amount Received as Reimbursement of Discount or Rebate from Castrol - (26 Aug 2021)

GOODS AND SERVICES TAX

Appellate Authority of Advance Ruling (AAAR), Kerala has ruled that Goods and Service Tax (GST) is payable on Amount received as reimbursement of discount or rebate from Castrol.

Tags : APPELLATE AUTHORITY OF ADVANCE RULING   REIMBURSEMENT OF DISCOUNT OR REBATE FROM CASTROL  

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