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AAR, Telangana: No IGST Payable on Supply of Imported Goods on High Sea Sale Basis - (04 Jan 2022)

Authority of Advance Ruling (AAR), Telangana has held that no integrated goods and services tax (IGST) payable on supply of imported goods on High Sea sale basis or supply of goods to Indian customers.

Tags : AUTHORITY OF ADVANCE RULING   SUPPLY OF IMPORTED GOODS ON HIGH SEA SALE BASIS  

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