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Meghalaya HC: Rusk is Different from Bread, VAT Exemption Can't Be Extended to Rusk - (16 Mar 2022)

SALES TAX/VAT

Meghalaya High Court has ruled that rusk is not bread and the Value Added Tax (VAT) exemption available to bread in the state of Meghalaya must be extended to rusk.

Tags : MEGHALAYA HIGH COURT   VAT EXEMPTION   RUSK  

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