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AAR, Gujarat: Petronet’s Activity of Re-Gasification of LNG Taxable at 12% - (17 Dec 2021)

Authority of Advance Ruling (AAR), Gujarat has ruled that Petronet’s activity of re-gasification of LNG owned by its goods and services tax (GST) registered customers amounts to rendering of service by Job Work and 12% GST payable.

Tags : AUTHORITY OF ADVANCE RULING   PETRONET’S ACTIVITY OF RE-GASIFICATION OF LNG  

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