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AAR: Leasing & Maintaining of Industrial Gas Plant Doesn't Qualify as Job Work - (11 Mar 2022)

GOODS AND SERVICES TAX

Authority of Advance Ruling (AAR), Orissa has ruled that the leasing and maintenance of hydrogen and nitrogen gas plants does not qualify as job work.

Tags : AUTHORITY OF ADVANCE RULING   LEASING & MAINTAINING OF INDUSTRIAL GAS PLANT  

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