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AAAR: Number of Tasks Entrusted Through Single Contract Would Not Constitute ‘Composite Supply’ - (16 Sep 2021)

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Appellate Authority of Advance Ruling (AAAR), Karnataka has ruled that the number of tasks entrusted through a single contract would not constitute ‘composite supply’.

Tags : APPELLATE AUTHORITY OF ADVANCE RULING   NUMBER OF TASKS ENTRUSTED THROUGH SINGLE CONTRACT  

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