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AAAR: Allocation of Salary of Head Office Employee to Branch Subject to GST - (17 Jan 2022)

GOODS AND SERVICES TAX

Appellate Authority for Advance Ruling (AAAR), Maharashtra says allocation of salary of a head office employee to a branch, and its recovery from there, will be subject to goods and services tax.

Tags : APPELLATE AUTHORITY FOR ADVANCE RULING   ALLOCATION OF SALARY OF HEAD OFFICE EMPLOYEE  

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