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Kerala HC Directs GST Council to Explain Exclusion of Petrol and Diesel from Ambit of GST - (09 Nov 2021)

GOODS AND SERVICES TAX

Kerala High Court has directed the GST council to explain why petrol and diesel were not included within the ambit of Goods and Services Tax (GST). The Court has asked the GST council to file a statement in this regard within ten days. The Court was adjudicating upon a petition filed by Kerala Pradesh Gandhi Darshanvedhi challenging the decision of the GST council.

Tags : KERALA HIGH COURT   GST ON PETROL AND DIESEL  

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