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Kerala High Court to Centre Over Non-Inclusion of Petroleum Products Under GST - (02 Dec 2021)

GOODS AND SERVICES TAX

Kerala High Court was discontent with the reasons given by the Goods and Services Tax Council for its decision to not include petrol and diesel within the ambit of GST. The Court has denied the council's justification that the pandemic prevented them from deliberating on the subject since it has heavy implications on revenue.

Tags : KERALA HIGH COURT   NON-INCLUSION OF PETROLEUM PRODUCTS UNDER GST  

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