AAR, Telangana: Liquidated Damages Recovered for Delay in Completion of Project Attracts 18% GST - (22 Feb 2022)

GOODS AND SERVICES TAX

Authority for Advance Ruling (AAR), Telangana has ruled that liquidated damages recovered by Applicant for delay in commissioning under an agreement constitutes supply under the Goods and Service Tax (GST) law, attracting a levy of 9% GST under the Central Goods and Service Tax (CGST) and State Goods and Service Tax (SGST) Act, 2017 each.

Tags : AUTHORITY FOR ADVANCE RULING   LIQUIDATED DAMAGES  

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